With the Supreme Court taking steps to finish construction of the pending housing projects of Amrapali group, the homebuyers, who had been left in the lurch, have started depositing the amount due on them in the court’s registry to ensure completion of the construction work.
Appearing before a bench of Justice U U Lalit and Justice Ashok Bhushan, senior advocate R Venkataramani, who was appointed receiver to manage the affairs of the group, told the court that homebuyers have deposited over Rs 260 crore in the last ten months as part of their dues.
He said this amount was paid by homebuyers themselves and an additional Rs five crore have been deposited by banks and financial institutions on behalf of the buyers as part of their home loan.
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