ASHOK KUMAR Vs. VIPAN KUMAR.

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of The Consumer Protection Act, 1986 in challenge to the Order dtd. 1/4/2014 of the State Commission in complaint no. 13 of 2012.

(2.) The case was called out in turn. The learned counsel for the respondent complainant was present. A learned proxy counsel appeared for the appellant and requested for a pass-over (the learned proxy counsel has not entered his / her name in the attendance-sheet). The case was passed-over. The learned proxy counsel assured that the learned counsel would argue the matter by around 1.00 p.m. positively.

(3.) We note that the complaint was instituted before the State Commission in 2012, the State Commission passed its Order in 2014, the appeal was filed before this Commission in 2014, we are now in 2022. We also see the way and manner in which the appeal has been procrastinated since 2014 onwards, for almost 08 years now.