As per the case facts, a real estate company allotted an apartment to a respondent. The respondent had paid a significant advance amount, but the possession was handed over much ... later. The dispute involved outstanding dues, interest, taxes, and other charges, leading to a miscellaneous application in the Supreme Court concerning these payments. The question arose regarding the total amount due to be paid by the respondent to the appellant for the apartment, covering all outstanding dues, interest, and other charges until the possession handover date. Finally, the Supreme Court directed the respondent to pay a total amount to the appellant within eight weeks from the receipt of the order. This payment was in full settlement of all outstanding dues, interest, taxes, and other charges up to the date of possession handover. The Court clarified that any charges accruing after the handover of possession would be the respondent's responsibility. The parties were also directed to execute the agreement to sale/sale deed within two months of the payment, with the respondent bearing expenses for stamp duty and registration according to law. A prior restriction on structural changes was discharged.