PUJA Vs. SURESH LAXMANRAO SHEWALE

JUDGEMENT

(1.) The present Revision Petitions (RPs) have been filed by the Petitioner(s) / OPs) against Respondent(s) / Complainants as detailed above, under Sec. 58 1 (b) of Consumer Protection Act 2019, against the common order dtd. 19/8/2022 of the State Consumer Disputes Redressal Commission Maharashtra, Circuit Bench at Nagpur (hereinafter referred to as the 'State Commission ), in First Appeal (FA) No.A/333 to 336 of 2019 in which order dtd. 31/7/2018 and 14/8/2018 of Additional District Consumer Disputes Redressal Forum Nagpur ( hereinafter referred to as 'District Forum') in CC No. 16/352, 16/353, 16/350 and 16/351 were challenged.

(2.) Notices were issued to the Respondents on 20/1/2023. As respondents failed to appear despite service of notice, they were proceeded ex parte vide order dtd. 29/5/2023.

(3.) Vide order dtd. 19/8/2022, State Commission has dismissed the Appeals filed by the Petitioners herein on account of limitation, having been filed with a delay of 355 days and State Commission not finding the cause for delay sufficient. In this regard, extract of relevant provisions of the order of the State Commission is reproduced below: