NORITSU INDIA PRIVATE LIMITED Vs. HASINA KAREEM

JUDGEMENT

(1.) This appeal under Sec. 19 of The Consumer Protection Act, 1986 is in challenge to the Order dtd. 11/1/2019 of the State Commission in complaint no. 33 of 2015.

(2.) Appeal has been filed with delay much after the expiry of limitation period provided under the provisions of the Act 1986. The delay as has been reported is of 226 days. In view of the inordinate delay in filing the appeal, the matter has been heard on the same aspect in order to first decide whether the same deserves to be condoned or not.

(3.) Heard the learned counsel for the appellant and the learned counsel for the respondent / complainant on the point of limitation. Perused the record including inter alia the State Commission's impugned Order dtd. 11/1/2019, grounds contained in the application seeking condonation of delay and also reply to the application filed in rebuttal by the respondent / complainant.