NESTOYA HOMES PVT. LTD. Vs. ORCHIDS ELITE DEVELOPERS

JUDGEMENT

(1.) The petitioner-M/s Nestoya Homes Private Limited is before this Court calling in question an order dtd. 3/8/2023 passed by the Karnataka Real Estate Regulatory Authority, Bengaluru ('the Authority' for short) in CMP/201224/0007319 allowing the complaint filed by the 2nd respondent/Hanging Gardens Nagawara Flat Owner's Co-operative Societies Limited (hereinafter referred to as 'the Society' for short).

(2.) Heard Sri Anil Ramachandra, learned counsel appearing for petitioner, Sri K.R. Krishnamurthy, learned counsel appearing for respondent No.1 and Sri Arjun Rao, learned counsel appearing for respondent No.2.

(3.) Facts, in brief, germane are as follows:-