LLOYDS FINANCE LIMITED Vs. ANURAG AGARWAL

JUDGEMENT

(1.) these appeals under Sec.15 of the Consumer Protection Act, 1986 are directed against the orders of District Consumer Redressal Forum, Raipur (hereinafter called the 'district Forum' for short) in complaints as per details given below: Sl . No. Order dated Complaint No. Appeal No.1.2.8.2003 667/03 1307/03 2.14.8.2003 83/03 1308/03 3.1.8.2003 143/03 1310/03 4.2.8.2003 667/03 1311/03 5.14.8.2003 90/03 1312/03 6.14.8.2003 81/03 1313/03 All these appeals have been filed on 22.12.2003, as such, the same are belated and in each appeal, application for condonation of delay has been filed under Sec.5 of the Limitation Act and an affidavit of Sri Pradeep Kumar Naik, Branch Manager has also been filed. Since the application and affidavit filed in each appeal are identical, the application for condonation of delay filed in the aforesaid appeals are being disposed of by this common order.

(2.) It is stated in the application that the delay in filing appeal was due to the reason that the envelope containing certified copies and relevant papers was misplaced at Indore Office. It is further stated that offices of the appellant are located at Mumbai, Ahmedabad and Indore and before taking decision the files move from one place to another also. It has been prayed that as the delay is bona fide and genuine the same be condoned in the interest of justice.

(3.) Only in two of the aforesaid appeals i. e. , Appeal No.1307/03 and Appeal No.1311/03 reply to the application has been filed. However, all the learned Counsel present for various respondents vehemently opposed the application orally and stated that there was no sufficient cause for delay in filing the aforesaid appeals and the application deserves to be dismissed.