GURDIP SINGH SAHNI Vs. KAMALLAKSHMI REALTORS PVT.LTD

JUDGEMENT

(1.) In the present proceedings, its high time, that the parties make their right choice.

(2.) The counsel for the respondent no.3 has also placed on record a rejoinder and as far as her client Bhupinder Singh Sahani is concerned, according to her an amount of Rs.2, 25,00,000.00 is due and payable being computed towards rent, and penalty separately computed as approximately 2 Crores and a specific statement is made that the above figures would incurre the rate of interest @ 18% perannum.

(3.) The counsel for the developer has no hesitancy in submitting that there is delay in implementation of the project but he attribute the same to the sisters of the petitioner and the respondent nos. 2 to 4, who according to him are objecting to the re-development process as they claim that even they are entitled for a share in the subject property.