M/S. TDI INFRASTRUCTURE LTD. THROUGH ITS AUTHORISED REPRESENTATIVE, 8 KASTURBA GANDHI MARG NEW DELHI 110001 Vs. RITA GUPTA W/O. ASHWANI KUMAR GUPTA, A

JUDGEMENT

(1.) This first appeal has been filed by the appellant, M/s. TDI Infrastructure Ltd. against the order dated 22.07.2016 passed by the Delhi State Consumer Disputes Redressal Commission, (in short 'the State Commission') in Complaint No.321 of 2015.

(2.) Brief facts of the case are that a consumer complaint No.321 of 2015 was filed by the complainant, Rita Gupta, alleging deficiency against the opposite party/appellant herein. By the impugned order dated 207.2016, right of the appellant/opposite party to file the written statement has been closed.

(3.) Hence, the present appeal.