RERA APPEAL/11/2021
2023 Latest Caselaw 16 UK

                      Office Notes,
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         Date                                      COURT'S OR JUDGES'S ORDERS
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      02.01.2023                        RERA APPEAL No.11 of 2021
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. Rajesh Sharma, learned counsel for the appellant, Mr. Rajeev Bhatnagar, respondent no.2, in-person, Ms. Abhilasha Tomar, learned counsel holding brief of Mr. Sandeep Kothari, learned counsel for the respondent no.3 and Mr. Nivesh Bahuguna, learned counsel holding brief of Mr. Vipul Sharma, learned counsel for the respondent no.4.

Mr. Rajeev Bhatnagar, respondent no.2 submitted that The Uttarakhand Real Estate Appellate Tribunal has no jurisdiction to review its judgment suo moto and he requested time to produce law.

List this case on 14.02.2023 for final hearing.

Interim order, granted earlier, is extended till the next date of listing.

(Alok Kumar Verma, J.) 02.01.2023

JKJ/Pant