(1.) The present First Appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') against the Order dtd. 30/1/2018 passed by the State Consumer Disputes Redressal Commission, Rajasthan, Jaipur (hereinafter to be referred as 'the State Commission"), in Consumer Complaint No. 41 of 2017, wherein the Complaint filed by the Complainant (Appellant herein) was dismissed.
(2.) As per report of the Registry, there is a delay of 15 days in filing this Appeal. As per records, the copy of the impugned order dtd. 30/1/2018 was received by the Appellant/Complainant on 16/2/2018. While the prescribed limitation for filing the Appeal is 30 days, the same would be counted from the date of receipt of the impugned order i.e. 16/2/2018 and this period lapsed on 17/3/2018. As the present Appeal was filed on 16/3/2018, there is no delay.
(3.) For the sake of Convenience, the parties in the present matter being referred to as mentioned in the Complaint before the State Commission. 'M/s Vivek Traders' is identified as the Complainant. "National Insurance Company Ltd." is referred to as the Opposite Parties/Insurer (OPs in short).
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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