PREMIUM ACRES INFRATECH PRIVATE LIMITED Vs. SANJEEV KUMAR

JUDGEMENT

(1.) This appeal has been filed under Sec. 19 of The Consumer Protection Act, 1986 in challenge to the Order dtd. 1/5/2015 of The State Consumer Disputes Redressal Commission, U. T. Chandigarh in Consumer Complaint No. 26 of 2015

(2.) Heard the learned counsel for both sides. Perused the material on record, including inter alia the State Commission's impugned Order dtd. 1/5/2015 and the memorandum of appeal.

(3.) The appeal has been filed with reported delay of 20 days. However, in the interest of justice, to provide fair opportunity to the appellants, to decide the matter on merit, the delay in filing the appeal is condoned.