CASA PARADOX PVT LTD Vs. ASHWANI KUPOOR

JUDGEMENT

(1.) Ms. Sukruta A Chimalkar, Advocate has filed her vakalatnama on behalf of respondent, which is taken on record.

(2.) This revision is directed against the interim order of the State Commission Maharashtra dated 30.10.2014 whereby State Commission decline to condone the delay in filing written statement beyond the period of 45 day provided in Section 13 of the Act.

(3.) Learned counsel for the petitioner opposite party submits that written statement could not be filed because the complaint involved complex and detailed facts. It is further argued that procedural law is meant to protect the justice and not to shut the door of justice on the litigant. It is further contended that claim of the complainant is of huge amount i.e. Rs.53,39,854/- and if the opposite party is not permitted to file written statement, it shall suffer a grave injustice.