PRADIP CHOPRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In response to the Court's query Mr. Kulkarni, learned Senior Counsel appearing for the Petitioners submits that the corpus fund of Rs.80,00,000.00 shall be deposited in this Court in any case by 31/07/2023. Since the statement is made on instructions, same is accepted as an undertaking.

(2.) Further statement is made that the OC shall be produced on record of this Court for the entire project by 31/07/2023. Since the statement is made on instructions, same is accepted as an undertaking.

(3.) With regard to rent payable is concerned, so also the amount of Penalty Mr. Kulkarni, learned Senior Counsel for the Petitioners in view of the mediation carried out by Mr. Yagnik, learned APP has offered an amount of Rs.9,00,000.00 for the each flat owners.