HDB FINANCIAL SERVICES LTD. Vs. NARESH

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of The Consumer Protection Act, 1986 in challenge to the Order dtd. 11/2/2019 of the State Commission in complaint no. 148 of 2017.

(2.) No one appears for the appellants (the 'financial institution'). Mr. Faizan F. Sheikh, learned counsel is present for the respondent (the 'complainant').

(3.) The appeal has been filed with self-admitted delay of 42 days.