DINESH KUMAR Vs. MUTHOOT FINANCE LIMITED

JUDGEMENT

(1.) This petition has been filed under Section 21(b) of The Consumer Protection Act, 1986 impugning the Order dated 16.11.2017 of The State Consumer Disputes Redressal Commission, Chhattisgarh in appeal no. 629 of 2017 arising out of the Order dated 13.06.2017 of The District Consumer Disputes Redressal Commission, Durg in complaint no. 571 of 2016.

(2.) The petition was filed in 2017. A perusal of the proceedings shows that due to a dilatory approach by the petitioner, the hearing on admission has been delayed by about 04 years.

(3.) The dispute relates to auction of the pledged gold of the complainant (the petitioner herein) on defaulting in making repayment of a loan taken from the opposite party (the respondent herein).