CAPT. AJAY SAREEN Vs. MILROC GOOD EARTH PROPERTY

JUDGEMENT

(1.) The present Appeal has been filed by the Appellants against the order dtd. 23/10/2018 of the State Consumer Disputes Redressal Commission, Goa (for short 'the State Commission') in Complaint No.25 of 2016 filed by them. By the impugned order, the State Commission has dismissed the Complaint.

(2.) Alongwith the Appeal, IA/3272/2019 has been filed by the Appellants seeking condonation of delay of 84 days in filing of the Appeal.

(3.) Appellants submitted that copy of the order dtd. 23/10/2018 was received by them from the office of the State Commission on 30/10/2018. However, they could not immediately analyse and decide the future course of action and therefore, referred to their Advocates for advise. They had to coordinate with all the 24 Complainants which took considerable time to obtain their consensus and collect their contributions for filing of the Appeal. Then they appointed an advocate who noticed that all the documents filed before the State Commission were not available and advised them to obtain the same from the records of the State Commission. On 21/1/2019 the Appellants applied to the State Commission to provide certified copies of Complaint, affidavit in evidence of the Complainants and written arguments of the Complainants. The said documents were received by them on 4/2/2019. Immediately on receipt of the said documents, their counsel finalised the compilation of the Appeal papers and arranged to send the Appeal on 18/2/2019. It is submitted that all the above activities took quite a long time which was not under their control. It is prayed that the delay be condoned since it was not intentional but due to circumstances beyond their control.