The matter pertains to a development contract from April 14, 1992, between Sushil Kumar Agarwal and the predecessors of the respondents concerning the construction of a building in Kolkata, wherein ... the owner retained 42% of the area while the developer received 58% for construction costs. Disputes ensued when the owners repudiated the agreement, leading the developer to seek specific performance in the City Civil Court, which was dismissed based on Section 14(3)(c) of the Specific Relief Act, a decision subsequently affirmed by the Calcutta High Court and now appealed to the Supreme Court.