ASHISH SETH vs. SUMIT MITTAL

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION CONTEMPT PETITION(C) NO. 34/2016 IN WRIT PETITION(CRIMINAL) NO.5/2015 Ashish Seth …Petitioner Versus Sumit Mittal and others                     …Alleged Contemnors J U D G M E N T M.R. SHAH, J. The dispute is between the two groups – Seth Group and Mittal Group.   Both, the Seth Group and Mittal Group entered into a Memorandum of Settlement (MOS) dated 4.5.2015, which ultimately was made a part of this Court’s order dated 5.5.2015, disposing   of   Writ   Petition   (Criminal)   No.   5   of   2015   and   Writ Petition (Criminal) No. 11/2015.   Non­compliance of the order passed by this Court in the aforesaid writ petitions is the subject matter of the present contempt petition No. 34/2016 initiated by Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2020.10.09 12:51:40 IST Reason: the Seth Group.  After considering the rival submissions and the relevant clauses in the MOS dated 4.5.2015 and after considering 1 the obligations of the Seth Group and the obligations of the Mittal Group under MOS dated 4.5.2015 and after having noted and considered   the   material   on   record,   this   Court   in   the   earlier detailed order dated 24.4.2020 specifically held that the Mittal Group have deliberately and wilfully not fulfilled their obligations which are required to be fulfilled under MOS dated 4.5.2015. This Court also opined that as such Mittal Group have rendered themselves liable for the action under the Contempt of Courts Act.     However,   before   taking   any   further   action,   this   Court granted further two months’ time to the Mittal Group, namely, Shri Sumit Mittal, Shri Madhur Mittal and TFIPL, to fulfil their part of obligations under MOS dated 4.5.2015, more particularly, (i) To pay the entire EDC liability of TFIPL with interest in relation to license Nos. 34, 35 and 36 other than the share of the EDC liability which the Seth Group has undertaken to pay as per Clause 1.2 of the MOS;  (ii) As per Clause 1.2, EDC liability of the Seth Group is to the extent of Rs.25,27,92,000/­, out of the total EDC liability of TFIPL in relation License Nos. 34, 35 and 36 as on 24.03.2015 together with interest accrued thereon 2 from 24.03.2015. Therefore, the Seth Group shall make the entire payment of Rs.25,27,92,000/­ along with the interest accrued thereon from 24.03.2015 towards their EDC liability in respect of License Nos. 34, 35 and 36 of 2007;  (iii) The Mittal Group is hereby further directed to renew the license Nos. 34, 35 and 36 of 2007; to execute GPA by TFIPL (as per Clause 5.3), Board Resolution by TFIPL for   availing   benefit   under   EDC   Relief   Policy   (as   per Clause   1.2.1),   NOC   without   any   conditions   (as   per Clause 8) to the Seth Group; (iv)   Thereafter,   the   DTCP   to   bifurcate   the   Seth   Group’s portion of the land in accordance with law and as per the policy and/or the rules and regulations, if any. It is also   observed   that   it   will   be   open   to   the   respective parties to avail the benefit of the applicable EDC Relief Policy,   which   may   be   considered   by   the   DTCP   in accordance with the applicable EDC Relief Policy, if any. This Court specifically directed that the entire exercise shall be completed within a period of two months from the date of 3 lifting lockdown in the concerned area, failing which this Court shall proceed to pass appropriate further order/orders under the Contempt of Courts Act for non­fulfilment of the obligations by the respondents – Shri Sumit Mittal, Shri Madhur Mittal and TFIPL. 2. It appears that despite the above specific directions, license numbers 34, 35 and 36 of 2007 are not renewed by the Mittal Group and because of the non­renewal of the aforesaid licensees, even the balance amount of EDC liability has not been paid by the Seth Group and even the Mittal Group has also not paid their liability   towards   the   EDC   in   respect   of   the   aforesaid   license numbers   34,   35   and   36   of   2007   and   therefore   the   ultimate sufferer is the home buyers who are waiting for their homes. 3. Seth Group has filed Interlocutory Application No. 78952 of 2020 for the following reliefs: i) allow the present application and direct that in the event the Mittal Group still fails to comply with its obligations under   the   MOS   dated   04.05.2015,   as   reiterated   in   the directions of this Court dated 24.4.2020, the bifurcation and 4 renewal of license Nos. 34, 35 and 36 of 2007 be granted in favour of the Seth Group, subject to any further conditions; ii) direct that consequent to the bifurcation and renewal of licenses in question, the Seth Group shall handover the apartments to the flat buyers within a time bound manner, under the control and direction of Director General Town and Country Planning, Haryana. 