NAND KISHORE Vs. GHAZIABAD DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This first appeal has been filed, with delay of 573 days, under Section 19 of The Consumer Protection Act, 1986 in challenge to the Order dated 25.03.2019 passed in complaint no. 84 of 2018 by the State Consumer Disputes Redressal Commission, Uttar Pradesh.

(2.) Heard the learned counsel. Perused the material on record, including the impugned Order dated 25.03.2019 of the State Commission and the appeal as well as the application seeking condonation of delay.

(3.) Vide its Order of 25.03.2019 the State Commission has dismissed the complaint in default as no one appeared on behalf of the complainant on that date (25.03.2019) as well as on the previous date i.e. 11.01.2019.