BSES YAMUNA POWER LIMITED Vs. LALWATI

JUDGEMENT

(1.) THE appellant OP BSES Yamuna Power Ltd. has filed an appeal against an award passed by the District Consumer Forum in favour of the complainant on 14.9.2009, vide which the appellant has been directed to return the excess amount received from the complainant to restore his connection and to pay Rs. 2,000 as compensation and Rs. 1,000 as costs of litigation. According to the appellant himself he has filed the appeal after 75 days of the prescribed limitation and he has therefore filed an application for condonation of delay on the following grounds:

(2.) WE have heard Ms. Vandana, Counsel for the appellant and Shri M.L. Manocha, Counsel for the respondent on delay condonation application.

(3.) THE order under appeal was passed on 14.9.2009 and the entry of dispatch on the face of the certified copy of the judgment reveals that it was dispatched under the registered cover to the OP on 14.9.2009 itself, which according to the OP was received in the first week of October and the appeal was filed on 15.12.2009.