WESTERN COALFIELDS LTD Vs. JAIN COAL DEPOT

JUDGEMENT

(1.) This appeal has been filed against the order dated 7.3.1995 passed in Case No.117/ 93 by the District Consumer Disputes Redressal Forum, Guna (hereafter referred to as District Forum ).

(2.) This appeal against order dated 7.3.1995 has been filed on 10.10.1995. Appellant has also filed an application for condonation of delay. In the application, the appellant has stated the reason for delay being various stages through which a decision to file appeal is taken.

(3.) Having regard to stoppage of the system of supply of coal for reasons which need to be heard for doing justice in me matter, we take a liberal view in accepting the reason stated as sufficient cause for the delay in filing the appeal and condone the delay.