MANISH SHARMA Vs. CHHATTISGARH HOUSING BOARD

JUDGEMENT

(1.) Since both the appeals are against the order dtd. 18/10/2023 passed by the Chhattisgarh Real Estate Appellate Tribunal, Raipur, (henceforth 'the Tribunal') in Appeal No.62 of 2022 arising out of order dtd. 23/12/2020 passed by the Real Estate Regulatory Authority, Raipur (henceforth 'the RERA') in case No.M-PRO2020-01048 they are being heard and decided together by this common judgment.

(2.) MA No. 12 of 2024 is preferred by the Chhattisgarh Housing Board whereas MA No. 186 of 2023 is preferred by Manish Sharma.

(3.) After hearing the parties, the following question emerges for consideration :