SEA PRINCESS REALTY Vs. RAJESH MEHTA

JUDGEMENT

(1.) Heard learned counsel for the appellant and respondents.

(2.) With consent of both the learned counsel, these Second Appeals are taken up for final hearing at the stage of admission itself.

(3.) These Second Appeals are preferred against the order dated 4th April, 2018, passed by Maharashtra Real Estate Appellate Tribunal (MahaRERA), [hereinafter to be referred to as "Appellate Authority"), Mumbai; whereby all the 7 appeals preferred on behalf of appellants herein came to be dismissed; whereas the counter appeals preferred by the allotees, who are respondents herein came to be allowed.