RITE DEVELOPERS Vs. MUKESH RANE

JUDGEMENT

(1.) This Court has passed the following order on 9/7/2025:

(2.) Mr. Naphade, learned Counsel tenders synopsis of relevant dates, which is as follows: <IMG>JUDGEMENT_229_LAWS(BOM)7_2025_1.jpg</IMG> <IMG>JUDGEMENT_229_LAWS(BOM)7_2025_2.jpg</IMG>

(3.) The factual position as set out herein above clearly shows that the parties have arrived at settlement and therefore, the Appeal filed before the learned Appellate Tribunal was withdrawn. Thereafter, MahaRERA authorities issued notice to the Appellant to pay the penalty of Rs.5,00,000.00 imposed by order dtd. 26/8/2019. In view of the aforesaid, the Appellants filed Miscellaneous Application No.469 of 2023 seeking the following reliefs: