VIVEK SINGH PATHANIA Vs. PARKWOOD DEVELOPERS PRIVATE LIMITED

JUDGEMENT

(1.) IA/6301/2019 (For c/delay in filing appeal) Heard. For the reasons stated in the application, the delay in filing the appeal is condoned. The application stands disposed of.

(2.) The complaints were resisted by the developer on several grounds including that the possession was delayed on account of circumstances beyond its control. The complaint was also resisted by the HDFC Ltd. on several grounds.

(3.) The State Commission, vide impugned order dated 26.09.2018, while dismissing the Consumer Complaint against HDFC Ltd., directed respondent no.1 as under: