TDI INFRASTRUCTURE PVT. LTD. Vs. ANITA

JUDGEMENT

(1.) The present appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (corresponding Sec. 51 of the Consumer Protection Act, 2019 (for short 'the Act') by M/S TDI Infrastructure Pvt. Ltd. and Anr. (hereinafter referred to as the 'builder company') assailing the Order dtd. 19/4/2021 passed by the State Consumer Disputes Redressal Commission, Haryana (hereinafter referred to as the 'State Commission') in Complaint No. 92 of 2017, whereby the complaint was allowed.

(2.) We have heard the learned counsel for the builder company and learned counsel for the respondent (hereinafter referred to as the 'complainant') and have perused the record including inter alia the impugned Order dtd. 19/4/2021 of the State Commission and the memorandum of appeal.

(3.) Although the registry has reported that there is a delay of 194 days in filing the appeal but in view of the order of Hon'ble Supreme Court in Suo Motu Writ Petition No. 3 of 2020, the appeal is within limitation.