PAVANJEET GOYAL Vs. GIRISH CHAUDHARY

JUDGEMENT

(1.) The present First Appeal has been filed by the Appellant under Sec. 19 of the Consumer Protection Act, 1986, against impugned order dtd. 17/7/2018, passed by the State Consumer Disputes Redressal Commission, New Delhi ('the State Commission').

(2.) As per Office report, there is a delay of 15 days in filing of the present Appeal. For the reasons stated in IA/19262/2018, the delay is condoned.

(3.) Heard the learned Counsels for both the Parties and perused the material available on record. This Appeal has been filed seeking setting aside the impugned order of learned State Commission in CC No. 228 of 2014 dtd. 17/7/2018 and restore the complaint to its original number and to grant a final opportunity to the parties to place written submission on record.