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Judgment
3 paragraphs · 188 wordsTHIS is an appeal filed by Ram Dhani Prasad against the judgment and order dated 9.10.1998 passed by District Consumer Forum, Basti in Complaint Case No. 232/1996 and against order passed in review petition before the same Forum on 1.9.1999.
WE have heard learned Counsel for the appellant Mr. R.P. Pandey at the admission stage without issuing notice to the opposite party. WE have perused records of the case and we find that the appeal has been filed on 27.9.1999 while the judgment was delivered on 9.10.1998. No application for condonation of delay has been filed by the party. At the time of arguments no cogent reason was advanced as to why the appeal has been filed so late after about 10 months. The limitation has been sought from the order dated 1.9.1999 rejecting the review petition. Even this review petition was moved before the concerned Forum on 24.8.1999 after the delay of about 10 months from the delivery of the original judgment dated 9.10.1998. Thus we find that the appeal is highly delayed and deserves to be dismissed. Order
The appeal is dismissed. Appeal dismissed.