JALADHAR SARDAR Vs. A.S. ENTERPRISE

JUDGEMENT

(1.) This appeal under Sec. 19 of The Consumer Protection Act, 1986 is in challenge to the Order dtd. 15/6/2017 of the State Commission in complaint no. 19 of 2017.

(2.) We have heard learned counsel for the appellant (the 'complainant') and for the respondents no. 1 to no. 4 (the 'opposite parties no. 1 to no. 4'). No one for the respondents no. 5 to no. 8. (the 'opposite parties no. 5 to no. 8'), who have not been served. We have perused the material on record including inter alia the impugned Order dtd. 15/6/2017 of the State Commission, the application for condonation of delay in filing the appeal and the memorandum of appeal.

(3.) The appeal has been filed with self-admitted delay of 565 days. Leaned counsel for the complainant draws attention to the reasons contained in the application for condonation of delay and requests that the delay may be condoned. Learned counsel for the opposite parties no. 1 to no. 4 has no objection to the delay being condoned and the matter being decided on its merits.