BIKRAM CHATTERJI Vs. UNION OF INDIA

JUDGEMENT

(1.) The present batch of IAs has been filed by various promoters/ developers/builders working in Noida/Greater Noida for recalling of the order dtd. 7/11/2022. Pursuant thereto, orders dtd. 10/6/2020, 19/8/2020 and 25/8/2020 passed in the pending proceedings were recalled.

(2.) At a given point of time, lease deeds were executed between such project builders/developers/promoters with the Noida/Greater Noida authorities, keeping in view the commercial considerations on agreed terms and conditions, later sought to invalidate and intended to amend their contractual terms so far as the payment of interest is concerned, through the intervention of this Court and all of them have accordingly filed their respective IAs for recalling of the order dtd. 7/11/2022 passed by this Court.

(3.) To look into the complaint of the present applicants, it will be apposite to take note of the background facts, which may be relevant for proper appreciation of the grievance which each of the applicants has pointed out in raising their joint voice for recall of the order dtd. 7/11/2022, pursuant to which the interim orders passed by this Court dtd. 10/6/2020, 19/8/2020, and 25/8/2020, stood recalled by this Court.