- (1.)Permission to file special leave petition is granted in the course of arguments, our attention was drawn by Mr. Sameer Parekh, Learned Counsel for the Petitioners to the letter dated 19.4.2014 sent by the builder/respondent No. 1 to the affected allottees of Apex & Ceyane Towers. Learned Counsel submits that in pursuance of the above letter, the Petitioners have exercised the second option and expressed their desire to swap with some other unit in any other project of the Respondent No. 1. The letter dated 19.4.2014 reads as follows: JUDGEMENT_693_TLPRE0_2014_1.html
(2.)Mr. Ravindra Srivastava, learned senior counsel for the Respondent No. 1 submits that the Respondent No. 1 is fully committed to abide by the letter dated 19.4.2014 in case the Petitioners have exercised option No. 2 as mentioned in the above letter by or before 30.4.2014.
(3.)We direct that Respondent No. 1 shall accommodate the Petitioners appropriately as per option No. 2 of the letter dated 19.4.2014 within one month from today if they have exercised their option within time stated in the letter.