RERA APPEAL/4/2021
2021 Latest Caselaw 1919 UK

                   Office Notes,
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                                     RERA APPEAL No.04 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

(Via video conferencing). Mr. Alok Mahra, Advocate, for the appellant.

Learned counsel for the appellant prays for and is granted two weeks' time to file the certified copy of the impugned judgment, and also to remove the defects as pointed out by the Registry.

List this matter immediately after two weeks, or as soon as the defects are removed, as fresh.

(Sharad Kumar Sharma, J.) 17.06.2021

NR/