AMIT AGARWAL Vs. SHREE VARDHMAN INFRAHOME PVT. LTD

JUDGEMENT

(1.) The present Execution Applications have been filed by the Complainants / Decree Holders against Shree Vardhman Infrahome Pvt. Ltd. (hereinafter referred to as the Opposite Party / JD Developer).

(2.) In support of his contention the Opposite Party / JD Developer relied upon Order dtd. 8/3/2021 passed by the Hon'ble Supreme Court in Suo Motu Writ Petition (Civil) No. 3 / 2020, in which it has been held as under:-

(3.) It was further submitted that they have completed the residential towers including the EWS flats and have applied for Occupancy Certificates for remaining towers on 16/4/2021 and 18/6/2021 and the Occupation Certificates have been received on 2 nd Feb. 2022. It was further submitted that they have issued fit out letters to the Applicants/Complainants/Decree Holders but they have not accepted the physical possession of the flats but sought refund alongwith interest. It was prayed that the Execution Applications be dismissed.