RERA APPEAL/3/2023
2023 Latest Caselaw 1130 UK

                 Office Notes,
                reports, orders
SL.             or proceedings
        Date                                          COURT'S OR JUDGES'S ORDERS
No             or directions and
               Registrar's order
                with Signatures
      25.04.                       RERA APPEAL NO.03 of 2023
      2023                         Hon'ble Alok Kumar Verma, J.

Heard Mr. M.S. Tyagi, learned Senior Advocate assisted by Mr. Pooran Singh Rawat, learned counsel for the appellants and Mr. Mukesh Singh Rawat, learned counsel for the respondents on Delay Condonation Application (IA No.01 of 2023).

2. Present Appeal has been filed under Section 58 of the Real Estate (Regulation and Development) Act, 2016 along with an application to condone the delay of 53 days' in filing the proposed appeal.

3. Respondents have also filed an appeal against the same judgment, passed by the Tribunal.

4. The said delay condonation application has not been opposed by learned counsel for the respondents.

5. Perused and gone through the record.

6. In the interest of justice, Delay Condonation Application (IA No.01 of 2023) is allowed. Delay is condoned.

7. List on 12.06.2023 along with RERA APPEAL NO.01 of 2023 for arguments on Admission.

(Alok Kumar Verma, J.) 25.04.2023 Pant/