SURESH KUMARI Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) This application under Sec. 151 of the Code of Civil Procedure, 1908 ['CPC'], is moved at the behest of respondent No.4/ Greenopolis Welfare Confederation ['GWC'] seeking the following reliefs:

(2.) In a nutshell, GWC claims to be an Association ofMembers/Homebuyers who have invested their monies in the Greenopolis Project.It is submitted that the homebuyers fall into two distinct categories: those who have made payments to respondent No.11/Orris Infrastructure Private Limited ['Orris'], and those who have paid monies to respondent No.3/Three C Shelters Private Limited ['TCSPL'], under the Apartment Buyer Agreement ['ABA'] for the construction and allotment of residential flats/units. It is stated that due to dubious methods employed by the promoters of TCSPL and their proxies, including respondent No.5/Greenopolis Welfare Association ['GWA'],homebuyers who had paid their monies to Orris are being deprived of possession of their flats. Furthermore, as a result of clandestine dealings of the promoters/ex-directors, these members/homebuyers have been entangled in unwarranted long and complicated legal proceedings.

(3.) It is pointed out that multifaceted disputes surrounding the Greenopolis Project ultimately reached the Supreme Court. Recognizing the need for a comprehensive resolution, the Supreme Court, in SLP (C) 7712/2021 vide order dtd. 1/7/2021, issued the following directions: