PANJAB URBAN PLANING DEVELOPMENT AUTHORITY Vs. SUREKHA SINGLA

JUDGEMENT

(1.) The present appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (for short "the Act") by Punjab Urban Planning & Development Authority, assailing the Order dtd. 5/11/2020 passed by the State Consumer Disputes Redressal Commission, Punjab (hereinafter referred to as the 'State Commission') in complaint No. 213 of 2020 whereby the complaint was allowed.

(2.) We have heard the learned counsel for the appellant (hereinafter referred to as the 'development authority') and learned counsel for the respondent (hereinafter referred to as the 'complainant') and have gone through the material available on record.

(3.) There is a delay of 60 days in filing the present appeal. In the interest of justice and considering the reasons mentioned in the application for condonation of delay, the delay in filing the appeal is condoned.