MAGMA FINCORP LTD Vs. RAVINDRA GOPALA

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of The Consumer Protection Act, 1986 in challenge to the Order dtd. 13/3/2018 of the State Commission in complaint no. 253 of 2017.

(2.) Mr. Rajiv Ranjan Dwivedi, learned counsel appears for the appellant (the "opposite party" before the State Commission).

(3.) The appeal has been filed with reported delay of 21 days.