EKTA UPPAL Vs. ASIAN LACTO INDUSTRIES LIMITED

JUDGEMENT

(1.) It's an application for condonation of delay of 111 days in filing the appeal against the order dated 13.11.2002 of District Consumer Disputes Redressal Forum, Ludhiana (hereinafter called the "district Forum" ).

(2.) As stated in the application, copy of the order was received by the applicant/appellant on 13.12.2002. Following grounds have been mentioned by the applicant/appellant for condonation of delay : 1. That after the award was passed by the learned Consumer Disputes Redressal Forum, Ludhiana, the appellnat/complainant took time to decide whether she should file an appeal against the award or not. The delay was unintentional.2. That in the meanwhile, the appellant/complainant received summons to be present before the Court of Punjab State Consumer Disputes Redressal Commission on 3.4.2003. The appellant/complainant therefter decided to file an appeal for enhancement. Thereafter some time was consumed in arranging money for filing the appeal.

(3.) That in the entire process, a delay of 111 day has occurred in filing the appeal.