SUBHASH CHANDER MAHAJAN Vs. ASSOTECH REALTY PVT. LTD.

JUDGEMENT

(1.) This First Appeal under Sec. 51 of the Consumer Protection Act, 2019 (in short, 'the Act') challenges order dtd. 16/12/2020 of the State Consumer Dispute Redressals Commission, Delhi (in short, the 'State Commission') in Complaint No. 188 of 2020 holding that the appellants herein are not 'consumers' under the purview of the Act and dismissing the complaint filed by them.

(2.) The delay of 80 days in the filing of this complaint has been considered in the light of the fact that the impugned order was dated 16. 12.2020 and while the appeal was required to be filed within 30 days of receipt of order, this period coincided with the COVID-19 Pandemic and in terms of the order of the Hon'ble Supreme Court in Suo Moto Writ Petition No. 3 of 2020 dtd. 10/1/2022 the period for limitation stood extended.

(3.) We have heard the learned counsel for both the parties and given careful consideration to the material on record.