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Judgment
3 paragraphs · 256 wordsIT''s an application for condonation of delay of 111 days in filing the appeal against the order dated 13.11.2002 of District Consumer Disputes Redressal Forum, Ludhiana (hereinafter called the "District Forum").
AS stated in the application, copy of the order was received by the applicant/appellant on 13.12.2002. Following grounds have been mentioned by the applicant/appellant for condonation of delay : 1. That after the award was passed by the learned Consumer Disputes Redressal Forum, Ludhiana, the appellnat/complainant took time to decide whether she should file an appeal against the award or not. The delay was unintentional. 2. That in the meanwhile, the appellant/complainant received summons to be present before the Court of Punjab State Consumer Disputes Redressal Commission on 3.4.2003. The appellant/complainant therefter decided to file an appeal for enhancement. Thereafter some time was consumed in arranging money for filing the appeal. That in the entire process, a delay of 111 day has occurred in filing the appeal.
That the delay being unintentional and bona fide may kindly be condoned. 3. We have gone through this application, which is vague and very carelessly framed. It is not mentioned in the application as to how and when 111 days were spent in taking a decision to file the appeal for enhancement of the amount awarded by the District Forum. No reasonable or sufficient ground has been indicated in the application for condoning such a long delay in filing the appeal. This application is, thus, dismissed. Consequently, the appeal is also dismissed as belated. Appeal dismissed.