KAILASH PATIL Vs. VASANT S. JADHAV

JUDGEMENT

(1.) These three appeals are filed under Sec. 58 of the Real Estate (Regulation and Development) Act, 2016 ('RERA Act') challenging the order of the Maharashtra Real Estate Appellate Tribunal, Mumbai ('Appellate Tribunal') in M.A. No.698 of 2022 with M.A. No.657 of 2022 in Appeal No. AT00600000010806 (Second Appeal No.301 of 2023), M.A. No.699 of 2022 with M.A. No.658 of 2022 in Appeal No. AT00600000010807 (Second Appeal No.303 of 2023) and M.A. No.700 of 2022 with M.A. No.659 of 2022 in Appeal No. AT00600000010808 (Second Appeal No.301 of 2023). All the three appeals raises common issue and, therefore, is disposed of by common order.

(2.) The appeals are admitted on following reframed question of law:

(3.) Brief facts are as under: