JOGINDER SINGH SALARIYA Vs. RAJENDRA WANI

JUDGEMENT

(1.) We are told that the Developer has been able to remit the entire amount of Rs.36.00 lakhs to the Mahul Sea Breez Cooperative Housing Society.

(2.) There is, therefore, compliance with the previous order dtd. 8/8/2023.

(3.) We note at this stage that by an administrative order dtd. 28/9/2020, Contempt Petition (L) No. 126 of 2019 in Arbitration Petition No. 342 of 2019, which was within the assignment of a learned Single Judge on the Original Side of this Court, has been tagged with the Writ Petition and is being taken up along with the present Contempt Petition (L) No. 131 of 2019 in the Writ Petition.