MATADEVI DEVELOPERS PVT. LTD. THROUGH ITS PROPERTRS., TRILOKSING S/O. TARASING JABINDA, R/O. C/O. OMKAR BUILDERS, PIR BAZAR, OSMANPURA, PIR BAZAR ROAD, AURANGABAD, MAHARASHTRA Vs. SUNIL AND 3 OTHERS S/O. PRAKASHRAO PETKI, R/O. WASHI, TQ. AND DISTT. OSMANABAD

JUDGEMENT

(1.) Challenge in this First Appeal, under Sec. 19 of the Consumer Protection Act, 1986 (for short the Act ), by a real estate developer and its Directors, Opposite Parties No.1 to 3 respectively in the Complaint is to the order dated 26.8.2016 passed by the State Consumer Disputes Redressal Commission, Circuit Bench, Aurangabad (for short the State Commission ) in CC/04/16. By the impugned order, the State Commission has declined to grant further time to the Appellants to file their respective Written Versions on the ground that statutory period of 45 days, from the date of service of notice in the Complaint on the Appellants was over.

(2.) Upon service of notice on the Respondents, a reply to the Appeal has been received from Respondents No.1 and 2, the Complainants, by post. Respondents No.3 and 4 are represented through their counsel.

(3.) Accordingly, I have heard learned counsel appearing for the Appellants and have taken into consideration the reply filed on behalf of the Complainants.