TDI INFRASTRUCTURES LTD. Vs. PRAKASH VOHRA

JUDGEMENT

(1.) The present First Appeal (FA) has been filed by the Appellant against Respondents as detailed above, under Sec. 19 of Consumer Protection Act 1986, against the order dtd. 13/5/2015 of the State Consumer Disputes Redressal Commission, Delhi (hereinafter referred to as the 'State Commission'), in Consumer Complaint (CC) No. 221/2012 inter alia praying for setting aside the order dtd. 13/5/2015 passed by the State Commission in CC/221/2012.

(2.) The Appellants were Opposite Parties before the State Commission and the Respondents were Complainants in the said CC/221/2012 before the State Commission. Notice was issued to the Respondents on 1/7/2016. Parties filed their Written Arguments/Synopsis on 18/11/2016 (Appellants) and 7/10/2016 (Respondents) respectively.

(3.) The present Appeal has been filed with a delay of 73 days as pointed out by the Registry. IA/5912/2016 has been filed for Condonation Delay. Delay in filing the First Appeal is condoned after hearing both sides and after considering the reasons mentioned in the application for condonation of delay and those adduced during the hearing.