ATS INFRASTRUCTURE LTD Vs. ASHAWANI GAUTAM

JUDGEMENT

(1.) Heard the learned counsel for the appellant.

(2.) This appeal has been filed by the appellant ATS Infrastructure Ltd against the order dated 06.07.2018 of the State Consumer Disputes Redressal Commission, Punjab, (in short 'the State Commission'), passed in MA No.1118 of 2018 in CC No.307 of 2018, wherein the application for condonation of delay has been allowed and the delay has been condoned by the State Commission.

(3.) Learned counsel for the appellant states that the possession was given on 31.03.2015 and the complaint has been filed on 17.04.2018 and therefore, it has been filed beyond two years and the State Commission should not have condoned the delay in filing the present complaint by the complainant. It was stated that no reasons have been given for condoning the delay by the State Commission.