LUCKNOW DEVELOPMENT AUTHORITY Vs. AMAR JYOTI BHARDWAJ

JUDGEMENT

(1.) This is a case of alleged deficiency in service, negligence and unfair trade practice at the hands of the Opposite Parties, as Opposite Parties failed to hand over the possession of Flat No. PJ/404/A-2, despite the fact that the Complainants paid full consideration of Rs.49,50,000.00. The learned State Consumer Disputes Redressal Commission, Uttar Pradesh partly allowed the Complaint. The impugned Order dtd. 28/9/2018 and modified on 5/7/2019 is reproduced as below: -

(2.) Being aggrieved, the Opposite Parties filed the instant Appeal and with IA/6232/2020, an Application for condonation for delay of 709 days, as per the report of the Registry, in filing the instant First Appeal.

(3.) The Hon'ble Supreme Court in Suo Motu Writ Petition (Civil) No. 3 of2020 in re: Cognizance for Extension of Limitation has suspended the period of limitation for filing petitions/applications/ suits/appeals/all other quasi proceedings before any Courts/ Tribunals or any Authority due to Covid-19 Pandemic with effect from 15/3/2020 till 28/2/2022.