GHAZIABAD DEVELOPMENT AUTHORITY Vs. SURESH CHANDRA SHARMA

JUDGEMENT

(1.) This Revision Petition has been filed under Sec. 58(1)(b) of the Consumer Protection Act, 2019 (the 'Act') against Order of the State Consumer Disputes Redressal Commission, Uttar Pradesh ('State Commission') dtd. 3/3/2020 in First Appeal No. 1160/2009. In the impugned Order, the State Commission partly allowed the OP's appeal while setting aside the order of District Consumer Disputes Redressal, Forum, Civil Station, Ghaziabad ('District Forum') dtd. 6/6/2009 in CC No. 566/1996.

(2.) As per report of the Registry, there is 86 days delay in filing the RP. The delay is condoned for reasons stated in 1593/2021.

(3.) For the convenience, the parties are referred to as placed in the original Complaint filed before the District Forum.