LACHHMAN DAS VERMA Vs. NBCC MHG JV

JUDGEMENT

(1.) The office has reported that the appeal has been filed with delay of 244 days. The appellant has filed an application (Diary No.19850 dtd. 2/11/2022) for condoning the delay. In this application, the appellant has stated that the order passed by SCDRC was sent to the appellant through Registry on 17/12/2019 and he did not receive it till 27/1/2020. After receiving the copy of the impugned order, the appellant contacted his authorized representative to draft the appeal. In the meantime, sister of the authorized representative passed away on 17/2/2020 and her last rites were performed on 24/2/2020. Thereafter, the appeal was drafted but in the meantime, pandemic Covid-19 spread throughout the country. Therefore, the appeal was filed on 16/9/2020.

(2.) Supreme Court in suo moto Writ Petition No.3 of 2020 waived limitation w.e.f. 15/3/2020. The delay prior to 15/3/2020 was caused as the free copy was received to the appellant on 27/1/2020 and thereafter, due to bereavement in the family of the A.R., the appeal could not be drafted. The cause shown is sufficient. The delay in filing the appeal condoned. The appeal is heard for admission.

(3.) The above appeal has been filed against the order of the State Consumer Disputes Redressal Commission, Delhi dtd. 26/11/2019 whereby the complaint was dismissed as time barred.