KAWALJEET SINGH Vs. JASBEER KAUR

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of the Act 1986 in challenge to the Order dtd. 17/12/2018 of the State Commission in complaint no. 101 of 2018.

(2.) A perusal of the record shows that vide its impugned Order the State Commission has allowed the complaint and ordered the opposite parties i.e. the company and its managing director and three directors to pay a sum of Rs.40.00 lakh to the complainants with interest at the rate of 8% per annum from 9/9/2017 till realization along with Rs.50.00 thousand on account of harassment and mental agony inclusive of cost of litigation.

(3.) Mr. Updip Singh, learned counsel for the appellant is present. He submits that he has no instructions from the appellant and the appellant has not communicated with him since long. Submission is that he would not be able to assist in respect of the correct address of the respondents. Further submission is that he would not be able to ask for stay of the operation of the impugned Order of the State Commission or give any commitment with regard to any condition concomitant with the grant of stay if the same is ordered by this Commission and also that he would also not be able to argue on the application for condonation of delay or on the memo of appeal in the total absence of instructions.