State Consumer Disputes Redressal Commission
Shree Paradise Co-Op Housing Society ... vs Staywell Builders, Through Partners on 12 October, 2011
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE
HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
First Appeal
No. A/10/942 a/w MA/10/491 (DELAY)
(Arisen out
of Order Dated 16/01/2010 in Case No. 422/08 of District Additional DCF,
Pune)
1.SHREE PARADISE CO-OP HOUSING SOCIETY LTD B 4,5 SHREE PARADICE NEAR BALIVAR BHANGARWADI LONAVALA 410 401 in favour of Secretary-Yuvraj Shetty R/o.Bhangarwadi, Lonavala, Taluka Maval, Dist.Pune 410 401 PUNE ...........Appellant(s) Versus
1. STAYWELL BUILDERS, THROUGH PARTNERS MR DEEPAK JHUMARLAL DHUMAVAT D-47 LONAVALA TAL MAVAL DIST.PUNE 410 401
2. MR AJIT SONRAJ BHURAT D-47 LONAVALA TAL MAVAL DIST.PUNE 410 401 MAHARASHTRA
3. MRS SUREKHA ANIL BHURAT D-47 LONAVALA TAL MAVAL DIST.PUNE 410 401 MAHARASHTRA
4. MRS SHARDA RAJENDRA PARAKH D-47 LONAVALA TAL MAVAL DIST.PUNE 410 401 MAHARASHTRA
5. MRS APRANA SACHIN PARAKH D-47 LONAVALA TAL MAVAL DIST.PUNE 410 401 MAHARASHTRA ...........Respondent(s) BEFORE:
Hon'ble Mr. S.R. Khanzode PRESIDING MEMBER Hon'ble Mr. Narendra Kawde MEMBER PRESENT:
Mr.Manoj Gadkari-Advocate for the applicant/appellant None for respondent ORDER Per Mr.S.R.Khanzode, Honble Presiding Judicial Member Notice on delay condonation application was issued. From the Roznama dated 07/06/2011, it appears that Mr.L.K.Jadhav-Advocate for the non applicant/respondent present but today he is absent. Mr.Manoj Gadkari-Advocate for the applicant/appellant, present.
In these circumstances, we prefer to hear the applicant /appellant on delay condonation application. There is delay of six months in filing the appeal. Only reason given is that after receipt of certified copy, advocate for the appellant could not prepare and file appeal due to his personal difficulties. But the name of the lawyer is not mentioned. Reason given is quite vague, not at all satisfactory, much less to explain such an inordinate delay. We hold accordingly and pass the following order:-
ORDER Misc.application no.MA/10/491 for condonation of delay stands rejected.
In the result, appeal does not survive for consideration.
Copies of the order be furnished to the parties.
Pronounced on 12th October, 2011.
[Hon'ble Mr. S.R. Khanzode] PRESIDING MEMBER [Hon'ble Mr. Narendra Kawde] MEMBER Ms.