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Judgment
9 paragraphs · 166 wordsApplication for exemption from filing certified copy of the impugned judgment is allowed.
Issue notice.
There shall be stay of the impugned order to the extent of 50% of the interest amount directed to be paid to the respondents in terms of Clause(b)
of the said order. Insofar as the remaining 50% amount is concerned, an amount of Rs.10/- per sq.ft. per month would be paid to the respondent(s) by
the appellant while the balance amount will be deposited in Court. Such amount deposited in Court would be kept in a fixed deposit initially for a period
of six months to be kept renewed. The payment and deposit be made within two weeks.
Tag with Civil Appeal Diary No.7840/2018.
On the pleadings be completed in this matter, the Registry to look into all the matters filed on this issue to ensure that pleadings are completed and
matters can be set down for hearing at the earliest date considering there are home buyers involved in these matters.