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         IN THE SUPREME COURT OF INDIA        CIVIL APPELLATE JURISDICTION

       CIVIL APPEAL NOS.2838-2840 OF 2009           (Arising out of SLP©Nos.3088-3090 OF 2008]

Amarjyothi Housing Society                           ..Appellant

Versus

C.S.Padmashree & Ors.                        ..Respondents  

           O R D E R

1. Leave granted.

2. The only question that needs to be decided is whether in view of the decision of  

this Court in Ghaziabad Development Authority vs. Balbir Singh [2004 (5) SCC 65], the  

claimant/respondent  would  be  entitled to 18% interest from the respective dates of  

deposit till payment as the respondent was not given possession of the plots in question.

3. The   National   Consumer  Disputes   Redressal   Commission  (in   short  ‘the  

National Commission’)  by the impugned order has directed the appellant to pay interest  

@ 18% from the respective dates of deposit till payment.

4. When  the matter came up for hearing before us, the learned  counsel  appearing  

on behalf  of the claimant/respondent  submitted  that  the  Ghaziabad Development  

Authority has already complied with the order of the  National Commission and in fact  

has already paid the amount  to the claimant/respondent with 18% interest. Such being  

the position and in view of the fact that these appeals have  been  filed only against the  

payment  of  interest  @  18%,  we  are  of  the  view  that  these  appeals  have  become  

infructuous and   are  accordingly  disposed  of.  Interim  order,  if  any, stands vacated.  

5. However,  this  order shall  not  be  treated as  a  precedent in  other  appropriate  

cases.  

6. In view of the order passed in these appeals, the application for intervention is  

also disposed of.   

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             ……………………..J.               [Tarun Chatterjee]

  New Delhi;               …………………….J.    April 27, 2009.          [H.L.Dattu]