CREDIT INFORMATION BUREAU (INDIA) LTD Vs. SRIKANT VAIRAGARE

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of The Consumer Protection Act, 1986 in challenge to the Order dtd. 22/4/2019 of the State Commission in complaint no. 248 of 2019.

(2.) We have heard the learned counsel for the appellant (i.e. the opposite party no. 3 before the State Commission) and for the respondent no. 1 (i.e. the complainant before the State Commission). We have also perused the record including inter alia the State Commission's impugned Order dtd. 22/4/2019 and the memorandum of appeal.

(3.) The appeal has been filed with reported delay of 19 days.