Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1816 OF 2022
M/s. IMPERIA STRUCTURE LTD. Appellant
VERSUS
BRIG. HARIT PANT Respondent
O R D E R
This appeal arises out of the judgment and order
dated 11.10.2021 passed by the National Consumer Disputes
Redressal Commission, New Delhi (“the National
Commission” for short) in Consumer Case No.1043 of 2018.
The National Commission in paragraph 10 of its
judgment relied upon the decision of this Court in
Imperia Structures Ltd. v. Anil Patni & Another, (2020)
10 SCC 783. Paragraph 25 of the decision in Imperia
Structures Ltd. (supra) was as under:
“25. In terms of Section 18 of the RERA Act, if a
promoter fails to complete or is unable to give
possession of an apartment duly completed by the date
specified in the agreement, the promoter would be
liable, on demand, to return the amount received by
him in respect of that apartment if the allottee
wishes to withdraw from the Project. Such right of an
allottee is specifically made “without prejudice to
any other remedy available to him”. The right so given
to the allottee is unqualified and if availed, the
money deposited by the allottee has to be refunded
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.04.01
16:01:33 IST
Reason:
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with interest at such rate as may be prescribed. The
proviso to Section 18(1) contemplates a situation
where the allottee does not intend to withdraw from
the Project. In that case he is entitled to and must
be paid interest for every month of delay till the
handing over of the possession. It is up to the
allottee to proceed either under Section 18(1) or
under proviso to Section 18(1). The case of Himanshu
Giri came under the latter category. The RERA Act thus
definitely provides a remedy to an allottee who wishes
to withdraw from the Project or claim return on his
investment.”
Since the National Commission has followed the
decision of this Court in Imperia Structures Ltd.
(supra), we see no reason to entertain this appeal.
The Civil Appeal is, accordingly, dismissed. No
costs.
…………………………………………….J.
(UDAY UMESH LALIT)
…………………………………………….J.
(S. RAVINDRA BHAT)
…………………………………………….J.
(PAMIDIGHANTAM SRI NARASIMHA)
New Delhi;
March 28, 2022.
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.1899-1906 OF 2022
M/s. IMPERIA STRUCTURE LTD. Appellant
VERSUS
BALJOR SINGH JAKHAR ETC. Respondents
O R D E R
These appeals arise out of the judgment and order
dated 11.10.2021 passed by the National Consumer Disputes
Redressal Commission, New Delhi (“the National
Commission” for short) in Consumer Case Nos.1044 of 2018,
1045 of 2018, 1046 of 2018, 1047 of 2018, 1048 of 2018,
1190 of 2018, 1191 of 2018 and 2590 of 2018.
The National Commission in paragraph 10 of its
judgment relied upon the decision of this Court in
Imperia Structures Ltd. v. Anil Patni & Another, (2020)
10 SCC 783. Paragraph 25 of the decision in Imperia
Structures Ltd. (supra) was as under:
“25. In terms of Section 18 of the RERA Act, if a promoter
fails to complete or is unable to give possession of an
apartment duly completed by the date specified in the
agreement, the promoter would be liable, on demand, to
return the amount received by him in respect of that
apartment if the allottee wishes to withdraw from the
Project. Such right of an allottee is specifically made
“without prejudice to any other remedy available to him”.
The right so given to the allottee is unqualified and if
availed, the money deposited by the allottee has to be
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refunded with interest at such rate as may be prescribed.
The proviso to Section 18(1) contemplates a situation
where the allottee does not intend to withdraw from the
Project. In that case he is entitled to and must be paid
interest for every month of delay till the handing over of
the possession. It is up to the allottee to proceed either
under Section 18(1) or under proviso to Section 18(1). The
case of Himanshu Giri came under the latter category. The
RERA Act thus definitely provides a remedy to an allottee
who wishes to withdraw from the Project or claim return on
his investment.”
Since the National Commission has followed the
decision of this Court in Imperia Structures Ltd.
(supra), we see no reason to entertain these appeals.
The Civil Appeals are, accordingly, dismissed. No
Costs.
…………………………………………….J.
(UDAY UMESH LALIT)
…………………………………………….J.
(S. RAVINDRA BHAT)
…………………………………………….J.
(PAMIDIGHANTAM SRI NARASIMHA)
New Delhi;
March 28, 2022.
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ITEM NO.9 COURT NO.2 SECTION XVII-A
(HEARING THROUGH VIDEO CONFERENCING)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No.1816/2022
M/s. IMPERIA STRUCTURE LTD. Appellant(s)
VERSUS
BRIG. HARIT PANT Respondent(s)
(FOR ADMISSION; and, IA No.33573/2022 – FOR STAY)
WITH
C.A. Nos.1899-1906/2022 (XVII-A)
(IA No.35552/2022 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT; and IA No.35551/2022 – FOR STAY)
Date : 28-03-2022 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Appellant(s) Ms. Pinaki Misra, Sr. Adv.
Mr. Pravin Bahadur, Adv.
Mr. Amit Agarwal, Adv.
Ms. Kanika Gomber, Adv.
Mr. Saurabh Kumar, Adv.
Mr. S. Anjani Kumar, Adv.
Mr. Navin Kumar Sehrawat, Adv.
Mr. Vishnu Kant, AOR
For Respondent(s) Mr. Rahul Sharma, Adv.
Mr. S. Santanam Swaminadhan, Adv.
Ms. Abhilasha Shrawat, Adv.
Mr. Kartik Malhotra, Adv.
Mr. Prabhash Malik, Adv.
Ms. Aarthi Rajan, Adv.
Ms. Aarthi Rajan, AOR
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UPON hearing the counsel the Court made the following
O R D E R
The Civil Appeals are dismissed, in terms of the separate
Signed Orders placed on the file.
Pending applications, if any, also stand disposed of.
(MUKESH NASA) (VIRENDER SINGH)
COURT MASTER BRANCH OFFICER