POOJA KAPOOR Vs. ARN INFRASTRUCTURE INDIA LTD

JUDGEMENT

(1.) THE present appeal is directed against the order dated 3.4.2013 passed by the Company Judge in Company Petition No.387/2012, which reads as under: -

(2.) AFTER passing of the said order the appellants herein had filed an application for review of the order dated 3.4.2013, which was dismissed vide order dated 27.3.2014. This order dated 22.3.2014 is also made subject matter of challenge.

(3.) THE contention of the appellants is that they had deposited an amount of Rs.92,35,520/ - in terms of Memorandum of Understanding dated 18.1.2010 for four units bearing Nos.G -86, 87, 90 and 91 admeasuring about 1736 square feet in Globus Galleria, ARN Global Business Park, Greater Noida. The appellants claim that the respondent company had accepted the booking and had assured return of 12.63% i.e. Rs.87,494/ - after deduction of TDS per month upto the date the possession of the units was handed over.