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ROHIT RAJPAL & ANR. Vs ANKITA SURI & ORS
Decision:
Dismissed
23-05-2018
.... e page that it is drafted by Sh. Rohit Rajpal; (vii) The execution of the sale deed is not disputed and neither are the signatures. (viii) The Sale deed is a registered document with the Sub-Registrar- V. (ix) The registration took place on 30th August, 2011. (x) The ...
Delhi High Court
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