ALIVA KUSHARY Vs. BENGAL DCL HOUSING DEVELOPMENT COMPANY

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of The Consumer Protection Act, 1986 in challenge to the Order dtd. 5/11/2018 of the State Commission on interlocutory application no. 1060 of 2018 in complaint no. 398 of 2018.

(2.) We have heard the learned counsel and have perused the record including inter alia the impugned Order dtd. 5/11/2018 of the State Commission and the memorandum of appeal.

(3.) The appeal has been filed with admitted delay of 20 days.