ROHIT EXTRACTIONS PVT. LTD. Vs. AMARDEEP PACKAGING

JUDGEMENT

(1.) This instant Appeal is under Sec. 51 of the Consumer Protection Act, 2019, (the Act'), against the Order dtd. 8/2/2023 passed by the learned Telangana State Consumer Disputes Redressal Commission, Hyderabad ('State Commission') in CC No. 112 of 2018, wherein the State Commission dismissed the complaint of the Complainant.

(2.) As per report of the Registry, there is 25 days delay in filing the Appeal. For the reasons stated in IA/5289/2023 the delay is condoned.

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