DWARKADHIS PROJECTS PVT. LTD Vs. PRATAP CHAND NASA

JUDGEMENT

(1.) This First Appeal has been filed under Sec. 19 of The Consumer Protection Act, 1986 in challenge to the Order dtd. 28/4/2023 passed by the State Commission in Consumer Complaint No. 106 of 2018.

(2.) It appears that the present appeal has been fled with delay of 126 days according to the learned counsel for the appellant but inadvertently the Registry has reported the delay of 97 days. As the delay is neither insignificant nor small, the learned counsel for the Appellant has been heard first on the application seeking condonation of delay in order to decide whether the same deserves to be condoned or not.

(3.) Heard the learned counsel for the appellant and perused the record including inter alia the impugned Order 28/4/2023 passed by the State Commission, the application seeking condonation of delay in filing the First Appeal and the Memo of Appeal.