KHOSLA MEDICAL INSTITUTE Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The instant Regular First Appeal under Sec. 96 read with Order XLI of the Code of Civil Procedure, 1908, (hereinafter "CPC") has been filed on behalf of the appellant institution, seeking the following reliefs:-

(2.) A perusal of the record unravels the following facts that have culminated into the controversy which falls for consideration before this Court:

(3.) Mr. Arvind Varma learned senior counsel appearing on behalf of the appellant submitted that the impugned order has been passed by the Trial Court without proper appreciation of the fact on record. It is submitted that the appellant obtained a loan of ?2.6 crores from ICICI Bank and IDBI Bank for the purpose of construction of the Hospital building after obtaining all necessary approvals and sanctions.