SHREE SAINATH ENTERPRISES Vs. ASHOK KUMAR YADAV

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of The Consumer Protection Act, 1986 in challenge to the Orders dtd. 17/12/2015 and dtd. 1/2/2016 of the State Commission in complaint no. 501 of 2014.

(2.) We have heard the learned counsel for the developer (the appellant herein) and for the complainants (the respondents herein). We have also perused the material on record, including inter alia the State Commission's impugned Orders dtd. 17/12/2015 and dtd. 1/2/2016, the application for condonation of delay in filing the appeal and the memorandum of appeal.

(3.) The prescribed period to file appeal as laid down in sec. 19 of the Act 1986 is 30 days. The present appeal has been filed with self-admitted delay of 1371 days in respect of the Order dtd. 17/12/2015 and 1325 days in respect of the Order dtd. 1/2/2016.