BAKER HUGHES LTD. Vs. HIROO KHUSHALANI

JUDGEMENT

(1.) Leave granted.

(2.) In an appeal by the defendants challenging the judgment and decree dated 16th September, 2004 passed by the learned trial Court decreeing the suit for specific performance, permanent injunction and damages, the High Court of Delhi, by the impugned order, has held the suits, filed by the plaintiffs, to be not maintainable.

(3.) The suit was filed specifically for the following reliefs: