SHRADDHA SACHAN Vs. AURA BUILDWELL PRIVATE LIMITED

JUDGEMENT

(1.) The present First Appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 ('the Act') against the Order dtd. 11/9/2020 passed by the learned U.P State Consumer Disputes Redressal Commission (the State Commission'), in CC No.293 of 2019 whereby the State Commission dismissed the complaint.

(2.) As per office report, there is a delay of 65 days in filing the present First Appeal. As the said delay was during the suspended period of limitation by the Hon'ble Supreme Court due to coivd-19, the First Appeal is treated to have been filed within limitation.

(3.) For Convenience, the parties in the present matter being referred to as mentioned in the Complaint before the State Commission. 'Shraddha Sachan' is identified as the Complainant (Appellant herein) whereas Aura Buildwell Private Ltd. is referred to as the Opposite Party (Respondent herein).