MEGACITY APARTMENT PVT. LTD. Vs. SUDEEP KUMAR

JUDGEMENT

(1.) This appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (hereinafter referred to as the 'Act') in challenge to the Order dtd. 21/6/2018 of the State Commission in complaint no. 593 of 2017, whereby the complaint was disposed of.

(2.) We have heard the learned counsel for the appellant (hereinafter referred to as the 'developer') and learned counsel for the respondents (hereinafter referred to as the 'complainants') and have perused the record including inter alia the Order dtd. 21/6/2018 of the State Commission and the memorandum of appeal.

(3.) There is a delay of 10 days in filing the present appeal.