- (1.) Reply to the application filed by HUDA in Court is taken on record.
(2.) Prayer in the application is that the principal amount of allotment was already paid by the petitioners at the time of filing of petition in the Court. However, subsequent thereto the petitioners paid a sum of Rs. 15,51,000/- during the years 2004-05. Amount of Rs. 20,00,000/- was sent by way of demand draft subsequent thereto, to cover up any payment due against the petitioners on account of interest, if any. The aforesaid amount having been sent back by HUDA to the petitioners, the application has been filed to direct HUDA to accept aforesaid amount towards any dues against the petitioners.
(3.) In a suit filed by the petitioners challenging the resumption of commercial building bearing SCO No. 43, Sector-11, Panchkula, the trial Court had granted ad interim injunction regarding dispossession of the petitioners from the property in dispute. However, the learned lower Appellant Court vacated the interim injunction. The order of the learned lower Appellate Court dated 22.3.2003 has been impugned in the present petition.;