BHUPINDER SINGH Vs. UNITECH LIMITED

JUDGEMENT

(1.) In continuation of the previous orders of this Court, further directions are necessary to enable the flat buyers who have given options for refund to seek possession in substitution of refund.

(2.) The Court has been apprised by counsel appearing on behalf of senior citizens, fixed deposit holders and persons with urgent medical needs that such cases for refund may be processed expeditiously to alleviate the hardship which is being faced by the persons belonging to those categories.

(3.) After hearing counsel, we issue the following directions: