REGENT COMPUTRONICS PVT. LTD.

Eden Real Estates Pvt. Ltd. Appellant

V/S

Seema Mukherjee Respondents

Referred Judgements :-

RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
MANINDRA LAND AND BUILDING CORPORATION LTD VS. BHUTNATH BANERJEE [REFERRED TO]
LALA MATA DIN VS. A NARAYANAN [REFERRED TO]
PARIMAL VS. VEENA ALIAS BHARTI [REFERRED TO]
MANIBEN DEVRAJ SHAH VS. MUNICIPAL CORPORATION OF BRIHAN MUMBAI [REFERRED TO]
ANSHUL AGGARWAL VS. NEW OKHLA INDUSTRIAL DEVELOPMENT AUTH [REFERRED TO]
CHIEF POST MASTER GENERAL PUNJAB VS. MURLI DHAR [REFERRED TO]
BASAWARAJ VS. SPL. LAND ACQUISITION OFFICER [REFERRED TO]

JUDGEMENT

(1.) The present Appeal is filed by the Appellants under Section19 of the Consumer Protection Act, 1986 against Order passed by the State Consumer Disputes Redressal Commission, Haryana (hereinafter referred to as the "State Commission"?) in Complaint No. 328/2017 dated 26.03.2019.

(2.) Alongwith the appeal, IA/15568/2019, an application for condonation of delay has been filed by the appellants for condonation of 127 days delay according to the appellants. According to the Registry, delay is of 133 days.

(3.) We have heard the Learned Counsel for the Appellants and also carefully perused the record.

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EDEN REAL ESTATES PVT. LTD. Vs. SEEMA MUKHERJEE

Referred Judgements :-

JUDGEMENT

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