T. MURALI KRISHNA REDDY Vs. SANTOSH PRASAD MOHANTY

JUDGEMENT

(1.) Heard Mr. Suyodhan Byrapaneni, Advocate, for the appellant, and Mr. Jai Thakur, Advocate and Mr. Anant Agarwal, Advocate for respondent-1.

(2.) Aforementioned appeal has been filed from the order of State Consumer Disputes Redressal Commission, Andhra Pradesh, Hyderabad, dtd. 16/12/2013, passed in Consumer Complaint No. 19 of 2013, allowing the complaint and directing opposite parties-1 to 4 to execute sale deed, of the flat purchased by the complainant.

(3.) The office has reported that the appeal has been filed with delay of 298 days. The appellant has filed I.A. No.8611 of 2014, an application for condonation of delay. It has been stated that after order dtd. 16/12/2013, the appellant filed a review application before State Commission, which was dismissed as not maintainable by order dtd. 10/10/2014. The appellant received certified copy of the order dtd. 10/10/2014, on 21/10/2014. Thereafter, he contacted his counsel, who drafted the appeal and filed on 4/12/2014. Delay has occurred due to filing of review application. Cause shown is sufficient. Delay in filing the appeal is condoned.