R. SUNDARVELU CMD AICHEMY BIOTECH PVT LTD., 3 AND 4, II FLOOR, D BLOCK, DOSHI GARDEN SHOPPING MALL, ORCHID ROAD, VADAPALANI, CHENNAI Vs. MAHALAKSHMI PAINTS G

JUDGEMENT

(1.) Delay condoned.

(2.) Since the Appeal against the final order dated 30.01.2015, passed by the Rajasthan State Consumer Disputes Redressal Commission, Bench No.3, Jaipur (for short "the State Commission"), has been dismissed by a separate order on the ground of limitation, no fault can be found with the order impugned in the present Appeal, whereby the State Commission has directed issue of warrants against the Appellant for not even responding to the arrest warrants issued earlier.

(3.) Consequently, the Appeal fails and is dismissed accordingly.