Madhya Pradesh High Court
Assotech Cp Infrastructure Pvt Ltd ... vs Vikalp Shrivsatava on 17 September, 2021
Author: Sheel Nagu
Bench: Sheel Nagu
1 SA-1161-2021
The High Court Of Madhya Pradesh
SA-1161-2021
(ASSOTECH CP INFRASTRUCTURE PVT LTD OFFICE AT WINDSOR HILLS CITY CENTRE GWALIOR Vs VIKALP SHRIVSATAVA) 1 Gwalior, Dated : 17-09-2021 Heard through hybrid system of physical/virtual hearing. Shri Navnidhi Parharya, learned counsel for the appellant. An application, I.A. No.5109/2021 for condonation of delay of 661 days in preferring the second appeal has been filed inter-alia stating the ground that though the appellant/company came to know about the passing of the impugned order in February-March, 2020 but due to lock down and the office of RERA being closed, the certified copy of the impugned order could not be obtained. It is submitted that the certified copy of the impugned order was obtained on 15.07.2021.
The Registry of this Court is directed to requisition the report from the Secretary, RERA as to whether the certified copies would be obtained during the period between March, 2020 to July, 2021 or not?.
Let the report be requisitioned and brought on record.
List immediately thereafter.
(SHEEL NAGU) (DEEPAK KUMAR AGARWAL)
JUDGE JUDGE
vv
SMT VALSALA
VASUDEVAN
2021.09.20
10:38:29
+05'30'