Uttarakhand High Court
RERA APPEAL/1/2022 on 23 June, 2022
Author: Sharad Kumar Sharma
Bench: Sharad Kumar Sharma
Office Notes,
reports, orders or
proceedings or
Sl. No Date COURT'S OR JUDGES'S ORDERS
directions and
Registrar's order
with Signatures
RERA Appeal No.01 of 2022
With
RERA Appeal No.02 of 2022
RERA Appeal No.03 of 2022
Hon'ble Sharad Kumar Sharma, J.
Ms. Gurbani Singh, Advocate, for the appellant.
Mrs. Neetu Singh, Advocate, for the respondent.
An adjournment has been sought by the learned counsel for the appellant.
The same is accepted, and the appeals are directed to be listed in the week commencing 11.07.2022.
The respective execution case numbers, which has been preferred by the appellant before the Executing Court being Execution Case No.01 of 2021, 05 of 2020 and 06 of 2020, the proceeding of it, would be kept in abeyance till the next date of listing.
However, the respective interim orders granted by the coordinate Bench of this Court, would stand modified to the extent that accruing of the interest, if any, during the pendency of the execution proceedings, would be an issue to be addressed by the counsel for the parties, at the time when the appeals itself are heard on admission.
(Sharad Kumar Sharma, J.) 23.06.2022 NR/