COUNTRY COLONISERS PVT. LTD. PO. RAYON AND SILK MILLS, ADJOINING COCA COLA DEPOT, G.T. ROAD CHHEHARTA, AMRITSAR PUNJAB Vs. SUNIL GOYAL & ANR. S/O. LATE SH. RAJINDER GOYAL, R/O. HOUSE NO 3177, SECTOR 21

JUDGEMENT

(1.) - Delay condoned. This Appeal, by a Real Estate Developer, Opposite Party No.1 in the Complaint, is directed against the order dated 17.03.2016, passed by the Punjab State Consumer Disputes Redressal Commission (for short "the State Commission ") in MA No. 33 of 2016 in/and Consumer Complaint No. 7 of 2016. By the impugned order, drawing a presumption of service of notice on the Appellant, as the notice issued by the Registry had not been received back either served or unserved, the State Commission has proceeded ex-parte against the Appellant.

(2.) Upon notice, the Complainant as well as Opposite Party No.2, Respondents No. 1 and 2 respectively in this Appeal, are represented.

(3.) Learned Counsel appearing for the Complainant submits that in order to avoid further delay in the disposal of the Complaint, the impugned order may be set aside and an opportunity may be granted to the Appellant to file its Written Version, provided the Complainant is adequately compensated for the delay caused in the disposal of the Complainant, on account of the stay of the proceedings by this Commission.