PROSTARM INFO SYSTEM LTD. Vs. JAY PRAKASH SINGH

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. 11/10/2017 of the State Commission in complaint no. 08 of 2014 whereby the complaint was partly allowed.

(2.) We have heard the learned counsel for the appellant - opposite party and the learned counsel for the respondent - complainant and perused the record including inter alia the impugned Order dtd. 11/10/2017 and the memorandum of appeal.

(3.) There is a delay of 22 days in filing the present appeal.