INDIABULLS HOUSING FINANCE LTD Vs. SURAJ MOHAN

JUDGEMENT

(1.) This appeal under Sec. 19 of The Consumer Protection Act, 1986 is in challenge to the Order dtd. 4/12/2018 of the State Commission in complaint no. 44 of 2018.

(2.) We have heard the learned counsel for the appellant (the 'financial institution') and for the respondents (the 'complainants') and have perused the record.

(3.) The appeal has been filed with self-admitted delay of 32 days. Leaned counsel for the financial institution draws attention to the reasons contained in the application for condonation of delay and requests that the delay may be condoned. Learned counsel for the complainants has no objection to the delay being condoned and the matter being decided on its merits. 3. In the interest of justice, inter alia having regard to the reasons contained in the application for condonation of delay, as also having regard to the submissions of the learned counsel, and in order to decide the matter on its merits rather than to dismiss it at the threshold of limitation, the delay in filing the appeal is condoned.