Punjab-Haryana High Court
M/S Bptp Ltd vs M.C. Mittal And Others on 14 March, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
108
RERA Appeal No.15 of 2020 (O&M)
Date of decision:14.03.2022
M/s BPTP Ltd. ...Appellant
Versus
MC Mittal and others ...Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Hemant Saini, Advocate, for the appellant.
Mr. Arjun Kundra, Advocate, for the respondents.
ANIL KSHETARPAL, J (Oral)
The hearing of the case is being held through video conferencing on account of restricted functioning of the Courts.
The learned counsel representing the appellant fairly admits that the point in issue in the present appeal is squarely covered against the appellant in the judgment passed by the Hon'ble Supreme Court in M/s Newtech Promoters and Developers Pvt. Ltd. vs. State of UP and Ors. Etc., (S.L.P.(Civil) No.3711-3715 of 2021, decided on 11.11.2021).
In the present case, the Haryana Real Estate Appellate Tribunal, Chandigarh, had rejected the application for exempting from pre-deposit of the amount awarded by the Haryana Real Estate Regulatory Authority.
The learned counsel representing the appellant submits that he may be permitted to deposit the amount and thereafter proceed with the pending appeal.
Keeping in view the aforesaid facts and in view of the fair statement made by the learned counsel representing the appellant, the appeal is dismissed in terms of the aforesaid judgment. The appellant is also granted 8 weeks' time to deposit the amount. If the amount is deposited 1 of 2 ::: Downloaded on - 15-03-2022 22:21:01 ::: RERA Appeal No.15 of 2020 (O&M) -2- within the aforesaid period, the Haryana Real Estate Appellate Tribunal, Chandigarh, will restore and proceed to hear the appeal, in accordance with law.
All the pending miscellaneous applications, if any, are also disposed of.
March 14, 2022 (ANIL KSHETARPAL)
nt JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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