SWARJIT SAGI Vs. D SRINIVAS

JUDGEMENT

(1.) Challenge in these First Appeals under Section 19 of the Consumer Protection Act, 1986 (in short "the Act") is to the orders dated 02.02.2016 in Consumer Complaint Nos. 50 and 56 of 2015 passed by the Telangana State Consumer Disputes Redressal Commission. By the impugned order, the State Commission has forfeited the right of the Opposite Parties No. 3 to 6 to file the Written Version.

(2.) These Appeals are preferred with a delay of 802 days.

(3.) The Hon'ble Supreme Court in Anshul Aggarwal vs. New Okhla Industrial Development Authority, 2011 14 SCC 578 has observed that while deciding an application for condonation of delay, the Court has to keep in mind that the special period of limitation has been prescribed under the Act for filing appeals and revisions in consumer matters and the object of expeditious adjudication of the consumer disputes will get defeated if highly belated petitions filed against the orders of the Consumer Foras are entertained.