IREO GRACE REALTECH PVT LTD Vs. MANOJ KUMAR

JUDGEMENT

(1.) This Review Application has been moved asserting that there is an error in the final order dtd. 31/8/2023 to the extent that the liability to pay with effect from the date of respective deposits has been incorrectly imposed whereas it ought to have been with effect from 27/11/2018 as held by the Apex Court in the case of Ireo Grace Realtech Pvt. Ltd Vs. Abhishek Khanna and Ors. (2021) 3 SCC 241.

(2.) It has also been raised as a ground that the question as to whether refund should be granted in the case where occupation certificates have been obtained and notice of possession issued is already pending consideration before the Apex Court where notices have been issued.

(3.) The contention therefore is that the direction given to pay delay compensation by calculating interest from the date of respective deposits is erroneous and against record.