SUPERINTENDING ENGINEER, OPERATIONS, APEPDCL, ELURU, WEST GODAVARI DISTRICT Vs. YANDTRAPRAGADA SATYANARAYANA

JUDGEMENT

(1.) Having heard the learned counsel for the appellants and after perusing the record, we are of the opinion that the matter can be disposed off at the stage of admission.

(2.) The electricity board while preferring the appeal against the order of the District Forum not only filed an application to condone the delay of 144 days under Section 15 of C.P.Act but also filed an application under Section 148 of C.P.C. to condone the delay of 1005 days in representation on the ground that the earlier counsel inadvertently misplaced the same and subsequently the concerned official has enquired and thereafter the matter was entrusted to the present counsel and therefore the delay and prayed to condone the same.

(3.) In the light of above plea, we do not wish to order any notice to the respondent as no improvement could be made by the petitioners/appellants and that Civil Rules of Practice or provisions of Limitation Act do not apply to the proceedings under the Consumer Protection Act and since the matters have to be resolved by applying principles of natural justice, equity, etc. the matter is being disposed of at the stage of admission itself.