OMAXE LIMITED OMAXE DEVELOPERS PV TLTD Vs. COL VIRENDER SINGH S/O GIAN CHAND THAKUR, COMMANDING OFFICER

JUDGEMENT

(1.) Heard the Learned Counsel for the Appellant and the Respondent, who has appeared in person.

(2.) Pursuant to the direction given on 10.07.2018, the Appellant has deposited the entire principal amount along with interest @ 9% p.a.

(3.) The Respondent, who has appeared in person, has expressed his willingness to give a quietus to the matter by accepting the principal amount, along with interest @ 9% p.a., deposited by the Appellant before this Commission.