- (1.) We apprise the learned counsel for the petitioner that the matter is covered against the petitioner by virtue of various orders passed by the Principal Bench of this Tribunal. The basic reason for taking the view in those cases is the time value for money is one of the essential element which was missing in the transaction between the builder and the person like applicant who has applied for allotment of flat/plot in a project of the construction company by depositing the earnest amount.
(2.) Learned counsel for the petitioner states that some of the matters have been taken in appeal before the Appellate Tribunal and he may be granted some time to check up the status of those cases in appeal.
(3.) List on 03.07.2017.;