HARYANA ROADWAYS Vs. MANJINDER SINGH SAINI

JUDGEMENT

(1.) This Petition has been filed under Sec. 21 (b) of The Consumer Protection Act, 1986 (the 'Act 1986') [corresponding Sec. 58(1) (b) of The Consumer Protection Act, 2019 (the 'Act 2019')] in challenge to the Order dtd. 15.01.2020 of The State Consumer Disputes Redressal Commission, U. T. Chandigarh (the 'State Commission') in F.A. No. 176 of 2019 arising out of the Order dtd. 28.06.2019 in C.C. No. 541 of 2018 of The District Consumer Disputes Redressal Forum-I, U.T. Chandigarh (the 'District Commission').

(2.) Arguments heard from the learned Counsel for the Roadways.

(3.) The Petition has been filed with self-admitted delay of 246 days. Notwithstanding the COVID-19 situation mentioned insipidly in para 6 of the application for condonation of delay, the reasons contained in paras 3 to 9 of the said application essentially point towards managerial inefficiency and a perfunctory and casual attitude to the law of limitation.