DLF HOMES PANCHKULA PVT LTD Vs. DAYANAND HUF

JUDGEMENT

(1.) The matter relates to first appeals filed by the appellant - builder co. under section 19 of the Consumer Protection Act, 1986 against the State Commission's Orders passed in favour of the respondents - complainants.

(2.) A fair number of first appeals filed by the appellant - builder co. are pending before various benches of this Commission, including this bench.

(3.) Of the ones pending before this bench, two sets, f. a. no. 382 of 2016 and connected 21 f. a. s and f. a. no. 1576 of 2016 and connected 26 f. a. s (total 1 + 21 + 1 + 26 = 49 f. a. s), were taken up on 01.08.2018. Arguments from learned counsels for the appellant - builder co. and from some of the learned counsels for the respondents - complainants were heard from 3.02 p.m. to 4.37. p.m. i. e. about one and a half hours. Learned counsels for the respondents - complainants took about ten minutes. Rest of the about one hour and twenty minutes was taken by the learned counsels for the appellants - builder co.