Bombay High Court
Marvel Landmarks Private Limted vs Maharashtra Real Estate Regultory ... on 19 July, 2022
Author: Abhay Ahuja
Bench: Abhay Ahuja
17. WP 5105-22.odt
NIKITA IN THE HIGH COURT OF JUDICATURE AT BOMBAY
YOGESH
GADGIL CIVIL APPELLATE JURISDICTION
Digitally signed by
NIKITA YOGESH
GADGIL
Date: 2022.07.19
18:39:19 +0530
WRIT PETITION NO. 5105 OF 2022
Marvel Landmarks Pvt. Ltd. .. Petitioner
V/s
Maharashtra Real Estate Regulatory
Authority (RERA) And Ors. .. Respondents
*******
Mr. Amit A. Gharte for Petitioner.
Mr. S. D. Rayrikar, AGP for State-Respondent No. 2.
Mr. Vinsha S. Acharya for Respondents.
*******
CORAM: ABHAY AHUJA, JJ.
DATE : 19th JUNE 2022 P.C. :-
1. Learned counsel for the contesting parties submit that they have instructions to settle the matter and are in the process of settlement talks.
2. In this view of the matter, list on 26th July, 2022.
(ABHAY AHUJA, J.) Nikita Gadgil 1/1