RAHEJA DEVELOPERS LIMITED Vs. RAJEEV KUMAR BHARADWAJ

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the respondent in person.

(2.) Appeal has been filed against the Order passed by the State Commission in C-175/20 dtd. 5/7/2022, wherein it was recorded that on 2/9/2021, written statement on behalf of the OP had been filed beyond the stipulated period and therefore, it could not be taken on record.

(3.) Learned counsel for the appellant stated that their right to file written statement was erroneously closed, vide order dtd. 5/7/2022, by the State Commission on the ground that the reply was not filed within the statutory period.