KAMAKSHI ENTERPRISESAPPLICAN Vs. VARSHA R PANDIT

JUDGEMENT

(1.) Applicants are the original appellants in the appeal and O. Ps. in the above complaints and respondents are the original complainants in the respective complaints.

(2.) For brevity's sake appellants hereinafter are referred to as "builders" and respondents as 'flat purchasers".

(3.) Builders have moved this application seeking condonation of nearly 165 days delay in filing the appeal herein. It is to be stated that the consolidated appeal has been filed although the District Forum has passed separate orders in each of the complaints. It is noticed that the orders impugned in this appeal have been passed on 18.2.2003, of which builders claim to have received certified copies whereof on 3.3.2004 and the appeal herein has been filed on 15.10.2004.