P. V. NIDHISH Vs. SIVAPRAKASH

JUDGEMENT

(1.) This Miscellaneous Second Appeal has been filed under Sec. 58 of the Real Estate (Regulation and Development) Act, 2016 (for short, 'the Act, 2016' hereinafter) r/w Sec. 100 of the Code of Civil Procedure (for short 'the C.P.C.' hereinafter). The appellant is the respondent in Complaint No.17/2020 before the Authority and in REFA No.28/2023 before the Appellate Tribunal.

(2.) This appeal has been filed, challenging order in I.A.No.158/2023 in REFA No.28/2023, dtd. 3/10/2023, passed by the Kerala Real Estate Appellate Tribunal, Ernakulam.

(3.) Heard the learned counsel for the appellant on admission.