BANK OF PUNJAB LTD Vs. USHA RANI

JUDGEMENT

(1.) The appellant seeks condonation of delay of 15 days in filing this appeal against order dated 10.6.2002 passed by the District Consumer Disputes Redressal Forum-II, U. T. Chandigarh [for short, hereinafter, to be referred as District Forum-II] in Complaint Case No.167 of 2002, Smt. Usha Rani V/s. Bank of Punjab.

(2.) Notice of the application seeking condonation of delay was issued to the respondent, who put in appearance through her authorised representative, Mr. Jitin Talwar.

(3.) The reason mentioned in para 2 of the application seeking condonation of delay as also in para 2 of the affidavit filed in support of the said application is that the then Branch Manager, namely, Sh. Baljit Singh, received the copy of the order from the District Forum-II and he kept the same in his drawer and did not send the same to the Competent Authority for taking a decision regarding the filing of the appeal and thereafter about 20 days back from the date the appeal was prepared, the said Branch Manager, Sh. Baljit Singh, left for abroad. The certified copy of the order was traced out 4-5 days prior to the date of preparation of the application/affidavit seeking condonation of delay.