IMPERIA STRUCTURES LTD. Vs. ANKUR SHARMA

JUDGEMENT

(1.) Heard Sri Rishi Kapoor, the learned counsel for the petitioner, Sri Sanjay Kumar Srivastava, the learned counsel for the opposite parties no.1 and 2 and perused the records.

(2.) The opposite parties no.3 to 7 have been impleaded as proforma opposite parties and, therefore, there is no need to issue notice to them.

(3.) By means of the instant petition filed under Article 227 of the Constitution of India, the petitioner has challenged the validity of an order dtd. 30/4/2024, passed by the National Consumer Disputes Redressal Commission, New Delhi in First Appeal No. 244 of 2024 whereby an application for condonation of delay of 558 days in filing the appeal has been rejected, and consequently the Appeal has also been dismissed.