JAYESH RAMESHCHANDRA SAVLA Vs. JANAK

JUDGEMENT

(1.) By the last order dtd. 10/5/2024, this Court had extended the time to 20/5/2024 for submitting the revised plan to the MMC for Flat No.901 showing the flat No.901 as two equal self contained tenements which is to be sent alongwith the Application for part O.C. for 7th, 8th and 9th floors. The Architect of Respondent - Doshi was to correct measurements in the revised plan in accordance with the earlier sanctioned plan as well as measurements at site and this was to be carried out on or before 15/5/2024. This Court had also put the Respondent - Doshi to notice that any further non compliance of orders of this Court will result in issuance of Contempt Notice upon him.

(2.) Today, the Respondent - Doshi is present in Court.

(3.) The learned Advocate appearing for the Respondent - Doshi has tendered the Affidavit of the Respondent - Doshi wherein he has placed reliance upon the site visit report of the Architect on 17/5/2024 along with three drawings which had also been forwarded to the Applicant on 4/6/2024. The site visit report along with three drawings upon which reliance has been placed are annexed at Exhibit A collectively to the said Affidavit dtd. 18/6/2024.