TULIP INFRATEFCH PVT LTD Vs. KAMLESH SHARMA

JUDGEMENT

(1.) Heard.

(2.) This appeal has been filed by the appellant M/s Tulip Infratech Pvt. Ltd., against the order dated 30th May 2019 of the Delhi State Consumer Disputes Redressal Commission, ('the State Commission') in complaint case no. 1559 of 2016.

(3.) There is a delay of 13 days in filing the appeal. As the delay is only marginal, the delay is condoned on the grounds mentioned in the application for condonation of delay.