DR. NIRMAL CHOPRA & ANR. Vs. AMPRAPALI PRINCELY ESTATE THROUGH ITS MANAGING DIRECTOR 307 3RD FLOOR NIPUN TOWERS KARKARDOOMA COMMUNITY CENTRE, NEW DELHI

JUDGEMENT

(1.) This revision petition has been filed by Dr. Nirmal Chopra & Anr.,Petitioners/Complainants against the order dated 19.02.2016 passed by the State Consumer Disputes Redressal Commission, Delhi, (in short 'the State Commission').

(2.) Brief facts are that on a complaint filed by the petitioners herein against the opposite party/respondent, the District Consumer Disputes Redressal Forum (East) Govt. of NCT of Delhi Forum vide its order dated 26.10.2015 passed the following order:-

(3.) Aggrieved with the above order of the District Forum, the respondent/opposite party filed the appeal before the State Commission along with the application for condonation of delay. The State Commission vide its order dated 19.02.2016 condoned the delay in filing the appeal and admitted the appeal for further proceedings.