RESIZONE BUILDWILL PVT. LTD. Vs. SANDEEP GUSAIN

JUDGEMENT

(1.) The Present RERA Appeal has been filed under Sec. 58 of the Real Estate (Regulation and Development) Act, 2016 challenging the judgment dtd. 23/6/2021, passed by the Uttarakhand Real Estate Appellate Tribunal, at Dehradun in Appeal No.34 of 2019, 'M/s. Resizone Buildwill Pvt. Ltd. vs. Mr. Sandeep Gusain' and judgment dtd. 9/8/2019, rendered by the Real Estate Regulatory Authority, Dehradun in (online) Complaint No.38 of 2019, 'Mr. Sandeep Gusain vs. M/s. Resizone Buildwill Pvt. Ltd."

(2.) The Real Estate Regulatory Authority, Dehradun had directed the appellant-promoter to pay a sum of Rs.19,41,005.00 to the complainant-homebuyer with simple interest @ 10.25 + 2% per annum within 45 days of the order. The interest shall be calculated from different dates, on which the complainant-homebuyer paid the installments to the promoter. The Appeal (Appeal No.34 of 2019) has been dismissed vide impugned judgment dtd. 23/6/2021.

(3.) An Application [Misc. Application (IA No.4 of 2024)] has been filed by the appellant along with an affidavit of Mr. Naveen Kumar, authorized signatory of the appellant and Settlement/Compromise Agreement dtd. 7/5/2024 (annexure no.2).