Punjab-Haryana High Court
Sana Realtors Pvt, Ltd vs The Haryana Real Estate Regulatory ... on 22 March, 2021
Author: Augustine George Masih
Bench: Augustine George Masih
CWP-5883-2021 1
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Date of decision : 22.03.2021
1. CWP-5883-2021
Sana Realtors Pvt. Ltd.
... Petitioner
Versus
The Haryana Real Estate Regulatory Authority and another
... Respondents
2. CWP-5897-2021
Sana Realtors Pvt. Ltd.
... Petitioner
Versus
The Haryana Real Estate Regulatory Authority and another
... Respondents
3. CWP-5909-2021
Sana Realtors Pvt. Ltd.
... Petitioner
Versus
The Haryana Real Estate Regulatory Authority and another
... Respondents
4. CWP-5911-2021
Sana Realtors Pvt. Ltd.
... Petitioner
Versus
The Haryana Real Estate Regulatory Authority and others
... Respondents
1 of 3
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CWP-5883-2021 2
5. CWP-5912-2021
Sana Realtors Pvt. Ltd.
... Petitioner
Versus
The Haryana Real Estate Regulatory Authority and another
... Respondents
6. CWP-5930-2021
Sana Realtors Pvt. Ltd.
... Petitioner
Versus
The Haryana Real Estate Regulatory Authority and another
... Respondents
7. CWP-5938-2021
Sana Realtors Pvt. Ltd.
... Petitioner
Versus
The Haryana Real Estate Regulatory Authority and another
... Respondents
8. CWP-5954-2021
Sana Realtors Pvt. Ltd.
... Petitioner
Versus
The Haryana Real Estate Regulatory Authority and another
... Respondents
2 of 3
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CWP-5883-2021 3
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
HON'BLE MR.JUSTICE ASHOK KUMAR VERMA
Present: Mr.Manu K.Bhandari, Advocate
for the petitioner.
Mr.Ankur Mittal, Advocate
for the respondents.
(Proceedings through Video Conferencing)
AUGUSTINE GEORGE MASIH, J.(ORAL)
Learned counsel for the petitioner after arguing for some time prays for withdrawal of the writ petitions to avail of statutory remedy of filing an appeal against the impugned order.
In case the appeal is preferred by the petitioner within a period of two weeks from today, the appellate authority will proceed to decide the same in accordance with law without treating it as beyond the period of limitation.
The writ petitions stand disposed of with above observation / direction.
A photocopy of this order be placed on the file of each connected cases.
(AUGUSTINE GEORGE MASIH) JUDGE (ASHOK KUMAR VERMA) JUDGE March 22, 2021 Davinder Kumar Whether speaking / reasoned Yes/No Whether reportable Yes/No 3 of 3 ::: Downloaded on - 23-03-2021 20:29:40 :::