L.N.MITTAL,J. - (1.) ALLOWED as prayed for.
(2.) APPLICATION is allowed and Annexures P-1 and P-2 are taken on record, subject to all just exceptions. Main Case : Plaintiff Gurwinder Pal Singh, having failed to secure temporary injunction from both the courts below, has approached this Court by way of instant revision petition under Article 227 of the Constitution of India to challenge orders of both the courts below.
(3.) PLAINTIFF has filed suit for possession of suit land by specific performance of agreement to sell dated 01.02.2006. The sale deed was to be executed up to 30.10.2006. However, on 27.10.2006, the date for execution of sale deed was extended up to 10.01.2007. The plaintiff has alleged that he always remained ready and willing to perform his part of the contract, but the defendants failed to perform their part of the contract.;