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PETITIONER: D.D.A.

       Vs.

RESPONDENT: BHAVANACOOP. G.H. SOCIETY LTD.

DATE OF JUDGMENT24/08/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J)

CITATION:  1995 SCC  Supl.  (4)  99 1995 SCALE  (5)162

ACT:

HEADNOTE:

JUDGMENT:                       O R D E R      Leave granted.      Ms. Sangeeta  Kalra and  Mr. Sudhir  Kalra appeared  on behalf of the Society. In view of the judgment of this Court in D.D.A. vs. Grihsthapana Cooperative Group Housing Society Ltd. [JT  1995 (2)  SC  530],  the  appeal  is  allowed  and forfeiture to the extent of rupees five lakhs is upheld. The remaining amount would be refunded by the appellant within a period  of   four  weeks   from  today,  failing  which  the respondent would  be entitled  for interest  @ 18% per annum from that  date till payment. In the facts and circumstances of the case, we make no order as to costs.