GULSHAN HOMZ PVT. LTD. Vs. SUSHANT ARORA

JUDGEMENT

(1.) Heard learned counsel for the appellant and Sri Harish Pandey, learned counsel for the respondent.

(2.) The instant appeal has been preferred under Sec. 58 of the 'Uttar Pradesh Real Estate (Regulation and Development) Act, 2016 was admitted by the Court on the following question of law:-

(3.) The submission of learned counsel for the appellant is that against the order passed by the RERA Authority dtd. 2/11/2021. An appeal was preferred before the Appellate Tribunal. The said appeal was accompanied by an application seeking condonation of delay which by means of the judgment dtd. 22/9/2022 has been rejected, as a consequence, the appeal also stood dismissed.