Full Judgment Text
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PETITIONER:
D.D.A.
Vs.
RESPONDENT:
BHAVANACOOP. G.H. SOCIETY LTD.
DATE OF JUDGMENT24/08/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
HANSARIA B.L. (J)
CITATION:
1995 SCC Supl. (4) 99 1995 SCALE (5)162
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Leave granted.
Ms. Sangeeta Kalra and Mr. Sudhir Kalra appeared on
behalf of the Society. In view of the judgment of this Court
in D.D.A. vs. Grihsthapana Cooperative Group Housing Society
Ltd. [JT 1995 (2) SC 530], the appeal is allowed and
forfeiture to the extent of rupees five lakhs is upheld. The
remaining amount would be refunded by the appellant within a
period of four weeks from today, failing which the
respondent would be entitled for interest @ 18% per annum
from that date till payment. In the facts and circumstances
of the case, we make no order as to costs.