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M/S Sng Real Estate Pvt.Ltd vs Rajasthan Real Estate Regulatory ...
2021 Latest Caselaw 6572 Raj/2

Citation : 2021 Latest Caselaw 6572 Raj/2
Judgement Date : 16 November, 2021

Rajasthan High Court
M/S Sng Real Estate Pvt.Ltd vs Rajasthan Real Estate Regulatory ... on 16 November, 2021
Bench: Inderjeet Singh
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 13133/2021

                                   M/s Sng Real Estate Pvt.ltd.
                                                                                                          ----Petitioner
                                                                        Versus
                                   Rajasthan Real Estate Regulatory Authority
                                                                                                        ----Respondent

For Petitioner(s) : Ms. Abhilasha Sharma For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

16/11/2021

Counsel for the petitioner submits that the Adjudicating

Officer has ordered for refund of the whole amount along with

penalty and interest in favour of the respondent(s), whereas the

Adjudicating Officer has no jurisdiction to pass the order of refund

and the same lies with the regulatory authority.

Counsel for the petitioner relied on the judgment passed by

the Hon'ble Supreme Court in the matter of M/s. Newtech

Promoters and Developers Pvt. Ltd. Vs. State of UP & Ors.

(Civil Appeal No. 6745-6749 of 2021) decided on 11.11.2021.

In that view of the matter, issue notice to the respondent(s),

returnable by eight weeks.

Meanwhile, operation of the order dated 28.01.2021

(Annexure-5) shall remain stayed.

(INDERJEET SINGH),J

CHETNA BEHRANI /141

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