BHUPINDER SINGH Vs. UNITECH LIMITED

JUDGEMENT

(1.) Present I.A. No. 88960 of 2020 has been preferred by the present management of Unitech Limited seeking following prayers/directions: -

(2.) The dispute with respect to the sale consideration in respect of 26 acres and 19 guntas of land (hereinafter referred to as "land in question ") owned by Unitech Limited in favour of M/s. Devas Global Services LLP located at Kadiganahalli Village, Bangalore, came to be confirmed in favour of M/s. Devas Global Services LLP pursuant to the earlier orders passed by this Court.

(3.) As per the case on behalf of Unitech Limited, Unitech Limited was the absolute owner of the land in question and therefore entitled to the entire sale consideration of Rs.172.08 crores. It is the case on behalf of the Unitech Limited that despite the above and the fact that Unitech Limited was entitled to the entire sale consideration of Rs.172.08 crores, the amount received to the account of Unitech, in Supreme Court Registry, out of the sale transaction is only Rs.87.35 crores and the balance amount is ordered to be appropriated/paid to the respondents - Shri Naresh Kempanna (Rs.56.11 crores) and Col. Mohinder Khaira (Rs.41.96 crores), which, according to the Unitech, they were not entitled to. It is the case on behalf of the Unitech that true facts were not brought to the notice of Justice Dhingra committee and even before this Court and the aforesaid amount of Rs.56.11 crores and Rs.41.96 crores were ordered to be appropriated in favour of Shri Naresh Kempanna and Col. Mohinder Khaira respectively.