SUBRATA ROY Vs. RAJESH CHANANA

JUDGEMENT

(1.) Heard Mr. Sukumar Pattjoshi, Sr. Advocate assisted by Ms. Neha Gupta, Advocate for the appellant, on maintainability of the appeal under Section 27A of the Consumer Protection Act, 1986 or under Section 73 of Consumer Protection Act, 2019.

(2.) This appeal has been filed against the order of State Consumer Disputes Redressal Commission, Rajasthan at Jaipur dated 18.11.2020 passed in Contempt Application No.30 of 2020, Rajesh Channa Vs. Sanjay Saxena and Ors, issuing bailable warrant of Rs.50,000/- against the appellant and two other opposite parties in the application and fixed 13.01.2021 for appearance.

(3.) The office has submitted report that this appeal has been filed with delay of 342 days. The appellant has filed an application (i.e. I.A. No. 9394 of 2021) for condonation of delay in filing the appeal. It has been stated that Supreme Court in Suo Moto Writ Petition No. 3 of 2020, has waived the limitation from 15.03.2020 till 03.10.2021 as such starting point of limitation for the appeal would be 04.10.2021 and the appeal has been filed on 25.11.2021. There is delay of 23 days. Cause shown is sufficient. Subject to any objection of the respondent, delay in filing the appeal is condoned.