Allahabad High Court
Yamuna Expressway Industrial ... vs Geetanjali Sharma on 9 April, 2025
Author: Jaspreet Singh
Bench: Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:20058 Court No. - 8 Case :- RERA APPEAL No. - 255 of 2023 Appellant :- Yamuna Expressway Industrial Development Authority Thru. Auth.Representative Sh. Prem Prakash Singh Respondent :- Geetanjali Sharma Counsel for Appellant :- Prashant Kumar Singh,Al Aisha Counsel for Respondent :- Nirmit Srivastava,Alok Kumar Mishra Hon'ble Jaspreet Singh,J.
Sri Prashant Chandra learned senior counsel assisted by Sri Prashant Kumar Singh learned counsel for the appellant submits that since the respondent who is represented by Ms. Mahima Pahwa has filed an application which is duly supported by an affidavit of respondent and in para-7 of the said affidavit dated 28.03.2025 filed by Geetanjali Sharma, she has mentioned that she shall not press for execution of the order dated 15.05.2023 passed by UPRERA and order dated 25.09.2023 passed by UPREAT, hence, the appellant does not wish to press his instant appeal which may be dismissed as withdrawn.
The Court has considered the aforesaid submissions and also the stand taken by the respondent represented by Ms. Mahima Pahwa and having perused the affidavit dated 28.03.2025 wherein in paragraph-7Geetanjali Sharma has stated as under:-
"7. That the Respondent undertakes that she shall not press for the execution of the order dated 15.05.2023 passed by the Learned Real Estate Regulatory Authority and 25.09.2023 passed by the Learned U.P. Real Estate Appellate Tribunal and humbly submits that due to the urgent requirement of the plot and the increasing liability of tax and duties of registration, the Respondent wants to execute the lease deed with the Appellant. The Respondent categorically submits that she will withdraw the execution case filed by her before the Learned UPRERA and shall not make any claims in future qua the allotted plot or the benefit of the orders passed by UPRERA and UPREAT. The Respondent further undertakes that she will in future also not press for execution of the order date 15.05.2023 passed by learned UPRERA and order dated 25.09.2023 passed by learned UPREAT."
In view thereof since the appellant does not wish to press the appeal, the same is dismissed as not pressed.
Order Date :- 9.4.2025 Harshita