INTERNATIONAL LAND DEVELOPERS PRIVATE LIMITED Vs. ADITI CHAUHAN

JUDGEMENT

(1.) Vide this judgment, we are disposing of three writ petitions, i.e. CWP nos.7738, 7750 and 9942 of 2022.

(2.) Vide these petitions, the same petitioner (company) has challenged the common order passed by the learned Adjudicating Officer, Haryana Real Estate Regulatory Authority, dtd. 31/3/2021, by which, essentially, the petitioner has been directed to refund a sum of Rs.48,49,864.00 to respondent no.1 in CWP no. 7738 of 2022 and a sum of Rs.50,49,387.00 to respondents no.1 and 2 in CWP no.7750 of 2022.

(3.) The facts, for convenience, are being taken from CWP no.7738 of 2022, with the prayer in each petition as also the legal issues in each, being the same.