M/S. Vinayaka Builders And Developers vs Smt. Aparna K. Adiga
2025 Latest Caselaw 657 Kant

Karnataka High Court

M/S. Vinayaka Builders And Developers vs Smt. Aparna K. Adiga on 3 July, 2025

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                                          NC: 2025:KHC:23907
                                                         RSA No. 937 of 2025


                   HC-KAR




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 3RD DAY OF JULY, 2025

                                            BEFORE

                              THE HON'BLE MR. JUSTICE H.P.SANDESH

                             REGULAR SECOND APPEAL NO.937 OF 2025

                   BETWEEN:

                   M/S. VINAYAKA BUILDERS AND DEVELOPERS
                   NO.3/1, 4TH FLOOR, J.P.TECHNO PARK
                   MILLERS ROAD, VASANTH NAGAR
                   BENGALURU-560 052.
                   REP. BY ITS AUTHORISED SIGNATOR
                   MR. RAGHAVENDRA K G

                                                                ...APPELLANT

                   (BY SRI. CHANDAN K, ADVOCATE)

                   AND:

                   1.   SMT. APARNA K. ADIGA
Digitally signed        B-605, CENTURY INDUS
by DEVIKA M
                        K.G.ROAD, BEML 10TH STAGE
Location: HIGH
COURT OF                R.R.NAGAR, BENGALURU-560 098.
KARNATAKA
                   2.   THE KARNATAKA REAL ESTATE REGULATORY
                        AUTHORITY, GROUND FLOOR
                        SILVER JUBILEE BLOCK
                        BEHIND UNITY BUILDING
                        CSI COMPOUND, 3RD CROSS
                        MISSION ROAD
                        BENGALURU-560 027.

                   3.   THE KARNATAKA REAL ESTATE APPELLATE TRIBUNAL
                        GROUND FLOOR, SILVER JUBILEE BLOCK
                        BEHIND UNITY BUILDING, CSI COMPOUND
                                -2-
                                          NC: 2025:KHC:23907
                                         RSA No. 937 of 2025


HC-KAR




     3RD CROSS, MISSION ROAD
     BENGALURU-560 027.
                                             ...RESPONDENTS

     THIS RSA IS FILED UNDER SECTION 100 OF CPC,
PRAYING TO ALLOW THE PRESENT APPEAL AND SET ASIDE
THE JUDGMENT DATED 16.04.2025 PASSED BY THE HON'BLE
REAL ESTATE APPELLATE TRIBUNAL AT BENGALURU APPEAL
NO.(K-REAT)04/2024 ANNEXED AS ANNEXURE-A AND ETC.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MR. JUSTICE H.P.SANDESH

                       ORAL JUDGMENT

The learned counsel for the appellant filed a memo

seeking permission of this Court to convert the said appeal as

Real Estate Regulatory Authority (RERA) Appeal. In view of the

said memo, the counsel for the appellant is permitted to

convert the said Regular Second Appeal into Real Estate

Regulatory Authority (RERA) Appeal and for the statistical

purpose, this appeal is disposed of.

Sd/-

(H.P.SANDESH) JUDGE

SN