U.P. Awas Evam Vikas Parishad, Lko. ... vs Prachi Vaibhawari Mishra
2024 Latest Caselaw 38697 ALL

Allahabad High Court

U.P. Awas Evam Vikas Parishad, Lko. ... vs Prachi Vaibhawari Mishra on 23 November, 2024

Author: Pankaj Bhatia

Bench: Pankaj Bhatia

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:77779
 
Court No. - 7
 

 
Case :- RERA APPEAL DEFECTIVE No. - 8 of 2023
 

 
Appellant :- U.P. Awas Evam Vikas Parishad, Lko. Thru. Its Housing Commissioner
 
Respondent :- Prachi Vaibhawari Mishra
 
Counsel for Appellant :- Shikhar Srivastava
 

 
Hon'ble Pankaj Bhatia,J.
 

1. Heard learned counsel for the parties and perused the record.

2. The submission of the counsel for the appellant is that similar issues raised as have been done in the present appeal was considered and decided by this Court in RERA Appeal No. 26 of 2022 and the said appeal was dismissed vide judgment dated 05.07.2022. The SLP against the said order has also been dismissed.

3. In view of the submission of the counsel for the appellant that the issue raised in the present appeal is similar to the one decided by this Court in RERA Appeal No. 26 of 2022 and the said judgment has been upheld in SLP also, the present appeal is also dismissed.

Order Date :- 23.11.2024

Arun