SANDEEP KUMAR Vs. MEDIA VIDEO LTD

JUDGEMENT

(1.) Heard Mr. Rakesh Mittal, Advocate, for the complainants and Mr. Amish Tandon, Advocate, for the opposite party.

(2.) Sandeep Kumar and Anil Kumar Gupta (the complainants) have filed MA/159/2023, for clarification of the order dtd. 7/12/2015 passed in CC/142/2012, to the effect that they are entitled for penalty on delayed possession in the form of interest @15% per annum on their respective deposit, after 42 months or agreed period mentioned in the agreement plus 6 months grace period till the date of possession was given in terms of the judgment dtd. 7/12/2015.

(3.) Sandeep Kumar and Anil Kumar Gupta, Chetan Aggarwal, Nishank Gupta filed CC/142/2012, Shakuntala Devi, Suresh Chander, Deepak Balain, Mrs. Zeba Khan and Dr. Muhammad Amir Vakil filed CC/158/2014 and Daizy Rani, Romil, Nirpesh Bhardwaj, Rajesh Kumar, Sunita, Priyanka Verma, Ravi Kant Verma and Kailash Anand filed CC/336/2014, for directing the opposite party to refund the money deposited by them with interest and other consequential reliefs due to unreasonable delay in completing the project and offering possession and material alteration in layout plan.