BHUPINDER SINGH Vs. UNITECH LIMITED

JUDGEMENT

(1.) IA No 81090 of 2020 in Civil Appeal No 10856 of 2016 Issue notice, returnable on 27/7/2022.

(2.) Reply be filed in the meantime. Priadarshni Foundations Pvt Ltd

(3.) Mr Ravindra Kumar, senior counsel appearing on behalf of NOIDA and Greater NOIDA, submits that the above formulation which has been placed before this Court by the Additional Solicitor General may need to be nuanced so as to take the amendments in the design parameters due to the upgradation of the NBC 2005 to NBC 2016 and subsequent revisions. In this context, senior counsel submitted that the amendments will have to be taken up on an item by item basis and the planning authority would consider the application of the NBC 2005 or NBC 2016, as the case may be, with reference to each item separately.