DHWANI ASSOCIATE DEVELOPERS & BUILDERS Vs. RAJENDRA TALATI

JUDGEMENT

(1.) The present appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (for short 'the Act') in challenge to the Order dtd. 21/4/2016 passed by the State Consumer Disputes Redressal Commission, Maharashtra (hereinafter referred to as the 'State Commission') in Complaint No. 305 of 2013, whereby the complaint was allowed.

(2.) Although the builder has filed an application for condonation of delay of 474 days in filing the appeal but as per the registry's report, there is no delay in filing the present appeal. Hence, the appeal is within limitation period.

(3.) We have heard the learned counsel for the appellant (hereinafter referred to as the 'builder') and the learned counsel for the respondents (hereinafter referred to as the 'complainants') and perused the record including the State Commission's impugned Order dtd. 21/4/2016 and the memorandum of appeal.