MAN GLOBAL LIMITED Vs. BHARAT PRAKASH JOUKANI

JUDGEMENT

(1.) Admit on the following substantial question of law :-

(2.) By consent of parties, both the appeals were heard finally and are being disposed off by a common order.

(3.) By these two second appeals filed under section 58 of the Real Estate (Regulation and Development) Act, 2016, the appellant has impugned the order dated 2nd May, 2019 passed by the Administrative Member of the Maharashtra Real Estate Appellate Tribunal, Mumbai refusing to condone the delay of 62 days in filing an appeal by the appellant.