ANKITA DABAS Vs. IREO GRACE REALTECH PVT. LTD

JUDGEMENT

(1.) This is a claim for refund with a prayer to pay entire consideration amount that was tendered to the opposite party along with interest and other ancillary reliefs contained in the prayer clause.

(2.) The facts ono which the case been contested is with regard to rate of interest and the date from which the interest would start running till the date of actual payment as well as ancillary claims.

(3.) Learned counsel for the Complainant has relied on the judgment of a learned single member of this Commission in "Rakesh Gupta & Anr. Vs. Ireo Grace Realtech Pvt. Ltd., CC/11/2022, dtd. 23/8/2023" in respect of the same project "The Corridors". It is urged that the said claim was allowed after taking into consideration a judgment of a three judge bench of the Apex Court in the case of "Ireo Grace Realtech Pvt. Ltd. Vs. Abhishek Khanna & Ors., (2021) 3 SCC 241"