4. Mittal   Group   has   also   filed   Interlocutory   Application   No. 96206 of 2020 and have prayed for the following reliefs: i) direct Seth Group to comply clause 1.2 (to the extent of providing Bank Guarantee) and clauses 1.3 and 1.4 and all other formalities as contained “para­17” of the order dated 05.05.2015 and to furnish the requisite documents to the Maximal Infrastructure Pvt. Ltd. as entailed in the Check­List formulated by DTCP for renewal of license, in a time bound manner; ii) direct other developers, namely, Official Liquidator of Triveni   Infrastructure   Development   Company   Limited (presently company is under liquidation), PAL Infrastructure Pvt. Ltd., ORS Infrastructure Pvt. Ltd. and Heritage Cottage 5 Pvt. Ltd. to comply with all formalities as contained in the Check­List for renewal of license and furnish the requisite documents to the Maximal Infrastructure Pvt. Ltd. in a time bound manner. 5. It is the case on behalf of the Seth Group that the Mittal Group is deliberately and wilfully and with malafide intention creating   the   hurdles   in   getting   the   aforesaid   three   licensees renewed.  It is submitted that unnecessarily the Mittal Group is asking the Seth Group to furnish the requisite documents to the Maximal Infrastructure Pvt. Ltd. as entailed in the Check­List formulated by the DTCP for renewal of licensees.  It is submitted that   unnecessarily   the   Mittal   Group   is   insisting   the   other developers,   namely,   the   Official   Liquidator   of   Triveni Infrastructure   Development   Company   Ltd.,   PAL   Infrastructure Pvt. Ltd., ORS Infrastructure Pvt. Ltd. and Heritage Cottage Pvt. Ltd. to comply with all formalities as contained in the Check­List for renewal of license and furnish the requisite documents to Maximal Infrastructure Pvt. Ltd.   It is submitted that even the Mittal Group is also not paying their liability towards the EDC, though   specifically   directed   by   this   Court   in   its   order   dated 6 24.04.2020.  It is submitted that the Mittal Group is required to pay the entire renewal license fee charges and because of non­ payment of the renewal license fee charges and non­submission of the relevant documents and/or asking the documents from the Seth   Group,   though   not   required,   licensees   are   not   being renewed.     It   is   submitted   that   so   far   as   the   Seth   Group   is concerned, they have already fulfilled their obligations under the MOS dated 4.5.2015 and have already paid the huge amount and despite the same they are not getting any benefits and therefore, it is prayed to grant the reliefs prayed in IA No. 78952 of 2020. 6. On   the   other   hand,   Shri   Ranjit   Kumar,   learned   Senior Advocate appearing on behalf of the Mittal Group has submitted that   for   getting   license   numbers   34,   35   and   36   renewed   the requisite documents as entailed in the Check­List formulated by the DTCP are required to be furnished and the Seth Group is not furnishing the requisite documents and therefore there is a delay in   getting   the   aforesaid   licensees   renewed.     It   is   submitted therefore  that as   such  the   Seth  Group   is   responsible  for   not getting the licensees renewed. 7 6.1 Shri Ranjit Kumar, learned Senior Advocate appearing on behalf of the Mittal Group has further submitted that after the order dated 24.04.2020 passed by this Court, with respect to the EDC liability, the DTCP has come out with a new OTS Scheme, i.e., “Samadhan Se Vikas”.  It is submitted that the Mittal Group is   ready   and   willing   to   avail   the   new   One   Time   Settlement Scheme – “Samadhan Se Vikas”.  It is submitted that the amount due and payable under the new scheme has been computed by the DTCP in the last communication dated 17.09.2020. 7. Having heard the learned counsel for the respective parties and considering  the   earlier  order   passed  by  this   Court  dated 24.04.2020, it cannot be disputed that as directed by this Court the Mittal Group is to renew license numbers 34, 35, and 36 of 2007 and for which the application is to be submitted by the Mittal   Group   –   TFIPL.     For   the   licensees   to   be   renewed,   the license renewal fee is required to be paid and only thereafter on payment   of   EDC   by   the   respective   groups   –  Seth   Group   and Mittal Group, as determined in the order dated 24.04.2020 and on payment of other charges due and payable under the law, the aforesaid   license   numbers   34,   35   and   36   of   2007   can   be 8 bifurcated.  So, first of all, the renewal license fee is required to be paid.  It is the case on behalf of the Seth Group that they are not required to pay any renewal license fee and it is the liability of   the   Mittal   Group   to   pay   the   renewal   license   fee,   which   is disputed by the Mittal Group. 7.1 Now so far as the liability to pay the renewal license fee is concerned,   the   relevant   clauses   of   MOS   dated   4.5.2015   are required to be considered and they are clause nos. 1.3, para 2, para 5.4, 17 and 18, which are as under: “1.3 Pay   License   Fee   to   “Directorate   of   Town   and   Country Planning” (DTCP) Haryana as under: 1.3.1 The Seth Group shall pay Rs.1,46,58,000/­ (Rs. One Crore Forty Six Lacs and Fifty Eight thousand only) to TFIPL in the form of Demand Draft drawn in favour of “Directorate of Town and Country Planning” Haryana towards License Renewal Fee in respect of License Nos. 34, 35, & 36 of 2007 to the TFIPL on   or   before   21.06.2015   for   forwarding   the   same   to   DTCP, Haryana on 21.06.2015 together with the balance license fee made available by Mittal Group in terms of the clause 5.4 below. 2. The amount to be paid by Seth Group towards License Fee under Clause 1.3 and the Bank Guarantee to be furnished by Seth Group towards IDW, under Clause 1.4 above, includes not only the liability of Seth Group in that behalf, but also that of M/s Pal Infrastructure & Developer Pvt. Ltd. (for short “Pal”), M/s   ORS   Infrastructure   Pvt.   Ltd.   (for  short   “ORS”)   and   M/s Heritage Cottages Pvt. Ltd. (for short “Heritage”) to the extent of Rs.53,11,000/­   (approx.)   towards   license   fee   liability   and Rs.1,69,83,000/­   (approx.)   towards   IDW   Bank   Guarantee amount.   Mittal Group have also similarly borne part of the liability of Pal, ORS and Heritage. As and when, Pal, ORS and Heritage, contribute their share of the License Fee and furnish their Bank Guarantee for the IDW amount, the Seth Group and Mittal Group will be entitled to the refund of the excess License Fee   paid   by   them   and   also   for   restriction   of   the   IDW   Bank 9 Guarantee   to   the   amounts   actually   due   by   them,   by substituting/replacing the Bank Guarantees of Seth Group and Mittal Group by the Bank Guarantees of Pal, ORS and Heritage. In the event of Pal, ORS and Heritage fail or neglect to pay the amounts due by them as aforesaid within 120 days from the date of deposit by the Seth Group, the Seth Group is authorized in its own name, to initiate appropriate legal proceedings against the defaulter/s, to the extent of the amount advanced by Seth Group along with interest, and/or in respect of Bank Guarantees so furnished, as stated herein before. 5.4 The Mittal Group shall pay/cause to be paid the balance license fee as well as the balance IDW Bank Guarantee (i.e. total amount payable on account of TFIPL less the Seth Group share as stated in Clause 1.3 and 1.4) to DTCP as per the demand of DTCP, Haryana on or before 23.06.2015 for renewal of License Nos. 34, 35 and 36 of 2007 in the name of TFIPL. 17. Mittal Group shall apply for renewal of license by 23.06.2015 subject to compliance of clause 1.2 (to the extent of providing Bank Guarantee), 1.3 & 1.4 by the Seth Group.  The Seth Group have   provided   documents/undertakings   with   respect   to   the lands falling to share of the Seth Group under Agreement dated 15.06.2007,   i.e.   (i)   Status   of   construction/allotment   of   EWS Flats, and (ii) Service Plan status its drawing, estimates and its approval from HUDA, Chandigarh annexed as Annexure – 16, to enable Mittal Group to apply for renewal of license.  Seth Group does not have any further document in this regard, however, it is clarified that in case any indemnity, undertaking, letter and/or similar document is required to be executed after filing of the application for renewal of license, pertaining to the lands falling in the share of Seth Group under Agreement dated 15.06.2007, Seth Group shall do the needful at the earliest if so requested by Mittal Group. 18.    On application made for   renewal  of license  in terms of clause 17, Mittal Group will secure renewal of license within 90 days.     All   administrative   and   miscellaneous   charges, compounding   fee,   penalties   and   other   charges   levied   and payable by PAL, ORS and Heritage for renewal of license shall be paid by the Mittal Group.   