PRANAV MITTAL S/O VINAY MITTAL, R/O 62 C, NEHRU NAGAR, AGRA Vs. M/S. DYNAMIC INFRA DEVELOPERS (P) LTD. & 4 ORS. REGISTERED OFFICE AT: 30/27, EAST PATEL NAGAR, 1ST FLOOR, NEW DELHI

JUDGEMENT

(1.) For reasons cited in the applications seeking condonation of delay, the delay of 60 days in FA/115/2017, 110 days in FA/187/2017 and FA/188/2017 is hereby condoned.

(2.) Aggrieved by the orders in Complaint Nos. 827 of 2016, 828 of 2016 and 829 of 2016 passed by the State Consumer Disputes Redressal Commission, Delhi (in short the State Commission), the Complainants preferred these Appeals under Sec. 19 of the Consumer Protection Act,1986 (in short the Act). Since all the Appeals deal with common facts, they are being disposed of by this common order.

(3.) For the sake of convenience, First Appeal No. 115 of 2017 is being taken as the lead case.