- (1.) THESE appeals, under Section 15 of the Consumer Protection Act, 1986 are directed against the orders by District Consumer Disputes Redressal Forum, Raipur (hereinafter called the District Forum for short) in complaints as per details given below: S. No. Order dated Complaint No. Appeal No. 1. 31.5.2001 396/1999 598/2003 2. 31.5.2001 396/1999 599/2003 3. 31.5.2001 396/1999 600/2003
(2.) SINCE these appeals were filed after the expiry of the period of limitation prescribed for filing the appeal, the appellants have also filed applications for condonation of delay together with affidavit of Shri Tejpal Singh, Su - Engineer and OIC (Flats) of the appellant organization. Since the applications as well as affidavits are identical in all the appeals, they are being disposed of by this common order.
(3.) MAINLY three reasons for delay in filing the appeal have been stated in the application: (i) Appellant was served with the copy of the order in the second week of June, 2001. (ii) A lot of time spent in obtaining opinion of various Counsel and contrary opinion was given by them. (iii) Another reason for delay as stated in the application was frequent change of CEO in the office of the appellant. Respondent did not file written reply to the application but the learned Counsel vehemently opposed the application orally.;