Uttarakhand High Court
RERA APPEAL/2/2022 on 4 July, 2024
Author: Alok Kumar Verma
Bench: Alok Kumar Verma
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
04.07.2024 RERA APPEAL No.1 of 2022
WITH
RERA APPEAL No.2 of 2022
RERA APPEAL No.3 of 2022
Hon'ble Alok Kumar Verma, J.
Mr. Vivek Radhu, appellant in RERA APPEAL No.1 of 2022 and Mr. Vivhan Radhu, appellant in RERA APPEAL No.2 of 2022 are present in-person.
2. Mr. Manoj Singhal, Director of the respondent is present in-person.
3. Mr. Manoj Singhal, Director submitted that after completion of the project-in-question,- - - - - - completion certificate has been granted to the respondent, whereas the case of the appellants is that the project has not been completed yet.
4. Mr. Bhupesh Kandpal, leaned counsel for the appellant and Mr. Siddhartha Singh, learned counsel for the respondent.
5. Mr. Vivek Radhu, Mr. Vivhan Radhu and Mr. Manoj Singhal have sought two weeks' time to file their affidavits regarding completion of the project-in- question.
6. List on 29.07.2024 under the same head.
7. Interim order dated 23.06.2022 is extended till the next date of listing.
(Alok Kumar Verma, J.) 04.07.2024 JKJ/Pant