LOVNEET KAUR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) RULE. HEARD FOR DISPOSAL.

(2.) PETITIONERS WERE THE HIGHEST BIDDER AT AN OPEN AUCTION CONDUCTED ON 23.8.2003. BID FOR UNIT 11, G-H-14/G-17, PASCHIM PURI SITE II OF THE PETITIONERS WAS THE HIGHEST. THE BID WAS IN THE SUM OF RS. 8,75,500/-.

(3.) AS PER THE TERMS AND CONDITIONS OF THE AUCTION, 25% OF THE BID AMOUNT WAS TO BE DEPOSITED AT THE FALL OF THE HAMMER. REMAINING 75% HAD TO BE PAID WITHIN 30 DAYS OF RECEIPT OF BID CONFIRMATION.