SAGAR HARGOVIND SABOO R/O C/O H.R SABOO, SHARDA NAGAR, AMRAVATI MAHARASHTRA Vs. KUMUDINI CHANDRAKANT PETHKAR & ANR. M/S PETHLAR PROJECT, S. NO

JUDGEMENT

(1.) We are happy to note that during the course of hearing, with the active assistance of Counsel for the parties, the dispute, subject matter of Complaint Case No. PDF/41/2007, giving rise to the present Revision Petition, has been amicably settled. In terms of the said settlement, on Petitioner/Complainant's paying to the Developer, namely, M/s Pethkar Projects, a sum of Rs. 1,00,05,000/- along with maintenance charges, quantified at Rs. 2,50,000/-, and bearing the costs of stamp duty and registration charges, a peaceful possession of the flat, bearing Flat no. 105, First Floor, Wing-O, Bldg - 17, in the Project in question, in habitable condition, shall be delivered to the Complainant simultaneously on the date of registration of Agreement to Sale. While making the aforesaid payment, the Complainant shall be entitled to account for a sum of Rs. 50,000/-, paid by him, vide Receipt dated 09.09.2004 issued by the Respondents.

(2.) The Complainant, who is present in person, states that it will take about four months time for him to collect the said money. In view of the statement, on his intimating to the Respondents about the purchase of the stamp paper etc., the said Agreement shall be registered and the possession of the flat shall be delivered to him. However, if the Complainant is in a position to arrange for the said amount earlier than four months, he can inform the Respondents accordingly.

(3.) It is agreed that on payment/registration of the Agreement, the Complainant shall withdraw his Complaint filed against the Respondents in the Court of Judicial Magistrate First Class, Pune. Till then, further proceedings in the Complaint shall remain stayed.