SHAZAD KHAN Vs. SAMDEEP VIJAYVERGIYA

JUDGEMENT

(1.) This present appeal has been filed by the appellant Shazad Khan, who was opposite party No.3 before the State Consumer Disputes Redressal Commission, Rajasthan, (in short 'the State Commission') in the original complaint case. The appellant is aggrieved by the order dated 11.05.2012 passed by the State Commission in Consumer Complaint No.17 of 2011, wherein the State Commission has passed the following order:-

(2.) The appellant has preferred this appeal on the following main grounds:-

(3.) Heard the learned counsel for the appellant and respondent No.1 in person. Respondents No.2-3 have been proceeded ex-parte vide order dated 25.05.2015. Learned counsel for the appellant reiterated the grounds mentioned in the appeal and particularly stated that there is a delay of 577 days in filing the present appeal because the appellant was ex-parte before the State Commission and had no knowledge of the complaint No.17/11, but as soon as appellant received information of date of hearing on 27.12.2013 in execution case, appellant contacted his Advocate and obtained certified copy of order dated 11.05.2012 and preferred the appeal. Accordingly, it was requested to condone the delay in filing the present appeal.