N.K. SREEDHAR Vs. VISHNU CONSTRUCTION COMPANY

JUDGEMENT

(1.) Heard Mr. H.S.Guru Raja Rao, Senior Advocate assisted by Mrs. K. Radha, Advocate, for the appellant and Mr. K.S.Rama Rao, Advocate, for respondents-1 and 2.

(2.) Mr. N.K.Sreedhar, appellant has filed the above appeal from order of Andhra Pradesh State Consumer Disputes Redressal Commission at Hyderabad dtd. 20/6/2014 passed in CC No.42 of 2013 whereby the complaint has been dismissed.

(3.) The office has reported that this appeal has been filed with delay of 9 days. The appellant has filed IA/5187/2014, for condonation of delay in filing the appeal. Causes shown are sufficient. Delay in filing the appeal is condoned.