REGENT COMPUTRONICS PVT. LTD.

Macrotech Developers Limited Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

NEELKAMAL REALTORS SUBURBAN PVT. LTD. AND ORS. VS. UNION OF INDIA [REFERRED TO]
VIRUDHUNAGAR STEEL ROLLING MILLS LIMITED VS. GOVERNMENT OF MADRAS [REFERRED TO]
MATHURA PRASAD BAJOO JAISWAL VS. DOSSIBAI N B JEEJEEBHOYF [REFERRED TO]
DESH BANDHU GUPTA AND GO VS. DELHI STOCK EXCHANGE ASSOCIATION LIMITED [REFERRED TO]
K P VARGHESE VS. INCOME TAX OFFICER ERNAKULAM [REFERRED TO]
ISABELLAJOHNSON VS. M A SUSAI [REFERRED TO]
SULOCHANAAMMA VS. NARAYANAN NAIR [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
S B BHATTACHARJEE VS. S D MAJUMDAR [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LTD VS. NUSLI NEVILLE WADIA [REFERRED TO]
MS. EERA THROUGH DR. MANJULA KRIPPENDORF VS. STATE (GOVT. OF NCT OF DELHI) [REFERRED TO]
PIONEER URBAN LAND AND INFRASTRUCTURE LIMITED VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) By this Petition fled under Article 226 of the Constitution of India, the Petitioners have sought quashing and setting aside of the order dated 31st December 2020 passed by the Adjudicating Offcer, Maharashtra Real Estate Regulatory Authority (for short "MahaRERA") in Complaint No. CC 006000000056889 ("the impugned order").

(3.) The Petitioners have further sought for declaration that the Petitioners are not required to register the Phase of its project "Lodha Dioro" upto 40th foors under the provisions of Section 3 of the Real Estate (Regulation and Development) Act, 2016 (for short "the Act"), in view of the part occupancy certifcate in respect thereof having been obtained/issued by the Mumbai Metropolitan Region Development Authority (for short "MMRDA") prior to 1st August 2017.

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MACROTECH DEVELOPERS LIMITED Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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