OCUS SKYSCRAPERS REALTY LTD Vs. AVANI SINGH

JUDGEMENT

(1.) Challenge in these three Appeals is to the orders dated 13.07.2017, passed by the State Consumer Disputes Redressal Commission, Delhi at New Delhi (for short the State Commission ) in Complaint Cases No. 525, 526 and 527 of 2015, closing the right of the Appellant, the sole Opposite Party in the Complaints, to file Written Version, as the same was not filed within the maximum period of 45 days, as prescribed under the Consumer Protection Act, 1986.

(2.) Upon notice, the Complainants are represented through their respective Counsel.

(3.) At the outset, Ld. Counsel appearing for the Complainants submit that as per their instructions, in order to avoid further delay in the disposal of the Complaints, which were filed as far back as in the year 2015, the Complainants would not object to the condonation of the delay in filing the present Appeals as well as in filing of the Written Versions on behalf of the Appellant, provided they are adequately compensated for the inordinate delay in filing the Written Versions as also the delay in filing of the present Appeals.