- (1.) THE vicissitudes of the real estate market and the recent unabated trek of property prices due north have resulted in the substantial skirmishes between the principal dramatis personae here, including this present attempt to disentangle a valuable Hyderabad property that appears to have been parked beyond the reach of the third defendant under a consent decree.
(2.) THE third defendant has applied for rescission of the agreements of september 7, 2000 and June 12, 2002 and the consequential annulment of the consent decree of March 17, 2004 passed on the basis of the two agreements.
(3.) THE third and fourth defendants are engaged in the business of publication of newspapers. The fourth defendant is a subsidiary of the third defendant. The second defendant is a foreign concern and the first defendant is the Indian agent of the second defendant. The third and fourth defendants obtained supply of newsprint from the first and second defendants, were immediately unable to pay therefor and offered the first and second defendants a Hyderabad property in lieu of the money owed. The first and second defendants dithered over the third defendant's offer as to the property; and the plaintiff stepped in.;