SKYLARK MANSIONS PVT LTD Vs. SKYLARK ITHACA BUYERS

JUDGEMENT

(1.) Heard the learned Senior counsel appearing for the petitioner.

(2.) The petitioner is a developer and had promoted project in the name and style 'Skylark Ithaca'. That the respondent - Association is an Apartments Association and have raised dispute resolving in the respondent - Association claiming a sum of Rs.220,90,27,614/-, which came to be upheld by the National Company Law Tribunal.

(3.) This is yet another case wherein, the petitioner is constrained to approach this Court during these difficult times.