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Judgment
Leave granted.
The only question that needs to be decided is whether in view of the decision of this Court in Ghaziabad Development Authority Vs. Balbir Singh, , the claimant/respondent would be entitled to 18% interest from the respective dates of deposit till payment as the respondent was not given possession of the plots in question.
The National Consumer Disputes Redressal Commission (in short `the National Commission') by the impugned order has directed the appellant to pay interest @ 18% from the respective dates of deposit till payment.
When the matter came up for hearing before us, the learned Counsel appearing on behalf of the claimant/respondent submitted that the Ghaziabad Development Authority has already complied with the order of the National Commission and in fact has already paid the amount to the claimant/respondent with 18% interest. Such being the position and in view of the fact that these appeals have been filed only against the payment of interest @ 18%, we are of the view that these appeals have become infructuous and are accordingly disposed of. Interim order, if any, stands vacated.
However, this order shall not be treated as a precedent in other appropriate cases.
In view of the order passed in these appeals, the application for intervention is also disposed of.