M/S Bptp Ltd vs M.C. Mittal And Others
2022 Latest Caselaw 1607 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH
108

                                     RERA Appeal No.15 of 2020 (O&M)
                                     Date of decision:14.03.2022

M/s BPTP Ltd.                                               ...Appellant

                                   Versus

MC Mittal and others                                       ...Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. Hemant Saini, Advocate, for the appellant.

Mr. Arjun Kundra, Advocate, for the respondents.

ANIL KSHETARPAL, J (Oral)

The hearing of the case is being held through video

conferencing on account of restricted functioning of the Courts.

The learned counsel representing the appellant fairly admits that

the point in issue in the present appeal is squarely covered against the

appellant in the judgment passed by the Hon'ble Supreme Court in M/s

Newtech Promoters and Developers Pvt. Ltd. vs. State of UP and Ors. Etc.,

(S.L.P.(Civil) No.3711-3715 of 2021, decided on 11.11.2021).

In the present case, the Haryana Real Estate Appellate Tribunal,

Chandigarh, had rejected the application for exempting from pre-deposit of

the amount awarded by the Haryana Real Estate Regulatory Authority.

The learned counsel representing the appellant submits that he

may be permitted to deposit the amount and thereafter proceed with the

pending appeal.

Keeping in view the aforesaid facts and in view of the fair

statement made by the learned counsel representing the appellant, the appeal

is dismissed in terms of the aforesaid judgment. The appellant is also

granted 8 weeks' time to deposit the amount. If the amount is deposited

1 of 2

within the aforesaid period, the Haryana Real Estate Appellate Tribunal,

Chandigarh, will restore and proceed to hear the appeal, in accordance with

law.

All the pending miscellaneous applications, if any, are also

disposed of.

March 14, 2022                                        (ANIL KSHETARPAL)
nt                                                          JUDGE

Whether speaking/reasoned               : Yes/No
Whether reportable                      : Yes/No




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