All such charges in respect of FIPL agreement shall be exclusively  paid/borne by Seth Group by similarly paying to TFIPL immediately on being demanded.” 10 7.2 It   is   required   to   be   noted   that   as   noted   in   order   dated 24.04.2020, the Seth Group earlier deposited a sum of Rs.1.47 crores towards the license renewal fees to DTCP, Haryana.  It is also   required   to   be   noted   that   the   aforesaid   three   license numbers 34, 35 and 36 of 2007 are with respect to the entire 48.03 acres of Sector 89 land, out of which the development rights of only 14.80 acres have been given to the Seth Group. Even, bifurcation of licensees shall be with respect to 14.80 acres in favour of the Seth Group and the remaining 33.23 acres in favour of the Mittal Group and others as under: TFIPL 48.038 acres Sector 89 Faridabad

Therefore,   the  liability   of   the   Seth  Group   towards   the   license renewal fees would be to the extent of 14.80 acres of Sector 89 land only.  However, it is required to be noted that as per clause 1.3   of   MOS   dated   4.5.2015,   the   Seth   Group   agreed   to   pay Rs.1,46,58,000/­ to TFIPL towards license renewal fees in respect 11 of license nos. 34, 35 and 36 of 2007 which included not only the liability of the Seth Group, but also that of PAL Infrastructure Pvt. Ltd., ORS Infrastructure Pvt. Ltd. and Heritage Cottage Pvt. Ltd. to the extent of Rs.53,11,000/­ towards license renewal fees liability.  7.3 As mentioned in clauses1.3 and 2 of MOS dated 4.5.2015, the Mittal Group is also required to borne part of the liability of PAL Infrastructure Pvt. Ltd., ORS Infrastructure Pvt. Ltd. and Heritage Cottage Pvt. Ltd.  As mentioned in clause 2, as and when, PAL, ORS and Heritage contribute their share of the license   fee   and   furnish   their   Bank   Guarantee   for   the   IDW amount, the Seth Group and Mittal Group will be entitled to the refund   of   the   excess   license   fee   paid   by   them   and   also   for restriction of the IDW Bank Guarantee to the amounts actually due by them, by substituting/replacing the Bank Guarantees of Seth Group and Mittal Group by the Bank Guarantees of PAL, ORS and Heritage.  As provided in clause 2, in the event of PAL, ORS and Heritage fail or neglect to pay the amounts due by them within 120 days from the date of deposit by the Seth Group, the Seth Group is authorized in its own name, to initiate appropriate legal proceedings against the defaulter/s, to the extent of the 12 amount advanced by the Seth Group along with interest, and/or in respect of Bank Guarantees so furnished.   Even as per clause 1.3.1, the Seth Group was required to pay the aforesaid amount of Rs.1,46,58,000/­ to TFIPL in the form of demand draft drawn in favour of “Directorate of Town and Country Planning, Haryana”, together with the balance licensee fee made available by the Mittal Group in terms of clause 5.4. Clause 5.4 is reproduced hereinabove and as per the said clause, the Mittal Group shall pay/cause to be paid the balance license fee as well as the balance IDW Bank Guarantee (i.e. total amount payable on account of TFIPL less the Seth Group share as stated in clauses 1.3 and 1.4) to DTCP, Haryana for renewal of license nos. 34, 35, and 36 of 2007 in the name of TFIPL.   7.4 Even as per Clause G – Renewal of License, the Seth Group is required to provide documents/undertakings with respect to the lands falling to share of the Seth Group under agreement dated 15.06.2007, i.e. (i) status of construction/allotment of EWS flats, and (ii) service plan status, its drawing, estimates and its approval from HUDA, Chandigarh annexed as Annexure­16 to MOS dated 4.5.2015 to enable Mittal Group to apply for renewal 13 of   license.     Even   as   per   clause   18,   on   application   made   for renewal of license in terms of clause 17, Mittal Group will secure renewal   of   license   within   90   days   and   all   administrative   and miscellaneous   charges,   compounding   fee,   penalties   and   other charges levied and payable by PAL, ORS and Heritage for renewal of license shall be paid by the Mittal Group and all such charges in respect of FIPL agreement shall be exclusively paid/borne by Seth Group by similarly paying to TFIPL immediately on being demanded. 