GHAZIABAD DEVELOPMENT AUTHORITY Vs. SATYA PAL SINGHAL

JUDGEMENT

(1.) THIS appeal by the Ghaziabad Development Authority (GDA) is barred by 223 days. Notice was issued to the respondent-complainant on the application seeking for condonation of delay. Reply thereto has been filed. The impugned order is dated 3.9.2001. Copy of the order was received by the complainant on 5.9.2001 which would also be the date when the petitioner received the copy of the order. No action appears to have been taken by GDA. Rather a photo-copy of the order was obtained from the complainant by the GDA in September, 2001. Thereafter, the legal department of the GDA sat upon the judgment. It is stated that thereafter certified copy was applied for and after it was obtained, this appeal was filed. Limitation started when the copy of the order was received by GDA on 5.9.2001 on which date it was also received by the complainant and again when copy of the order was obtained from the complainant in September, 2001. It, therefore, could not sit on it and leisurely take its own time to obtain another copy and treating that as certified copy to file the appeal as it is within limitation. We do not accept such type of approach by any party. In a case of consumer dispute appeal has to be filed within 30 days from the date of receipt of the certified copy of the order. We do not find sufficient cause has been shown much less to condone the delay. Accordingly application for condonation of delay is dismissed and so the appeal stands dismissed. Appeal dismissed.