Ramprastha Promoters And ... vs Dheeraj Mehta
2022 Latest Caselaw 2091 P&H

         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH

116
                                              RERA-APPL-17-2019(O&M)
                                                Date of Order: 25.03.2022


RAMPRASTHA PROMOTERS AND DEVELOPERS PVT LTD
                                           ..Appellant
                      Versus
DHEERAJ MEHTA
                                         ..Respondent

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. Mukul Aggarwal, Advocate for the appellant.

Mr. Anurag Jain, Advocate Ms. Preeti Tanya, Advocate for respondent.

ANIL KSHETARPAL, J(Oral)

On 17.03.2022, the following order was passed:-

"The learned counsel representing the applicant/respondent submits that the matter in issue, with regard to the exemption from the requirement of depositing the amount before entertaining an appeal, has already been decided by the Hon'ble Supreme Court in Newtech Promoters and Developers Pvt. Ltd. v. State of U.P. and Others Etc. (S.L.P. (Civil) No. 3711-3715 of 2021, decided on 11.11.2021).

Hence, the application (CM-1526-C-2022) is allowed. The hearing of the appeal is preponed. The Registry is directed to list the appeal on 25.03.2022 in the urgent list, after informing the learned counsel representing the appellant. "

The learned counsel representing the appellant admits that the

matter in issue is covered by a judgment passed by the Hon'ble Supreme

Court.

In view thereof, the appeal is dismissed.

The appellant is permitted 30 days time to make a mandatory

pre-deposit to enable the Haryana Real Estate Appellate Tribunal to hear the

appeal.

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 RERA-APPL-17-2019(O&M)                                                 -2-

The parties through their counsels are directed to appear before

the Haryana Real Estate Appellate Tribunal on 08.04.2022.

All the pending miscellaneous applications, if any, are also

disposed of.

March 25th, 2022                                      (ANIL KSHETARPAL)
Ay                                                          JUDGE

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




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