7.5 Therefore,   on   conjoint   reading   of   the   relevant   clauses   of MOS dated 4.5.2015, the liability of the Seth Group towards the license renewal fees would be with respect to the lands falling to the share of the Seth Group, i.e., 14.80 acres, and additionally, the Seth Group is also required to pay ½ of the liability of PAL, ORS and Heritage towards the license renewal fees and the Mittal Group is liable to pay the balance license renewal fees, i.e., total amount payable on account of TFIPL less the Seth Group share, including   ½   of   the   total   liability   of   PAL,   ORS   and   Heritage towards the license renewal fees.   The payment of the license renewal fees payable by PAL, ORS and Heritage paid by the Seth 14 Group and the Mittal Group, as stated hereinabove, would be as advance and as and when PAL, ORS and Heritage contribute their share of the license fee, the Seth Group and the Mittal Group will be entitled to the refund of the excess license fee paid by them.  As provided in clause 2, in the event of PAL, ORS and Heritage  fail or  neglect to pay  the   amounts  due  by  them,  as aforesaid, within 120 days from the date of deposit by the Seth Group, the Seth Group is authorized in its own name to initiate appropriate   legal   proceedings   against   the   defaulter/s,   to   the extent of the amount advanced by the Seth Group along with interest. 8. Now so far as the requisite documents to be supplied by the Seth Group and the prayer on behalf of the Mittal Group in I.A. No. 96206 of 2020 directing the Seth Group to comply with the other   formalities   as   contained   in   para   17   of   the   order   dated 5.5.2015 and to furnish the requisite documents to the Maximal Infrastructure Pvt. Ltd. as entailed in the Check­List formulated by   DTCP,   Haryana   for   renewal   of   license,   in   a   time   bound manner, is concerned, as such, the Seth Group is required to provide documents/undertakings with respect to the lands falling 15 to share of the Seth Group under agreement dated 15.06.2007, i.e.   (i)   status   of   construction/allotment   of   EWS   flats,   and   (ii) service plan status, its drawing, estimates and its approval from HUDA,   Chandigarh   annexed   as   Annexure­16   to   MOS   dated 4.5.2015 to enable Mittal Group to apply for renewal of license. It is specifically mentioned in clause G (titled Renewal of License), para 17, that Seth Group does not have any further documents in this regard.  It is further clarified that in case any indemnity, undertaking, letter and/or similar document is required to be executed   after   filing   of   the   application   for   renewal   of   license, pertaining to the lands falling in the share of the Seth Group under   agreement   dated   15.06.2007,   Seth   Group   shall   do   the needful at the earliest. To avoid any further controversy, it will be appropriate that the appropriate authority shall communicate to the Seth Group and the Mittal Group within a period of two weeks from today, to provide the documents/undertakings with respect to the lands falling to their respective shares and the Seth Group and Mittal Group   shall   provide   the   documents   and/or   undertakings required   by  the   appropriate   authority,   within  a  period   of   two 16 weeks from the receipt of such demand.   However, it is clarified that it is for the TFIPL – Mittal Group to get license nos. 34, 35 and 36 of 2007 renewed and it will be responsibility and liability of the Mittal Group to renew the aforesaid licensees. 9. Now   so   far   as   the   liability   towards   EDC   is   concerned, directions contained in clauses 10 (i) and (ii) of our order dated 24.04.2020 are very specific and clear.   However, it is reported that the earlier EDC Relief Policy has expired by the efflux of time and the same has been replaced by the subsequent policy dated 6.7.2020/10.08.2020, which reads as under: “From Principal Secretary to Govt. Haryana, Town and Country Planning Department Haryana, Chandigarh. To  The Director,  Town and Country Planning Department Haryana, Chandigarh . Memo no. Misc­SSV (EDC)­206/3536 Dated : ­ 10.08.2020 SUBJECT:­   INTRODUCTION   OF   ONE­TIME   SETTLEMENT SCHEME  “Samadhan   Se  Vikas”   TO  ENABLE  RECOVERY OF LONG PENDING EDC DUES. 17 In accordance with the powers conferred under Section 9­A of the Haryana Development and Regulation of Urban Areas Act, 1975, the Governor of Haryana is pleased to notify following One­time Settlement Scheme “Samadhan se Vikas” to enable recovery of long pending EDC dues with the following terms and conditions:­ 1. The scheme shall be applicable in respect of full amount outstanding on account of the EDC as well as interest and penal interest. (a)  In   case,   a   colonizer   deposits   100%   of   the   outstanding Principal   Amount   against   