MAHBOOB ALAM QURESHI Vs. TDI INFRASTRUCTURE PVT. LTD

JUDGEMENT

(1.) The present appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (for short 'the Act') by Mr. Mahboob Alam Qureshi and Mr. Javed Alam Qureshi (hereinafter referred to as the 'complainants') assailing the Order dtd. 1/5/2017 passed by the State Consumer Disputes Redressal Commission, Delhi (hereinafter referred to as the 'State Commission') in complaint No. 1129 of 2015 whereby the complaint was dismissed as barred by limitation.

(2.) We have heard the learned counsel for the appellants (hereinafter referred to as the 'complainants') and the learned counsel for the respondent (hereinafter referred to as the 'builder company') and perused the memorandum of appeal.

(3.) There is a delay of 21 days in filing the present appeal.