NEHA KASLIWAL Vs. JAI PRAKASH ASSOCIATES LTD

JUDGEMENT

(1.) The present Appeal, under Sec. 51(1) of the Consumer Protection Act, 2019 (for short 'the Act'), has been filed by the Complainant against the order dtd. 8/2/2023 in MA No.388 of 2022 and 2/11/2022 in Complaint No.250 of 2018 of the State Consumer Disputes Redressal Commission, Uttar Pradesh (for short 'the State Commission') dismissing the Complaint in default due to absence of the Complainant.

(2.) The present Appeal has been filed with a delay of 132 days. IA No.10009 of 2023 has been filed seeking Condonation of delay in filing of the Appeal.

(3.) It is submitted in the Application that the State Commission passed the order in CC No.250 of 2018 on 2/11/2022 and the order in MA No.388 of 2022 on 8/2/2023 and the Appellant received the certified copy of both the orders on 5/6/2023. The only reason given for the delay is that the necessary documents were received late and that there was delay in taking a decision regarding filing of the Appeal.