RICARDO CONSTRUCTION PVT. LTD. Vs. RAVI KUCKIAN

JUDGEMENT

(1.) The present appeal has been filed against the order, [Consumer Complaint No.5 of 2024] dtd. 19/7/2024 passed by the National Consumer Disputes Redressal Commission, [For short, 'The Commission'] New Delhi in a complaint filed by respondent Nos.1 to 31 whereby the right of the appellant to file written statement was foreclosed. The complainants were given six weeks time to file affidavit of evidence and the matter was directed to be listed on 9/1/2025.

(2.) Learned counsel for the appellant submitted that time as provided in law, was not granted to file the written statement. Hence, the impugned order of the Commission may be set aside and the appellant may be given an opportunity to file written statement.

(3.) The order passed by the Commission on 6/2/2024 suggests that the counsel, who had appeared on behalf of the appellant was granted time to file vakalatnama. Notice was directed to be issued to the Opposite Party No.2 in the complaint and 30 days' time was granted to the appellant to file its written statement, whereafter the complainants could file rejoinder and the matter was fixed on 19/7/2024 for the next hearing. As the appellant could not file the written statement within the time granted by the Commission, the right to file the same was foreclosed.