L And T Parel Project Llp(Now L And T ... vs Union Of India Through Ministry If ...
2023 Latest Caselaw 3639 Bom

Citation : 2023 Latest Caselaw 3639 Bom
Judgement Date : 12 April, 2023

Bombay High Court

L And T Parel Project Llp(Now L And T ... vs Union Of India Through Ministry If ... on 12 April, 2023

Bench: G.S. Patel, Dr. Neela Gokhale

2023:BHC-OS:2855-DB                                                          P4-OSWP-4302-2023.DOC




                       Arun



                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 ORDINARY ORIGINAL CIVIL JURISDICTION
                                       WRIT PETITION (L) NO. 4302 OF 2023


                       L&T Parel Projects LLP                                              ...Petitioner
                            Versus
                       Union of India & Ors                                            ...Respondents


                       Mr Yashesh Kamdar, with Protyusha Thanawala, i/b Wadia Ghandy
                            & Co, for the Petitioner.
                       Mr Ashish Venugopal, with Tanushi Kejriwal, i/b Parinam Law
                            Associates, for the Respondents.


                                                     CORAM     G.S. Patel &
                                                               Neela Gokhale, JJ.

                                                     DATED:    12th April 2023
                       PC:-

1. Not on board. Mentioned. Taken on board.

ARUN RAMCHNDRA SANKPAL 2. In an identical matter, we passed an order yesterday. We Digitally signed by ARUN RAMCHNDRA follow that order today. By consent the impugned order and SANKPAL Date: 2023.04.13 11:47:41 +0530 judgment of the MahaRERA in MA No. 305 of 2021 in Appeal No. 10992 of 2020 and which was passed on 17th January 2023 is quashed and set aside by consent.

3. The parties will proceed to a final disposal of the Appeal itself. In that Appeal it is open to the Respondents to urge that an

12th April 2023

P4-OSWP-4302-2023.DOC

order should be made increasing the amount of compensation or security but without this being required as a pre-deposit or as a pre- condition to entertaining the Appeal.

4. All contentions in that regard are expressly kept open.

5. The Petition is disposed of in these terms with no order as to costs.

(Neela Gokhale, J) (G. S. Patel, J)

12th April 2023