SANGEETA GUPTA Vs. REGISTRAR COOPERATIVE SOCIETIES

JUDGEMENT

(1.) By way of the instant petition, the appellant seeks a review of the order dated 2nd of December 2015 whereby we had ordered as follows :

(2.) The review petitioner has claimed that after the passing of the above order, the respondents have offered her a five bedroom flat and have sought payment of dues towards such flat. However, the petitioner had applied and enrolled for only a two bedroom flat and the respondents cannot compel her to make payment towards five bedroom flat. Mr. Rajiv Vij, learned counsel for the petitioner submits that she is entitled to the two bedroom flat and can be legally called upon to make payment only towards such allotment.

(3.) We are further informed that the petitioner has deposited an amount of Rs.5,00,000/- with the respondent no.2 society after the passing of our order dated 26th April, 2016 without prejudice to her rights and contentions.