Punjab-Haryana High Court
Atul Chandra Agarwal And Another vs Adani M2K Projects Llp on 25 March, 2026
Author: Pankaj Jain
Bench: Pankaj Jain
RERA-APPL-99-2023 (O&M) 1 2026 PHHC:048190: 202 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RERA-APPL-99-2023 (O&M) Date of decision : 25.03.2026 Sh. Atul Chandra Aggarwal&anr, lass Appellants versus M/s AdaniM2K Projects LLP lan. Respondent CORAM : HON'BLE MR.JUSTICE PANKAJ JAIN KK Present :- Mr. Shyam R.Aggarwal, Advocate (Through video conferencing) and Mr. Mukul Gupta, Advocate for the appellant. Mr. Ashim Aggarwal, Advocate for the respondent. RK PANKAJ JAIN, J. (ORAL)
1 Counsel for the parties are ad idem that the dispute has been amicably settled and the terms of compromise have been reduced into writing dated 18.03.2026. The same is taken on record as Mark 'X'.
2 In view thereof, the appeal stands disposed off in terms of the compromise.
3 Ordered accordingly.
4 Compromise dated 18.03.2026 (Mark 'X') be treated as decree in terms of Section 57 of the Real Estate (Regulation and Development) Act, 2016.
POOJA SHARMA 2026.03.27 17:55 I attest to the accuracy and integrity of this documentRERA-APPL-99-2023 (O&M) 2 5 Pending miscellaneous application, if any, also stands disposed off.
(PANKAJ JAIN ) JUDGE 25.03.2026 Pooja sharma-I Whether speaking/reasoned Yes/No Whether Reportable : No/Yes POOJA SHARMA 2026.03.27 17:55 I attest to the accuracy and integrity of this document