Bombay High Court
Nagpur Integrated Township Pvt. Ltd vs Maharashtra Real Estate Regulatory ... on 30 September, 2020
Author: S.C. Gupte
Bench: S.C. Gupte
sg 1. sast92158-20+2.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
SECOND APPEAL (St.) NO.92158 OF 2020
ALONG WITH
INTERIM APPLICATION NO.92694 OF 2020
AND
SECOND APPEAL (St.) NO.92186 OF 2020
ALONG WITH
INTERIM APPLICATION NO.92187 OF 2020
Nagpur Integrated Township Pvt. Ltd. ... Appellant
Versus
Maharashtra Real Estate Regulatory
Authority, Mumbai
And Others ... Respondents
AND
SECOND APPEAL (St.) NO.92146 OF 2020
ALONG WITH
INTERIM APPLICATION NO.92153 OF 2020
Chourangi Builders & Developers
Pvt. Ltd. ... Appellant
Versus
Hansa Kishore Shah
And Others ... Respondents
.....
Mr. Nirman Sharma i/b Sonu Tandon, for the Appellant in
SAST/92158/2020 and SAST/92186/2020 and for Respondent No.3 in
SAST/92146 of 2020.
Mr. Mayur Khandeparkar a/w Mr. Ranjeev Carvalho, Mr. Vikramjit Garewal,
Ms. Sabeena Mahadik, Mr. Pankaj Uttaradhi and Mr. Aayush Kothari for
Respondent No.3 in SAST/92158 and SAST/92186/2020 and for the
Appellant in SAST/92146/2020.
Mr. Ramesh Tripathi, for Respondent Nos. 1 and 2 in SAST/92146/2020
Smita
Digitally signed by
Smita Gonsalves
and for Respondent No.2 in SAST/92186/2020.
Gonsalves Date: 2020.09.30
14:32:45 +0530 ....
1/2
sg 1. sast92158-20+2.doc
CORAM : S.C. GUPTE, J.
DATE : 30 SEPTEMBER 2020 P.C. :
. In the eighth line on page 5 of the order dated 11 September 2020, the words "a pre-deposit order" shall be substituted by the words "an order for payment of compensation or damages".
2. This order will be digitally signed by the Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
(S.C. GUPTE, J.) 2/2