BAJWA DEVELOPERS LTD & ANR Vs. HARPREET BHAGIRATH

JUDGEMENT

(1.) Heard the Learned Counsel for the Appellants on the delay in filing the Appeals.

(2.) Delay has sufficiently been explained. Accordingly, it is condoned.

(3.) Heard learned Counsel for the Appellants and perused the impugned orders, passed by the Punjab State Consumer Disputes Redressal Commission at Chandigarh (hereinafter referred to as "the State Commission"). The State Commission, by well-reasoned orders, has allowed the Complaints preferred by the Complainants, Respondents herein. The State Commission has recorded the following findings against the Opposite Parties, Appellants herein. The relevant portion of the order passed by the State Commission in Complaint No. 218/2017 is reproduced here as under:-