HARYANA URBAN DEVELOPMENT AUTHORITY Vs. RANJIT IQBAL

JUDGEMENT

(1.) THE above three appeals have arisen out of the common order dated 25.8.2008 passed by the District Consumer Disputes Redressal Forum, Panchkula whereby complaint No. 19/ 2008,2/ 2008 and 393/2007 filed by the respondent -complainant has been accepted by granting following relief:

(2.) APPEAL No. 1856 of 2008 is fixed for today, whereas appeal Nos. 2026 and 2027 of 2008 were fixed for 21.2.2012 and these appeals have been proponed on the applications moved on behalf of the respondent -complainant as the connected appeal is fixed for today for arguments. Therefore, vide this common order we proceed to decide all these appeals, as common question of law and facts is involved therein.

(3.) THERE is delay of 40 days in filing of the appeal Nos. 2026 and 2027 of 2007 the condonation of which has been sought by the appellants -opposite parties by moving an application, which is supported with an affidavit. Keeping in view the facts and circumstances of the case and the grounds stated in the application, the delay of 40 days in filing of the above -mentioned appeals is condoned in the interest of justice.