INDIAN INSTITUTE OF METALS Vs. SARAT KUMAR K.

JUDGEMENT

(1.) The present Second Appeal has been filed under Sec. 51 (2) of the Consumer Protection Act 2019 in challenge to the impugned Order dtd. 9/3/2022 passed in F. A. No. 847 of 2019 and the Order dtd. 9/12/2022 passed in R.A. No. 96 of 2022 in F.A. No. 847 of 2019 passed by the State Commission arising out the Order dtd. 30/3/2019 in the consumer complaint no. 77 of 2018 .

(2.) Heard the learned counsel for the appellant and perused the record.

(3.) The present Second Appeal has been filed on 18/11/2023 with admitted delay of 312 days according to the appellant / complainant. As the delay is neither insignificant nor small, the learned counsel has been first heard on the delay condonation application in order to see whether the same deserves to be condoned or not.