Sanjay Harkauli, J. - (1.) Learned counsel for the appellant is present. Learned counsel for the respondent caveator is also present. Learned counsel for the parties state that this matter be heard and finally decided at the admission stage and they are both prepare to argue accordingly. Heard learned counsel for the parties and perused record. The U. P. Real Estate Regulatory Authority had decided the dispute between the parties vide order dated 07.04.2018.
(2.) The present appellant aggrieved by the aforesaid order preferred an appeal before the Real Estate Appellate Tribunal, U.P., Lucknow under section 44 of the Real Estate (Regulation and Development), Act 2016 on 04.06.2018. The office of the Appellate Tribunal reported that the appeal was discrepant in the following terms: 1. The certified copy of order dated 07.04.2018 was not issued by the Real Estate Regulatory Authority, Hapur, and was instead issued by the Tehsildar, Hapur, Pilkhuwa Development Authority, Hapur; 2. The demand draft of Rs. 1000/- was prepared in the name of 'Chairman, Real Estate Appellate Tribunal, U.P. Lucknow' instead of "The Real Estate Appellate Tribunal, U.P., Lucknow".
(3.) Accordingly, the appeal was not accepted and was returned to be presented after removing the said discrepancies.;