- (1.) The plaintiffs have filed the instant suit seeking specific performance of an agreement dated March 31, 1995 as modified on July 15, 2003. The agreement relates to flats lying and situate on the third and the fourth floors of Premises No. 344, Canal Street, Kolkata- 700048.
(2.) The defendant has filed a written statement and has made a counterclaim. In the counterclaim the defendant has sought relief with regard to recovery of possession of the flats on the third and the fourth floors of Premises No. 344, Canal Street, Kolkata- 700048 and also perpetual injunction relating thereto and for other reliefs.
(3.) The plaintiffs have not appeared at the hearing of the suit. The claims of the plaintiffs therefore are dismissed. The counterclaim of the defendant is taken up for consideration.;