L.N. Mittal, J. - (1.) C. M. No. 1744 -C of 2011:
(2.) FOR reasons mentioned in the application, which is accompanied by affidavit, delay of 11 days in re -filing the appeal is condoned. C. M. No. 1745 -C of 2011: Application is allowed and orders dated 14.11.2003 and 13.09.2010 are taken on record, subject to all just exceptions.
(3.) MAIN Appeal: Suit filed by Respondent No. 1 -Plaintiff for possession of the disputed shop by specific performance of the agreement to sell dated 20.12.1995 stands decreed by both the courts below against Defendant No. 1 Bishan Dass (since deceased and represented by Respondent No. 2 herein) and against Maghar Singh - Defendant No. 2 -Appellant. Appellant is subsequent purchaser of the disputed shop vide sale deed dated 31.12.1996. Claim of the Appellant is that he is bona fide purchaser of the disputed shop. The said claim has been negatived by the courts below.;