DLF LTD. Vs. VINOD KAPUR

JUDGEMENT

(1.) Aggrieved by the orders dated 11.08.2017 in CC No. 584, 585 and 586 of 2015 passed by the State Consumer Disputes Redressal Commission, Delhi (for short the "State Commission"?), DLF Limited (hereinafter referred to as "the Developer"?) has preferred these First Appeals under Section 19 of the Consumer Protection Act, 1986 (in short "the Act"?).

(2.) As the facts and issues are similar in all the First Appeals and involves the same Opposite Party/Developer, they are being disposed of by this common order. However, for the sake of convenience First Appeal No. 1977 of 2017 is being taken up as a lead case.

(3.) By the impugned order the State Commission has condoned the delay in filing the complaint and disposed of the application under section 24A(2) of the Act filed by the Complainant seeking condonation of delay in filing the Complaint under section 17 of the Act. The State Commission while exercising its descrition to condone the delay has observed as follows:-