BHARTI AIRTEL LIMITED Vs. ISHAN CHOUDHARY

JUDGEMENT

(1.) HEARD Mr. Farhan Dubhash - Advocate @ Mr. H. Rehman, Advocate for the appellants. Respondent in person.

(2.) THERE is delay of 159 days in filing the appeal. Delay is not deliberate or intentional. There is bona fide mistake on the part of the appellant company in not filing the appeal within stipulated period of 30 days. We are satisfied that there is just and sufficient cause in filing the appeal belatedly. Relying on the condonation of delay application and affidavit filed in support thereof, we are inclined to condone the delay subject to some cost.

(3.) THIS is an appeal filed by the original O.P. and its Customer Relationship Centre against the judgment and award passed by the District Consumer Forum, South Mumbai, whereby while allowing the appeal, Forum below directed appellants to pay sum of Rs. 750 towards the cost of compensation andRs. 10,000 for the mental agony and also directed to pay interest @ 9% p.a. to the complainant and further directed in Clause No. 3 of the operative order that O.Ps. should immediately stop unfair trade practice and should give publicity at their own cost of this order within one month, failing which, Forum below directed that O.Ps. would be required to pay Rs. 500 per month for the delay in publishing an advertisement. Aggrieved by this order, O.P. have filed this appeal.