LODHA DEVELOPERS LIMITED Vs. PARAS KOTHARI

JUDGEMENT

(1.) This appeal has been filed under Sec. 19 of The Consumer Protection Act, 1986 in challenge to interlocutory Orders dtd. 17/12/2015, dtd. 1/2/2016 and dtd. 11/1/2018 of the State Commission in complaint no. 500 of 2014.

(2.) We have heard the learned counsel for the opposite party (the appellant herein) and for the complainant (the respondent herein). We have also perused the material on record, including inter alia the State Commission's Orders dtd. 17/12/2015, dtd. 1/2/2016 and dtd. 11/1/2018, the application for condonation of delay in filing the appeal and the memorandum of appeal.

(3.) Learned counsel for the opposite party submits that though it had filed the instant appeal in challenge to three interlocutory Orders dtd. 17/12/2015, dtd. 1/2/2016 and dtd. 11/1/2018 of the State Commission, it is pressing its challenge only in respect to the last Order dtd. 11/1/2018 alone. He further submits that the appeal has been filed with delay of 472 days apropos the Order dtd. 11/1/2018 and requests that the same may be condoned. Learned counsel for the complainant submits that he has no objection to the delay being condoned and the matter being decided on merit. In the interest of justice, having regard to the submissions of the learned counsel, in order to decide the matter on merit rather than to dismiss it on the threshold of limitation, the delay in filing the appeal in respect of the Order dtd. 11/1/2018 is condoned.