MARKANDEYA KATJU, CJ. - (1.) This appeal has been filed against the impugned judgement dated 20th June 2003. We have heard the learned counsel for the parties and have perused the record.
(2.) In this appeal we are only concerned with that part of the impugned judgement, which quashes the forfeiture of the earnest money deposit and directs that the petitioner should be refunded half of the said amount, i.e. Rs.50,000/- within six weeks.
(3.) The facts in detail have been set out in the judgement of the learned Single Judge and hence we are not referring to the same except where necessary.;