SAHARA PRIME CITY LTD Vs. ASHUTOSH JAISWAL

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) The previous Order dated 13.12.2019 reads as below:

(3.) In reference to the above-quoted Order of 13.12.2019, learned counsel for the appellant builder co. submits, on instructions, that the appellant builder co. has refunded the entire amount deposited by the respondents complainants with interest @ 8% p.a. from the respective dates of deposits till its realisation. There was delay of about one month over and above the stipulated period of eight weeks in making the said refund with the said rate of interest; however, the interest was calculated uptil the actual date of making the refund. The cost of litigation of Rs. 5,000/- and sum of Rs. 15,000/- to defray travel and allied expenses were also paid. A calculation sheet has been adduced before the State Commission. Learned counsel requests that the time taken over and above the stipulated period of eight weeks be condoned.