Shri Surjeet Singh Khanuja vs Real Estate Appellate Tribunal
2023 Latest Caselaw 4523 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       WP No. 1694 of 2022
                          (SHRI SURJEET SINGH KHANUJA AND OTHERS Vs REAL ESTATE APPELLATE TRIBUNAL AND OTHERS)

                          Dated : 21-03-2023
                                 Shri Raman Deep Singh Bhatia - Advocate with Shri Vishal

                          Bhatnagar - Advocate for petitioners.
                                 Shri Avinash Zargar - Advocate for respondent No.2.

Heard learned counsels.

Prima facie we are of the view that contentions being advanced by the

learned counsel for the petitioners appear to be covered by the judgment of the Hon'ble Supreme Court in the case of M/s NewTech Promoters and Developers Pvt. Ltd. Vs. State of U.P. and others etc., (Civil Appeal Nos.6745- 6749 of 2021) dated 11.11.2021 vide para 54 of the said judgment. Hence, issue rule nisi.

Stay of all further proceedings in MJC No.95 of 2020, pending before the M.P. Real Estate Appellate Tribunal, Bhopal as well as stay of execution petition bearing No.EX-M-SEH-18-1356, until further orders.

I.A.No.10153 of 2022 and I.A.No.1671 of 2023 are disposed off.

Petitioners to take out fresh notice on respondent No.3. I.A.No.4898 of 2022 is disposed off.

Post for hearing in the usual course.

Reply, if any, by next date.

                                (RAVI MALIMATH)                                        (VISHAL MISHRA)
                                  CHIEF JUSTICE                                             JUDGE

                          AM


Signature Not Verified
Signed by: ANINDYA
SUNDAR MUKHOPADHYAY
Signing time: 3/23/2023
2:35:24 PM