HARI ENTERPRISE Vs. GARISHMA MANUBHAI PRAJAPATI

JUDGEMENT

(1.) Appearance of learned counsel Mr.Dharmesh Devnani for the respondent No.6-Gujarat Real Estate Regulatory Authority shall be recorded. Appearance of learned counsel Mr.Jaimin R. Dave and Mr.Shivam Parikh for the respondent No.1 shall be recorded.

(2.) These appeals under Section 58 of the Real Estate (Regulation & Development) Act read with Section 100 of the Civil Procedure Code seek to raise following substantial questions of law :

(3.) It is unnecessary to address the merits of the appeals challenging the interim order as the ends of justice can be met by remanding the case to the appellate authority under RERA for expeditious hearing of the main matter in accordance with law as agreed by the parties during the course of hearing of this case. Accordingly directed.