G.S. ENTERPRISES Vs. YOGESH AGRAWAL

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This civil second appeal has been filed under Sec. 58 of the Real Estate (Regulation and Development) Act, 2016 (in short 'the Act of 2016') and under Sec. 100 of the Code of Civil Procedure, 1908 against the judgement dtd. 7/6/2021, passed by Member, Madhya Pradesh Real Estate Appellate Tribunal at Bhopal in Appeal No.A-135/2019, thereby reversing the order dtd. 10/6/2019, passed by the M.P. Real Estate Regulatory Authority (in short, RERA) in Case No.M-IND-17-0761 of 2017.

(3.) This appeal was admitted by this Court vide order dtd. 5/10/2021, on the following substantial question of law:-