FAIRDEAL ELECTRONICS Vs. JASMIN PRABHAKAR MEHTA & ANR

JUDGEMENT

(1.) Aggrieved by the order dated 07.07.2015 passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai (for short "the State Commission") in Complaint Case No. CC/15/161, the first Opposite Party, i.e. M/s Fairdeal Electronics, preferred this Appeal, under Section 19 of the Consumer Protection Act, 1986 (for short the Act). By the impugned order, the State Commission has proceeded ex-parte against the Appellant herein.

(2.) The impugned order reads as follows:

(3.) It is observed from the record that this Appeal has been filed with a delay of 106 days. A brief perusal of the application for condonation of delay does not give any substantial reason except for stating that the summons were received by an ex-employee, namely, Mr. Mohd. Ashraf Rathod, who had left the services of the Appellant Company and went to his native place in the month of April-May, 2015, and, therefore, the correspondence did not reach the other staff members. It was only when the second Respondent, the Manufacturer, informed the Appellant's official telephonically around the third week of September, 2015, that they had become aware of the summons. The certified copies of the proceedings were obtained on 14.10.2015 and thereafter the present Appeal was filed.