Abhay Damodar Kanhere Vs Morya Infraconstruct Pvt. Ltd
.... lation of the RERA Act and subordinate law made thereunder. This essentially lays down the foundation of what RERA is empowered to determine – whether the RERA Act and subordinate law under it, is violated. Section 35 empowers RERA to investigate. Section 36 empowers RERA to issue interim orders ...
Bombay High Court
Graceland Foundation Vs Kerala Real Estate Regulatory Authority
.... paragraph No.2 as under: 2. It is submitted that the complaint so made before the RERA is not maintainable. The Kerala Real Estate Regulatory Authority General Regulations 2020 came into force on 11th June 2020 ie. the date of its notification. The Project was completed way back in 2019. ...
High Court Of Kerala
Rajendra Surana & Anr Vs Jayesh Sangharika & Ors
.... prior to the Approval date. The RERA authority shall further not admit any new claims or cases pertaining to the project under the control and management of Resolution Applicant/ Corporate Debtor pertaining to claims prior to the Effective Date as per this Resolution Plan.” ...
National Company Law Appellate Tribunal New Delhi
M/S. Newtech Promoters And Developers Pvt. Ltd. Vs State Of UP & Ors. Etc.
.... d, while seeking withdrawal from the project, with interest, that too has been prescribed under the Act, as in the instant case, the State of Uttar Pradesh has prescribed MCLR + 1% leaving no discretion to the authority and can also claim compensation as per the procedure prescribed under Sectio ...
Supreme Court Of India
Forum For People’s Collective Efforts (FPCE) & Anr Vs State Of West Bengal & Anr.
.... ct under Article 256 rather than enacting its own law without Presidential assent under Article 254(2); and c. The enactment of a parallel regime for implementing provisions analogous to RERA in the State of West Bengal will create serious inconvenience and absurdity and render the entire s ...
Supreme Court Of India
M/S Ats Reality Pvt. Ltd Vs U.P.Real Estate Appellate Tribunal Lko And Ors
.... e aforesaid proviso. The use of the words 'if any' or with 'both' in the aforesaid proviso is also very relevant and important for the purposes of interpretation of the aforesaid proviso. The legislature appears to be conscious of the fact that the promoter under the orders of RERA, may be ...
Allahabad High Court (Lucknow Bench)
Paramount Prop Build Pvt. Ltd Vs State Of U.P And Ors
.... The Authority shall be guided by the principles of natural justice and, subject to the other provisions of this Act and the rules made thereunder, the Authority shall have powers to regulate its own procedure. (3) Where an issue is raised relating to agreement, action, omission, practice or ...
Allahabad High Court
Experion Developers Pvt. Ltd. And Ors Vs State Of Haryana And Others And Ors
.... ) in case the adjudicating officer is satisfied on the basis of the submissions made that the complaint does not require any further inquiry, he may dismiss the complaint; (e) while holding inquiry for adjudging the quantum of compensation or interest (compensation expresse ...
High Court Of Punjab And Haryana At Chandigarh
Janta Land Promoters Private Limited Vs Union Of India And Others
.... or JLPPL, Mr. Satya Pal Jain, learned Additional Solicitor General of India, Mr. P.S. Bajwa, learned Additional Advocate General for the State of Punjab, Mr. Sanjiv Vashisht, learned Senior Counsel and Mr. Sanjay Kaushal, learned Senior Counsel on behalf of the complainants in some of the matter ...
High Court Of Punjab And Haryana At Chandigarh
M/s Eminent Infradevelopers Pvt. Ltd Vs Vivek Radhu
.... ant was supposed to provide for example; the parking and the circulation plan, the land scape plan and other plans they were also required to be fulfilled and supplied prior to issuance of the ‘development and completion certificate’, by the Development Authority. Since the same was not done eve ...
Uttarakhand High Court
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