L K VASHISHT Vs. LANDMARK APARTMENT PVT LTD

JUDGEMENT

(1.) Aggrieved by the orders dated 25.04.2019 in Consumer Complaint Nos. 226 and 227 of 2015, passed by the Haryana State Consumer Disputes Redressal Commission, Chandigarh (in short "the State Commission"), the Complainants preferred these First Appeals, under Section 19 of the Consumer Protection Act, 1986 (in short "the Act"). By the impugned order, the State Commission has dismissed the Complaint.

(2.) For reason cited in the Affidavit and also the Medical Certificate given for Parkinson's Disease we find it a fit case to condone the delay.

(3.) Since both these Appeals deal with an identical issue, they are being disposed of by this common order. For the sake of convenience, First Appeal No. 815 of 2016 is being treated as a lead case.