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Judgment
4 paragraphs · 162 wordsDelay condoned.
Mr. Mukul Rohatgi, learned senior counsel upon instructions from Mr. Manjeet Singh, the authorised representative of the appellant, states that the moneys which are due and payable under the impugned order of the National Consumer Disputes Redressal Commission to the three purchasers namely, Subodh Pawar, Ritu Bansal and Geeta Bansal shall be refunded within a period of four weeks from today, together with interest at the rate of 10 per cent per annum with effect from 27 May 2018 until the date of payment.
It has been agreed by the respondents that if the aforesaid payment is made in the terms as agreed, all the claims, dues and outstandings of the respondents shall stand closed and the execution proceedings before the NCDRC shall stand withdrawn. In the event of default, the appellant shalllose the benefit of this order and the order passed by the NCDRC shall stand.
The civil appeals are, accordingly, disposed of in the above terms. No costs.