TULI BUILDERS Vs. MAHENDER PRAKASH

JUDGEMENT

(1.) IN this appeal filed against the order of Consumer Disputes Redressal Commission, Maharashtra State dated 18.4.2002 directing the appellant/opposite party to refund Rs. 2,45,000/- with interest @ 15% and cost of proceedings, the appellant has filed application seeking condonation of delay in filing the appeal. It is alleged therein that the appellant shifted from its address in the year 2000 to E-46 Pratap Society, Andehri (West), Mumbai and for that reason it was not served with the copy of impugned order. Appellant came to know about that order only on 9.12.2002 when a copy of miscellaneous application was given to its Counsel. Appellant received the certified copy of order on 25.2.2003 and thereafter present appeal was filed.

(2.) WE have heard Mr. Sanjay Kumar for appellant.