M/S Pivotal Infrastructure Pvt ... vs Ashwini Kumar Khosla
2023 Latest Caselaw 16735 P&H

                134 RA-RS-63-2023 IN RERA-APPL-83-2023 RA-RS-61-2023 IN
                 RERA-APPL-84-2023 RA-RS-62-2023 IN RERA-APPL-88-2023

               M/S PIVOTAL INFRASTRUCTURE PVT LTD VS ASHWINI KUMAR
                                     KHOSLA

            Present:           Mr. Karan Kaushal, Advocate for applicant-appellant.
                                              *****

Prayers made in the applications are for recalling of order

dated 08.08.2023 seeking modification thereof.

A perusal of order dated 08.08.2023 shows that the appeals

were disposed of in terms of order dated 01.06.2023 passed by this

Court in RERA-APPL-65 to 67-2023 while granting the same relief to

the appellant.

I have heard learned counsel for the applicant-appellant and

gone through the contents of application. For the reasons mentioned in

the applications, the same are allowed.

Although, the present appeals were disposed of in terms of

judgment dated 01.06.2023 passed in RERA-APPL-65 to 67-2023,

however, no cost was imposed in the present appeals for the reason

that no recovery certificate and writ of demand by the Tehsildar was

ever issued against the present appellant.

In view thereof, the order dated 08.08.2023 is modified to

the extent that though, the appeal shall remain disposed of in terms of

decision dated 01.06.2023 passed in RERA-APPL-65 to 67-2023,

however, subject to no cost.

CMs stand disposed of.

A photocopy of this order be placed on connected case files.

            25.09.2023                                     (HARKESH MANUJA)
            tejwinder                                          JUDGE

TEJWINDER SINGH
2023.09.26 15:38
I attest to the accuracy and
integrity of this document