FIROZ AHMED Vs. PARAMOUNT PROPBUILD PVT. LTD.

JUDGEMENT

(1.) These cross appeals have been filed under Sec. 51 of the Consumer Protection Act, 2019 (hereinafter referred to as the 'the Act') assailing the Order dtd. 26/9/2022 passed by the State Consumer Disputes Redressal Commission, Delhi (hereinafter referred to as the 'State Commission') in complaint No. 10 of 2022.

(2.) Firoz Ahmad, the complainant (hereinafter referred to as the 'complainant') has filed appeal no. 816 of 2022 for enhancement in compensation while Paramount Propbuild Pvt. Ltd and its Director Mr. Mukesh Kumar Agrawal, the opposite parties before the State Commission (hereinafter referred to as the 'builder'), have filed appeal No. 935 of 2022 for setting aside the Order dtd. 26/9/2022 of the State Commission.

(3.) On the final date of hearing i.e. 6/11/2023, it was seen that vide order dtd. 15/9/2023, a final opportunity was granted to the Paramount Probuild Pvt. Ltd. to be represented on the next date of hearing and file their short synopsis of arguments. They were not present and had also not filed their short synopsis.