RAJIV KASHYAP Vs. VARSHA D. JOSHI

JUDGEMENT

(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. 2/8/2019 passed by the State Consumer Disputes Redressal Commission, Maharashtra (hereinafter referred as 'the State Commission'), in Consumer Complaint No. 259 of 2014, wherein the Complaint filed by the Complainant (Respondent herein) was partly allowed.

(2.) There was a delay of 43 days in filing in the present Appeal. The Appellant filed IA/16315/2019 seeking condonation of delay. For the reason stated thereat, the delay is condoned.

(3.) At the stage of admission on 12/3/2020, Shri Prabhat Kumar Chaurasia, learned Advocate appeared on behalf of the Respondents. The matter was heard and the operation of the impugned order dtd. 2/8/2019 passed by the learned State Commission was stayed, subject to deposit of Rs.10,00,000.00 with the State Commission, within a period of six weeks. Thereafter, continuously for 8 occasions, none represented the Respondents. As a consequence, vide Order dtd. 10/8/2023, the Respondents were proceeded ex-parte.