- (1.) Heard Mr. Salman Khursid, learned senior counsel along with Mr.Bhandari for the petitioner, Mr.Pawan Shree Agarwal, learned counsel who is appointed as amicus curiae in this case.
(2.) On 15.09.2017 this Court had passed the following order: "Let the matter be listed on 21.09.2017 to enable Mr.Pawan Shree Agarwal, learned amicus curiae, to file a chart of all projects reflecting the number of home buyers and the amount paid by them. The amicus curiae is permitted to collect data on a web portal from flat buyers who are interested in taking possession of the flats or those who have taken possession. All the home buyers including those who have already submitted the data are directed to upload the data on the web portal which shall be created by Mr.Pawan Shree Agarwal, learned amicus. Let the matter be listed on 21.09.2017, on which date, the amicus shall provide the details of the web portal. Liberty is granted to the petitioners to provide details to the amicus. The persons who have given advance for the flats are also permitted to upload the details on the portal so that the amicus can collect the data in respect of them under a different category. The learned amicus, is at liberty to take the assistance of any two lawyers. This Court shall fix their remuneration in due course."
(3.) Mr. Pawan Shree Agarwal, learned counsel has prepared a chart and created a Unitech Buyers Claims Submission Portal, that is, www.amicusunitech.in Link. It is his submission that the petitioners had taken up 74 projects out of which possession has been handed over to the home buyers in respect of 61 projects there are 16300 home buyers. The 61 projects involve 23931 flats.;