MS. SHIVANI JAIN Vs. DCM LIMITED

JUDGEMENT

(1.) THE respondent has filed an application under Regulation 13(2) of the Monopolies and Restrictive Trade Practices Commission Regulations, 1991 read with Section 151 of the Code of Civil Procedure, 1908, wherein it is prayed that the present proceedings may be adjourned sine die till the High Court of Delhi decides the matter and approves/sanctions the scheme of arrangement filed by the respondent. Admittedly, the matter is pending before the High Court of Delhi and the scheme of restructuring and arrangement of the respondent Company is being considered. The learned Counsel for the complainant submits that the complainant had deposited a sum of Rs. 2,76/000/ - but no progress is made in the construction of the residential flat. In this view of the matter, we do not find it necessary to continue with the present proceedings as the High Court is already seized of the matter. The present petition is, therefore, disposed of. Liberty is, however, granted to the parties to revive the same, if it is deemed necessary, at an appropriate stage. The respondent, in the meanwhile, shall not cancel the booking of the complainant though it will be subject to any order which may be passed by the High Court of Delhi. There shall be no order as to costs.