M/S G.S. Enterprises Represented ... vs Yogesh Agrawal
2021 Latest Caselaw 6480 MP

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                THE HIGH COURT OF MADHYA PRADESH, INDORE BENCH
                                        S.A.No.1053-2021
                (M/s G.S. Enterprises Represented by Partners vs. Yogesh Agrawal )

            Indore, Dated: 05/10/2021
                  Shri Yogesh Kumar Mittal, learned counsel                    for the
            appellants.
                  Heard on the question of admission.
                  The appeal is admitted for hearing on the following question
            of law :-
                        1)    Whether the impugned judgment can be
                        sustained in the eyes of law, as it has been passed
                        by one Member (Judicial) of the Appellate
                        Tribunal, despite the fact that, as per Section 45
                        of the M.P. Real Estate (Regulatory Authority)
                        Act, 2016 the Appellate Tribunal shall consist of a
                        Chairperson and not less than two whole time
                        Members of which one shall be Judicial Member
                        and    the   other   shall   be   a   Technical   or
                        Administrative Member.
                  Since the pure question of law is involved the record of the
            original court is not requisitioned.
                  Let notices be issued to the respondent on payment of

process fee within a week. Notices be made returnable within four weeks.

Till the next date of hearing, the operation of the impugned judgment shall remain stayed.

List the matter after four weeks. Certified copy, as per rules.

(SUBODH ABHYANKAR ) JUDGE

moni

Digitally signed by MONI RAJU Date: 2021.10.05 17:19:53 +05'30'