NISHA T.S. Vs. CRYOVIVA BIOTECH PVT. LTD.

JUDGEMENT

(1.) The Appellant/Complainant filed the instant Appeal under Sec. 19 of the Consumer Protection Act, 1986, ('the Act'), against the Order dtd. 23/11/2018 passed by the learned State Consumer Disputes Redressal Commission, Kerala. ('State Commission') in CC No. 117/2018, wherein the State Commission dismissed the Complaint.

(2.) As per report of the Registry, there is a delay of 41 days in filing the present Appeal. For the reasons stated in IA/5687/2019, the delay is condoned.

(3.) For convenience, the parties in the present matter are being referred to as per position held in the Consumer Complaint.