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Judgment
R.K. Agrawal, President
1 . An Application, being I.A. No. 1819 of 2022 has been filed by the Appellants stating therein that the matter has been amicably settled between the parties and the Deed of Settlement executed between the Parties, on 14.05.2021, is annexed as Annexure-4 to the Application. In the Application, certain other reliefs have also been claimed by the Appellants. It is also stated that the name of the Appellant Company has also changed to Emaar India Ltd. in place of Emaar MGF Land Ltd.
2 . Vide the Order dated 24.03.2022, Mr. Parminder Singh, learned counsel for the Respondent / Complainant was permitted to file the Reply within two weeks. However, the Reply has not been filed so far.
3 . Heard the learned counsel for the Appellants and perused the averments made in the Application. The Settlement entered into the Parties, executed between them on 14.05.2021, is taken on record.
4 . The Application is allowed and the Appeal is disposed of in terms of the Settlement arrived at between the Parties.
5 . The name of the Appellant Company is now changed from Emaar MGF Land Ltd. to Emaar India Ltd. Amended Memo of Parties filed along with the Application is taken on record.
6 . The Registry is directed to release the statutory amount of Rs. 35,000/- deposited at the time of filing the Appeal to the Appellant Company, namely, Emaar India Ltd., along with accrued interest, if any. The State Consumer Disputes Redressal Commission, U.T. at Chandigarh is also directed to release the amount of Rs. 40,82,394/-, deposited with it by the Appellant Company pursuant to the Interim Order passed by this Commission, along with accrued interest, if any, to the Appellant Company.