RAVI DEVELOPMENTS Vs. MANISH D. MENGHANI

JUDGEMENT

(1.) The present Appeal is filed by the Appellants under Section 19 of the Consumer Protection Act, 1986 against Order passed by the State Consumer Disputes Redressal Commission, Maharashtra (hereinafter referred to as the "State Commission") in Complaint No. 14/10 dated 10.01.2019.

(2.) Alongwith the appeal, IA/19305/2019, an application for condonation of delay has been filed by the appellants. The appellants have not mentioned the number of days to be condoned. There is a delay of 284 days according to the Registry.

(3.) We have heard the Learned Counsel for the Appellants and also carefully perused the record.