On Saturday, the High Court of Allahabad issued notice to the builder Mukesh Khurana, promoter of Rudra Group, on a perjury plea filed by a victim.
The plea was filed by Rishi Agarwal who claimed in the perjury petition that the builder Mukesh Khurana used various false allegations & several concealments of material facts in his bail application before the Local Court.
Agarwal was arrested on Nov 3, 2020, in an FIR registered in relation to Pavo Real/Sera Bella Project at Indirapuram & sought bail in the case.
The plea pointed out that builder Khurana (promoter of Rudra Group) had sought to mislead the court by concealing the facts that his building plans had expired on June 23, 2013, & had also concealed the fact that there was an order for status quo on construction, despite which, the builder had taken money from victims by making false promises of delivery of flats.
After hearing the arguments, the High Court of Allahabad issued a notice to the builder Khurana.
Significantly, the bail application of the said builder is also listed before the Allahabad HC, wherein several victims have filed impleadment applications on the grounds that even in the said bail application, various false facts were mentioned & material aspects concealed.
The Court had permitted the victims to file a Counter Affidavit to the said bail application.
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