M/S. Hi-Tech Estates And ... vs Union Of India & Others
2022 Latest Caselaw 7562 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          W.P.(C) No.1179 of 2021
                 M/s. Hi-tech Estates and Promoters ....             Petitioner
                 Pvt. Ltd.
                                         Mr. Bhaskar Chandra Panda, Advocate

                                                -versus-

                 Union of India & Others                   ....     Opposite Parties
                                                         Mr. P.K. Parhi, DSGI with
                                                          Mr. B.S. Rayaguru, CGC
                                        Mr. Ajit Kumar Roy, Advocate for O.P. No.4
                             CORAM:
                             THE CHIEF JUSTICE
                             JUSTICE M. S. RAMAN

                                               ORDER

19.12.2022 Order No.

05. 1. In view of the judgment dated 11th November, 2021 of the Supreme Court of India in C.A. Nos.6745-49 of 2021 (M/s. Newtech Promoters and Developers Private Limited v. State of UP) upholding the requirement of pre-deposit under Section 43 (5) of the Real Estate (Development and Regulation) Act 2016, learned counsel for the Petitioner does not wish to press this petition.

2. The writ petition is disposed of as not pressed.

3. Interim order dated 30th July, 2021 of this Court stands vacated.

(Dr. S. Muralidhar) Chief Justice

(M. S. Raman) Judge MRS/Laxmikant