(1.) Heard the parties Counsel today again. Parties Counsel have informed that insofar as office Nos. 1, 2, 4, 5, 6 and 7 are concerned, consent order as had been passed by this Commission on 23rd August, 2005, has been complied with and both the parties have fully performed their obligations under the said consent order.
(2.) Now only one dispute relating to payment of Rs. 3.00 lakhs in respect of shop no. 3 survived.
(3.) The complainant claims that a sum of Rs. 3.00 lakh had been paid for shop No. 3 and there is evidence also in that regard. Both the parties after hearing the argument for quite some time agreed that the claim of the complainant in respect of shop No. 2 stood frustrated for the shop of agreed dimension is not permissible under building bye-laws and in terms of sanctioned plans. Keeping in view the execution of sale deeds of the other offices and delivery of possession etc. learned Counsel for the complainants/respondents on instructions from the complainant submitted that the complainant would be satisfied if Rs. 3,00,000 were ordered to be refunded and inso- far as civil suits and other cases were concerned, the complainants/respondents would be withdrawing those suits and the appellants should also withdraw the cases against the respondents/appellants.