Krishna Singh D/o Shiv Pratap Singh vs Syed Arshad And Another

Alok Kumar Verma, J

This writ petition has been filed under Article 227 of the Constitution of India with the following prayers :-

“(i) Direct the learned State Consumer Dispute Redressal Commission, Uttarakhand at Dehradun to hear and decide the Appeal bearing number SC/5/FA/28/2025, Syed Arshad, Director Bluerose Publishers Pvt. Ltd. Versus Krishna Singh pending before it as expeditiously as possible preferably within the time bound manner;

(ii) Pass any such other orders granting relief in favour of the Petitioner which this Hon'ble Court may deem fit in the facts and circumstances of the case; and,

(iii) Award the costs of this petition.”

Heard Mr. Ajay Joshi, learned counsel for the petitioner.

Mr. Ajay Joshi, Advocate submitted that the said Appeal was filed on 05.04.2025 with a delay of 581 days. On 07.05.2025, the learned Commission, without condoning the delay, stayed the effect and operation of the judgment and order dated 18.07.2023, passed in the Consumer Complaint No.113 of 2022. The petitioner is the respondent in the said appeal. She has already filed her objections to the Delay Condonation Application and Rejoinder Affidavit has also been field by the respondent-appellant. Mr. Ajay Joshi, Advocate has requested to direct the Commission to decide the Application, filed by the respondent for condoning the delay, expeditiously.

In the facts and circumstances of the case, it is expected that the learned State Consumer Disputes Redressal Commission, Uttarakhand will make an endeavor to decide the Delay Condonation Application of the respondent (herein)-appellant at an early date.

The present writ petition [No.526 of 2026 (M/S)] is disposed of accordingly.

It is made clear that this Court has not expressed any opinion on the merit of the case.