Allahabad High Court
M/S Imperia Structure Ltd Thru. ... vs State Of U.P. Thru. Prin. Secy. Urban ... on 5 November, 2019
Bench: Munishwar Nath Bhandari, Vikas Kunvar Srivastav
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 4 Case :- MISC. BENCH No. - 30375 of 2019 Petitioner :- M/S Imperia Structure Ltd Thru. Authorized Signatory Respondent :- State Of U.P. Thru. Prin. Secy. Urban Development & Others Counsel for Petitioner :- Sarvesh Kumar Tiwari Counsel for Respondent :- C.S.C.,Shailendra Singh Chauhan Hon'ble Munishwar Nath Bhandari,J.
Hon'ble Vikas Kunvar Srivastav,J.
Learned counsel for the petitioner wants to withdraw this petition with liberty to approach the RERA Tribunal by way of appeal. The prayer is to condone the delay in maintaining of appeal.
As prayed, the writ petition is dismissed with liberty, as prayed for.
The issue of limitation in maintaining the appeal is concerned, the petitioner would be at liberty to file an application for condonation of delay even by referring Section 14 of The Limitation Act, 1963. In case of such application, the Appellate Tribunal would be expected to decide it as per the provisions of law.
Order Date :- 5.11.2019 Saurabh