REAL PRO ASSETS LIMITED Vs. PANKAJ MITTAL

JUDGEMENT

(1.) The present Appeals are filed by the Appellant under Section 19 of the Consumer Protection Act, 1986 against Order passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (hereinafter referred to as the "State Commission") in Complaint No. 382/2016 dated 20.08.2019 and Complaint No.199/2017 dated 30.11.2018.

(2.) Alongwith Appeal No.2172/2019, IA/17831/2019 and alongwith Appeal No.2173/2019, IA/17834/2019 Applications for condonation of delay have been filed by the Appellant for condoning the delay of 421 days and 350 days (319 days according to the Registry) respectively.

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