- (1.) This is an application by Smt. Punit Kaur seeking impleadment. She states that she is the owner of the land situated in Village-Kishora and Village-Joshi Chauhan and Kishora, Tehsil and District-Sonepat, Haryana admeasuring approximately 67 Kanals and 4 Maria in Village-Kishora and 11 Kanals and 17 Marlas in Village-Joshi Chauhan, situated at 43.2 KM stone, G.T. Karnal Road, Village-Kishora and Joshi Chauhan, District-Sonepat, Haryana (contiguous land of two villages) which has been attached by order dated 17th May, 2010 of this Court and, therefore, is a necessary and proper party in the proceedings. For the reasons stated in the application, E.A. No. 265 of 2010 is allowed and Smt. Punit Kaur is impleaded as a party to the present proceedings.
(2.) The application is disposed of. E.A. No. 249 of 2010 (objection by Smt. Punit Kaur)
(3.) This application by Smt. Punit Kaur is an objection to the enforcement of the Award in Ex. P. No. 104 of 2010 in which an order was passed by this Court on 17th May, 2010 attaching the aforementioned land. She states that an agreement to sell was entered into on 21st June, 1996 in respect of the aforementioned land between her and Shri Dwarka Nath, the owner of the land. Since Shri Dwarka Nath failed to fulfil his obligation thereunder, the applicant and Shri Manpreet Singh filed a suit for specific performance in the Court of Civil Judge (Senior Division), Sonepat, Haryana which was registered as Civil Suit No. 230 of 1999.;