AJMER VIDHYUT VITRAN NIGAM LIMITED Vs. AMBA LAL

JUDGEMENT

(1.) HEARD at admission stage.

(2.) THIS appeal has been filed before this Commission on 29.12.2009 with a delay of 281 days by the appellants RSEB which were OPs before the District Forum, Chittorgarh against the order dated 20.2.2009 passed by the President of the District Forum, Chittorgarh in complaint No. 451/08 and that order was endorsed by the Members of the District Forum on 23.3.2009, by which the complaint filed by complainant -respondent was dismissed and along with the appeal an application for condonation of delay under Section 5 of the Limitation Act has also been filed by the appellants.

(3.) IT may further be stated here that when the impugned order dated 20.2.2009 was passed by the District Forum,Chittorgarh the Counsel for the appellants was present. In other words the impugned order was passed in the presence of the Counsel for the appellants.