Supreme Court - Daily Orders
Delhi Development Authority vs Bankmens Cooperative Group Housing ... on 6 July, 2018
Bench: Madan B. Lokur, Deepak Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MA No. 29/2017 IN CIVIL APPEAL NO. 6805/2013
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
BANKMENS COOPERATIVE GROUP
HOUSING SOCIETY LTD & ORS. Respondent(s)
WITH
MA Nos. 47-48/2017 IN CIVIL APPEAL NO. 6803/2013
O R D E R
We have heard learned counsel for the parties and are of the view that para 19 of the judgment and order dated 17.04.2017 needs a clarification/modification. We direct partial modification of para 19 of the judgment and order to the effect that the Delhi Development Authority (DDA) will refund the amount deposited to the Delhi Cooperative Housing Finance Corporation Ltd. along with interest at 10% with effect from the date when the amount was deposited with the DDA. The amount should be paid within two months from today.
The misc. applications stand disposed of. Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2018.07.10 Intervention applications as well as the 15:27:28 IST Reason:
1
applications for direction are dismissed on having become infructuous.
…....................J. [MADAN B. LOKUR] …....................J. [DEEPAK GUPTA] NEW DELHI;
July 6, 2018.
2
ITEM NO.1 COURT NO.3 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA No. 29/2017 in No(s). 6805/2013
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
BANKMENS COOPERATIVE GROUP HOUSING SOCIETY LTD & ORS. Respondent(s) WITH MA 47-48/2017 in C.A. No. 6803/2013 (XIV) Date : 06-07-2018 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Ms. Binu Tamta, AOR Mr. Dhruv Tamta, Adv.
Ms. Pooja R. Tamta, Adv.
For Respondent(s) Mr. Senthil Jagadeesan, AOR Ms. Sonakshi Malhan, Adv. Ms. Suriti Chowdhary, Adv. Mr. Raghavendra M. Bajaj, Adv. Mr. Shreyas Mehrotra, Adv. Ms. Kusum Chaudhary, Adv. Mr. K. N. Rai, AOR UPON hearing the counsel the Court made the following O R D E R The misc. applications are disposed of in terms of the signed order.
Pending applications, if any, are disposed of.
(MEENAKSHI KOHLI) (ANITA RANI AHUJA) COURT MASTER COURT MASTER
[Signed order is placed on the file] 3