The Supreme Court Division Bench comprising of Justice M.R. Shah and Justice M.M. Sundresh has held that delay of only 15 days beyond statutory period of 30 days can be condoned while filing written statement in NCDCR.
The issue before the court was that the written statement was filed after expiry of 45 days whereas the period of limitation is only 30 days that can be condoned only up to 45 days.
The Court reiterated that the delay cannot be condoned by the Tribunal beyond the statutory prescribed limit and therefore, National Consumer Disputes Redressal Commission was right in not condoning the delay beyond 45 days.
Hence, the petition was dismissed by the Apex Court.
Cause Title: Antriksh Developers and Promoters Pvt. Ltd. v. Kutumb Welfare Society (Regd.) & Anr.
Bench: Hon’ble Mr. Justice M.R. Shah ; Hon’ble Mr. Justice M.M. Sundresh
Decided on: November 04th, 2022
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