RAJ KUMAR Vs. DELHI DEVELOPMENT AUTHORITY VIKAS SADAN

JUDGEMENT

(1.) This Appeal has been filed under Section 19 of The Consumer Protection Act, 1986, hereinafter referred to as the 'Act', challenging the Order dated 08.01.2019 in Complaint No. 1490/2018 passed by The State Consumer Disputes Redressal Commission, Delhi, hereinafter referred to as the 'State Commission'.

(2.) We have heard the learned counsel for the appellant and perused the material on record.

(3.) The instant Appeal was filed after the self-admitted delay of 104 days. We have perused the application for condonation of delay filed by the appellant. The reasons for delay are not explained satisfactorily. However, in the interest of justice, the delay in filing the Appeal is condoned.