SHUBH INFRASTRUCTURE Vs. JAINISH RATIBHAI JADHAV

JUDGEMENT

(1.) By way of present appeal under Sec. 58 of the Gujarat Real Estate (Regulation and Development) Act , 2016 the appellant has challenged the order dtd. 19/4/2021 passed by the Gujarat Real Estate Appellate Tribunal, Gandhinagar (for short "the Tribunal"), in Delay Condonation Application No.10 of 2020 in preferring the appeal before the Appellate Tribunal challenging the order dtd. 2/4/2019 passed by the competent authority.

(2.) The present appeal is filed on the ground that the Tribunal has not considered the submissions and the facts mentioned before the Tribunal in the application to explain the delay. It is worthwhile to refer to Sec. 44 of the Real Estate (Regulation and Development) Act , 2016, which reads as under :

(3.) Considering the fact that even in the present appeal, there is no justifiable reason and there is no explanation trustworthy to the effect and therefore, there is no error committed by the Appellate Tribunal while dealing with the appeal and hence, the present appeal deserves to be dismissed. There is no infirmity in the impugned order passed by the Tribunal. Therefore, no interference is called for. Hence, the present appeal is hereby dismissed. No order as to costs.