FA/167/2019
2023 Latest Caselaw 1660 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                    COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  FA No.171 of 2019
                                  With
                                  FA No.167 of 2019
                                  Hon'ble Vivek Bharti Sharma, J.

Mr. Rajendra Dobhal, learned Senior Advocate assisted by Mr. Aviral Phartiyal and Mr. Shubhang Dobhal, counsel for the appellants in FA No.171 of 2019.

2. Mr. Sudhir Kumar, counsel for the appellant in FA No.167 of 2019.

3. Mr. Siddhartha Singh and Mr. Nikhil Singhal, learned counsel for the respondents- plaintiffs.

4. Counsel for the appellant Mr. Sudhir Kumar in FA No.167 of 2019 would submit that two suits were filed in respect of the agreement to sell, the subject matter of present first appeal and there is another FA No.171 of 2019, which is filed by the other party. He would further submit that both these suits were decided by common judgment dated 22.08.2019 and the impugned judgment is assailed by the respective parties. He would further submit that in suit No. 139 of 2013 the additional issues were framed on 16.07.2018 in another suit No.13 of 2013 the additional issues were framed on 12.07.2018. He would further submit that in the common judgment passed in these two suits, these additional issues framed in respect of two suits have not been decided by the trial court in its judgment dated 22.08.2019.

5. Counsel for the respondents-plaintiffs Mr. Siddhartha Singh would state at Bar that if these situations then he has verified the facts and place before the court on the next date of hearing.

6. Put up, accordingly, on 23.08.2023 for clarifications.

7. Interim order dated 23.09.2019 granted in FA No.171 of 2019 to continue till the next date of listing.

(Vivek Bharti Sharma, J.) 16.06.2023 BS