Supreme Court issues show cause notice to two NCDRC members for issuing non-bailable warrants despite SC’s interim protection
By the interim order, the Supreme Court had restrained the NCDRC from taking any coercive steps against Ireo Grace Realtech
homebuyers
Supreme Court grants interim relief to homebuyers for deferred payment of EMIs till possession of homes
The Court granted interim relief to the homebuyers viewing the interim protection granted by the Delhi High Court vide order dated 25-05-2022.
Will a subsequent purchaser who steps into the shoes of an original allottee of a housing project have the same rights as that of the original allottee? SC explains
Supreme Court: The Bench of Uday Umesh Lalit, Hemant Gupta and S. Ravindra Bhat, JJ., while giving major relief to homebuyers, held
Deconstructing the threshold requirements for homebuyers under IBC
by Mitali Ingawale† & Sumit Kulkarni††
All HC | ‘Home-buyers’ grievances to be disposed of positively within 3 months by reasoned and speaking order’: Court issued general mandamus to Authorities concerned
Allahabad High Court: The Division Bench of Pankaj Naqvi and Piyush Agrawal, JJ., issued a general mandamus to Competent Authorities under U.P. Apartment
Bom HC | Can real estate developers rely on ‘force majeure’ clause to deny possession to homebuyers? Court explains
Bombay High Court: S.C. Gupte, J., held that a real estate developer cannot rely on usual ‘force majeure’ clause to deny possession to
Weighing the effect and need of the ‘minimum threshold’ on the home-buyers
by Pareekshit Bishnoi & Parveen Kumar Aggarwal*
NCDRC | Possession of apartments due in 2016, not handed over till date: Developers directed to refund amount at an interest of 9% per annum
National Consumer Disputes Redressal Commission (NCDRC): Prem Narain, Presiding Member, has directed the developers of “Greenopolis” to refund homebuyers their amount deposited at
NCDRC | Buyers cannot be made to wait indefinitely for possession of apartment in case of incomplete construction; ‘Developer’ to refund the amount paid
National Consumers Disputes Redressal Commission (NCDRC): The Bench comprising of Justice R.K. Agrawal (President) and M. Shreesha (Member) while addressing a complaint
Big relief for homebuyers as SC upholds the validity of the 2018 Amendments to IBC
Supreme Court: The 3-judge bench of RF Nariman, Sanjiv Khanna and Surya Kant, JJ has held the Amendment Act to Insolvency and