- (1.) Delay condoned.
(2.) The Civil Appeal is directed against an Order of the National Consumer Disputes Redressal Commission1 by which an extension of time was granted to file a written statement subject to payment of costs of Rs. 10,000.
(3.) Learned counsel appearing on behalf of the appellant has submitted that the NCDRC had no jurisdiction to do so, once the period of 45 days prescribed under Section 13(1)(a) of the Consumer Protection Act, 1986 expired.;