SHEWALKAR DEVELOPERS LIMITED & ANR Vs. MADANMOHAN

JUDGEMENT

(1.) We have heard the counsel for the parties at length. Although, the appellants have delayed the matter for a long time, yet, in the interest of justice, we allow the appellants/OPs to put up a few interrogatories. It has also come to our notice that the Appellants have put up 95 interrogatories. Again, the purpose is to procrastinate the case.

(2.) However, in the interest of justice, we allow him to put up 20 interrogatories only, on 29.04.2016, before the State Commission. Answer to the interrogatories should be given on 02.05.2015, by the Complainants. Arguments be heard during the month of May and the case be disposed of within 15 days, thereafter.

(3.) The counsel for the complainants/respondents has explained that the history of this case goes to show that the appellant was given permission to file interrogatories as back as on 24.12.2014. Almost two years have elapsed. The time for disposal of this case is fixed by the Act itself, which is 180 days. Again, it has been brought to our notice that, we previously passed the order as back as on 25.04.2014 to the effect that this case should be expedited, but it is apparent that the appellants are not co-operating. They find out one way or the other to delay the matter.