(1.) The plaintiff has instituted this suit for specific performance of the agreement dated 16th March, 2010 in respect of property bearing No. E-166, Ashok Vihar Phase-I, Delhi-110052, hereinafter referred to as "the suit property".
(2.) On 16th March, 2010, the plaintiff entered into an agreement (Ex.P-1) with the defendant to purchase the suit property for a total consideration of Rs.8,60,00,000/-. The plaintiff paid earnest money of Rs.10,00,000/- to the defendant at the time of the agreement and agreed to pay the balance sale consideration on or before 30th September, 2010. Relevant portion of the agreement dated 16th March, 2010 is reproduced hereunder:
(3.) In the first week of September, 2010, the plaintiff instituted a suit for permanent injunction bearing Suit No. 535/2010 against the defendant before the Civil Judge, Rohini for restraining the defendant from selling, transferring or parting with the possession of the suit property on the averments that the defendant has defaulted in supplying the copies of the title documents to the defendant to enable him to take the loan from the bank despite the notice dated 12th August, 2010.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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