EDC   as   well   as   25%   of   the accumulated interest and penal interest, within a period of six months   from   the   date   of   notification   of   this   scheme,   the balance 75% of the accumulated interest and penal interest shall be waived off. (b)In case, a colonizer deposits at least 50% of the outstanding Principal   Amount   against   EDC   as   well   as   50%   of   the accumulated interest and penal interest, within a period of six months   from   the   date   of   notification   of   this   scheme,   the balance 50% of the accumulated interest and penal interest shall be waived off; Further, the remaining 50% of outstanding Principal Amount shall be recoverable in four six­monthly installments along with interest at the rate of 8% per annum on the delayed period   and   an   additional   2%   interest   per   annum   on   the default period; and; the first six months period for deposit of first installment shall start   from   the   date   of   deposit   of   50%   Principal   plus   50% Interest and Penal Interest component. Provided further that in case the colonizer does not clear the entire EDC dues within the above said two year period, the waiver of balance 50% of the accumulated interest and penal interest shall stand annulled and the original EDC amount and schedule shall be automatically restored less payment made under (b) above. Explanation:­ 18 Thus, no major penalty is imposed on the colonizer in case of default of installments within the prescribed two year period for deposit of installments.  However, in case any amount of the  balance  50%  outstanding  Principal Amount   along   with interest is not deposited within the prescribed two year period, the colonizer shall lose all benefits under this policy and the original EDC schedule applicable before availing the present policy shall stand restored and all payments received till such date and thereafter  shall  be considered  to  have been paid against the original EDC schedule. 2. This   is   issued   as   per   approval   received   vide   U.O. No.9/116/2020­2 Cabinet dated 06.07.2020. Sd/ (A.K. Singh, IAS) Principal Secretary to Govt. Haryana, Town & Country Planning Department Endst.No. Misc­SSV (EDC)­206/3537       Dated: 10.08.2020 A   copy   is  forwarded  to   the   Secretary,   Council   of   Minister, Haryana   with   reference   to   their   U.O.   No.   9/116/2020­2 Cabinet dated 06.07.2020 for information please. Sd/ (A.K. Singh, IAS) Principal Secretary to Govt. Haryana, Town & Country Planning Department” Learned counsel appearing on behalf of both the parties – Seth Group and Mittal Group have stated at the bar that they want to avail the benefit of the aforesaid one time settlement scheme, “Samadhan Se Vikas”, as per option 1(a) under which their   liability   would   be   to   deposit   100%   of   the   outstanding principal amount against EDC as well as 25% of the accumulated 19 interest and penal interest, within a period of six months from the date of notification of this scheme and the balance 75% of the accumulated interest and penal interest shall be waived off.  The liability of the Seth Group as well as Mittal Group (TFIPL) under the new scheme under option 1(a), as per communication dated 17.09.2020   from   the   office   of   the   Directorate   of   Town   and Country Planning, Haryana, is as under: “To avail One Time Settlement Scheme, if both groups submits mutual consent and opt under option 1(a), then the payable amount is an under:­ (Rs.In Lacs)

For the aforesaid, both the groups – Seth Group and Mittal Group are required to submit mutual consent opting the benefit of one time settlement  scheme   – “Samadhan  Se  Vikas”  under   option 1(a). 10. In view of the above and for the reasons stated above, in continuation of our earlier order dated 24.04.2020, it is further clarified and directed as under: 20 (i) that Mittal Group shall apply for renewal of license numbers 34, 35 and 36 of 2007, within a period of two weeks from today, if not applied for renewal so far; (ii) that the liability of the Seth Group to pay/cause to be paid the   renewal   license   fees   would   be   proportionate   to   the   lands falling to the share of the Seth Group, i.e., 14.80 acres under the agreement   dated   15.06.2007.     Over   and   above   their   liability towards the renewal license fees with respect to the lands falling to their share, the Seth Group shall also pay ½ of the liability of PAL, ORS and Heritage towards license renewal fees, which shall be treated as advance and the payment towards the additional liability of PAL, ORS and Heritage would be for and on behalf of the aforesaid three, PAL, ORS and Heritage; (iii) that the Mittal Group shall pay/cause to be paid the balance license   fee   (renewal   license   fee)   (i.e.   total   amount   payable   on account of TFIPL less the Seth Group share as stated hereinabove including ½ of the liability of PAL, ORS and Heritage with respect to the liability towards the renewal license fees for renewal of license numbers 34, 35 and 36 of 2007; 21 (iv) that Seth Group and Mittal Group to pay their respective license   renewal   fees   liability   as   above   within   two   weeks   from today without fail; (v) that as and when PAL, ORS and Heritage contribute their share of the license fee, Seth Group and Mittal Group will be entitled to the refund of the excess license fee paid by them as provided in para 2 of the MOS dated 4.5.2015.   In the event of PAL, ORS and Heritage fail or neglect to pay the amounts due by them as aforesaid within 120 days from the date of deposit by the Seth Group, the Seth Group is authorized in its own name, to initiate appropriate legal proceedings against the defaulter/s, to the extent of the amount advanced by the Seth Group along with interest; (vi) that   the   Seth   Group   is   liable   to   provide documents/undertakings with respect to the lands falling to their share   under   Agreement   dated   15.06.2007,   i.e.   (i)   Status   of construction/allotment of EWS Flats, and (ii) Service Plan status its drawing, estimates and its approval from HUDA, Chandigarh annexed as Annexure – 16 to the MOS dated 4.5.2015, to enable Mittal Group to apply for renewal of license.     However, it is 22 clarified that in case any indemnity, undertaking, letter and/or similar document is required to be executed after filing of the application for renewal of license, pertaining to the lands falling in the share of Seth Group under Agreement dated 15.06.2007, Seth Group shall do the needful at the earliest; (vii) that the appropriate authority, i.e., DTCP, Haryana, shall communicate   the   Seth   Group   as   well   as   the   Mittal   Group   to provide/furnish the documents/undertakings with respect to the lands falling to their respective shares.   However, it is clarified that   the   liability   of   the   Seth   Group   to   provide documents/undertakings with respect to the lands falling to their share   only   and   the   liability   to   furnish/provide   the   remaining documents/undertaking with respect to the remaining lands shall be of Mittal Group.   The appropriate authority shall call for the required documents/undertakings, within a period of two weeks from   today,   so   that   further   process   for   renewal   of   license numbers 34, 35 and 36 of 2007 may take place immediately and Seth   Group   and   Mittal   Group   to   furnish   such documents/undertakings, within a period of two weeks from such demand, i.e., within four weeks from today; 23 (viii) that the entire exercise of renewal of license numbers 34, 35 and 36 of 2007 shall be completed within a period of eight weeks from today without fail.   The Mittal Group is hereby specifically warned not to create any further hindrances in getting license numbers 34, 35 and 36 of 2007 renewed; (ix) the   Seth   Group   and   Mittal   Group   shall   file   specific undertaking within a period of two weeks from today, agreeing to pay the amount towards EDC liability under the new one time settlement scheme – “Samadhan Se Vikas” as computed by the District  Town   Planner   (HQ),   Directorate   of   Town   and   Country Planning, Haryana in its communication dated 17.09.2020 (as mentioned hereinabove) , and neither the Seth Group nor the Mittal Group shall dispute the said computation and they shall file   specific   undertaking   that   they   shall   make   the   payment towards their EDC liability within the time specified in the one time settlement scheme – “Samadhan Se Vikas”. 11. The   aforesaid   directions   are   issued   over   and   above   the directions   issued   by   this   Court   in   its   earlier   order   dated 24.04.2020.  It is specifically observed that any non­compliance of the aforesaid directions as well as the directions in the earlier 24 order dated 24.04.2020 shall be viewed very seriously, warranting action under the Contempt of Courts Act. Interlocutory   Application   Nos.   96161/2020,   96206/2020, 68143/2020, 78952/2020 and 78953/2020 stand disposed off. 12. Put up after three months for reporting compliance. ………………………………J. [ASHOK BHUSHAN] NEW DELHI; ………………………………J. OCTOBER  09, 2020. [M.R. SHAH] 25