A. INFRASTRUCTURE LIMITED Vs. MACROTECH DEVELOPERS LTD

JUDGEMENT

(1.) Heard Mr. Devdatt Kamat, Sr. Advocate, assisted by Mr. Nishant Patil, Advocate, for the complainant and Mr. Rahul Kriplani, Advocate, for the opposite party.

(2.) The complainant filed IA/10746/2023, for amending the name of the complainant as 'Kanoria Energy and Infrastructure Limited', changed as per provisions of the Companies Act, 2013 and recorded in the Registration Certificate in the office of Registrar of Companies, after, reserving the case for judgment. IA/10746/2023 is allowed.

(3.) A. Infrastructure Limited (now Kanoria Energy and Infrastructure Limited) has filed above complaint for directing the opposite party to (i) refund Rs.226150308.00 with interest @18% per annum, compounded quarterly from the date of agreement till the date of refund; (ii) pay Rs.100000000.00, as compensation for escalation of price; (iii) pay Rs.110000000.00, as compensation for mental agony and harassment; (iv) pay Rs.2000000.00, as litigation costs; and (v) any other relief which is deemed fit and proper in the facts and circumstances of the case.