R.K. ENGNIEERING CO. Vs. JAIN AGROFOOD INDUSTRIES

JUDGEMENT

(1.) This appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (hereinafter referred to as the 'Act') in challenge to the Order dtd. 7/1/2021 of the State Commission in complaint no. 255 of 2018, whereby the complaint was allowed in part.

(2.) We have heard the learned counsel for the appellant (hereinafter referred to as the 'engineering company') and learned counsel for the respondent (hereinafter referred to as the 'complainant company') and have perused the record including inter alia the Order dtd. 7/1/2021 of the State Commission and the memorandum of appeal.

(3.) There is a delay of 85 days in filing the present appeal.