RAJ KUMAR JAIN Vs. AISHWARYA CONSTRUCTION

JUDGEMENT

(1.) Heard Mr. Hari Kishan, Advocate, for the appellant and Mr. Akshat Shrivastava, Advocate for the respondents.

(2.) Above appeal has been filed against the order of the State Consumer Disputes Redressal Commission Rajasthan, Jaipur dtd. 26/3/2021, whereby the complaint filed by the appellant was dismissed as not maintainable.

(3.) The office has submitted report that there is a delay of 4 days in filing the appeal. In the interest of justice, delay in filing the appeal is condoned.