VINAY SHRAVANKUMAR AGRAWAL Vs. SATISH GANPATI JAGDALE

JUDGEMENT

(1.) Heard Ms. Ritika Agarwal, learned counsel appearing for the Appellant and Mr. Barhale, learned counsel appearing for the Respondent.

(2.) Appellant to deposit before the Maharashtra Real Estate Regulatory Authority, Mumbai, an amount as awarded by the learned Appellate Tribunal. Ms. Agarwal, learned counsel states that the said amount is Rs.40,42,011.00. Said amount be deposited before the Maharashtra Real Estate Regulatory Authority, Mumbai on or before 7/7/2023.

(3.) Stand over to 11/7/2023. To be shown in the 'Supplementary Board'.