RAJESH AGGARWAL Vs. PURVANCHAL CONSTRUCTION WORKS PVT. LTD

JUDGEMENT

(1.) In pursuance of the order dated 19 July 2021, a report has been submitted by Ms Gita Mittal.

(2.) We have heard a wide range of submissions and viewpoints on behalf of the counsel representing different segments of the Supreme Tower Apartments Owners Association, including by Mr Vikas Singh, senior counsel and by Mr Rajesh Tyagi, Mr Vinay Kumar Garg and Mr Sibo Sankar Mishra. Mr Sachin Datta appeared on behalf of the contractor, M/s Purvanchal Construction Works Pvt Ltd.

(3.) Having regard to the report which has been submitted to this Court, we accept the plea for the work being handed over to IIT-Delhi and WAPCOS Ltd. in terms of the option which was placed before and the view of the General Body, as reflected in the report.