- (1.) On 28 January 2019, this Court passed the following order in Civil Appeal Diary No.48148 of 2018 ( M/s. Ireo Grace Realtech Pvt. Ltd. Vs. Subodh Pawar etc.): "Delay 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dues and outstandings of the respondents shall stand closed and the execution proceedings before the NCDRC shall stand withdrawn.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 shall lose 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."
(2.) In pursuance of the notice issued on 28 January 2019, the first and second respondents have appeared before this Court.
(3.) Since the facts are similar, we dispose of the civil appeal in similar terms directing that the appellant shall refund the amount which has been invested by the first and second respondents together with interest at the rate of 10% per annum with effect from 27 May 2018 until the date of payment. The refund shall be effected within a period of four weeks from today.;