AMIT BHARGAVA Vs. PUJA CONSTRUCTION LTD

JUDGEMENT

(1.) This appeal has been filed under Sec. 19 of The Consumer Protection Act, 1986 in challenge to the Order dtd. 25/7/2018 of the State Commission in complaint no. 33 of 2016.

(2.) A perusal of the record shows that the matter relates to a builder - buyer dispute. The complainant has alleged deficiency in service on the part of the builder co. and has essentially prayed for refund of his deposited amount along with interest / compensation. The State Commission vide its impugned Order dtd. 25/7/2018 has dismissed the complaint in default. The present appeal seeks restoration of the case before the State Commission.

(3.) In the absence of the learned counsel for the complainant, learned proxy counsel appearing on his behalf requests for an adjournment.