HARI A. NAGPAL Vs. MOHINI SHELTERS PRIVATE LIMITED

JUDGEMENT

(1.) Heard Mr. Mohit P. Bhansali, Advocate, for the appellant and Mr. Uday B. Wavikar, Advocate, for the respondent.

(2.) Dr. Hari A. Nagpal (H.U.F.) (the complainant) has filed above appeal from the order of Maharashtra State Consumer Disputes Redressal Commission, dtd. 6/2/2014, passed in CC/11/17, dismissing the complaint.

(3.) The office has reported 29 days delay in filing the appeal. The appellant has filed IA/3003/2014 for condonation of delay. Cause shown is sufficient. The delay in filing the appeal is condoned.