- (1.) Heard Mr. Anupam Lal Das, learned counsel appearing for respondent No. 4-Jai Prakash Associates Ltd. (JAL).
(2.) Though many a contention has been raised by Mr. Das, yet, we are not inclined to entertain the same keeping in view our orders dated 11.09.2017 and 25.10.2017. We have been told by Mr. Das that JAL has deposited a sum of Rs. 550 crores before the Registry of this Court. It is submitted by Mr. Das that only 8% of the home buyers/allottee's are inclined to take refund whereas others have expressed their inclination to have the flats.
(3.) We would intend to make it absolutely clear that, for the present, we are only concerned with those home buyers who intend to have refund. In the next phase, we may consider the grievances, if any, of the home buyers who intend to have the flats. In that regard, we think it appropriate to hear Mr. Parag Tripathi, learned senior counsel appearing for Interim Resolution Professional (IRP) and Mr. Jayant Bhushan and Mr. Sanjay Hegde and others, learned senior counsel appearing for some Associations of home buyers who intend to have their flats.;