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State Consumer Disputes Redressal Commission

Swaminarayan Vidhyamandir vs Jagdishbhai Devchandbhai Patel on 9 August, 2023

                                          Details             DD    MM      YY
                                          Date of Judgment    09     08     2023
                                          Date of filing      26     06     2023
                                          Duration            14     01        -

                     IN THE CONSUMER DISPUTES REDRESSAL
                                 COMMISSION
                          GUJARAT STATE, AHMEDABAD.

                                      Court No.1
                                   M.A No. 808/2023

                         Swaminarayan Vidyamandir, Sarangpur
                                          vs
                            Jagdishbhai Devchandbhai Patel

              CORAM: Hon'ble Dr. J. G. Mecwan, Presiding Member

APPEARANCE: Applicant: Ld. Adv. Ms. N. K. Vora, Order by Hon'ble Dr. J. G. Mecwan, Presiding Member

1. By filing the present application, the applicant has prayed for condonation of delay of 180 days caused in filing appeal against judgment and order dated 17.10.2022 rendered in Complaint No. 346 of 2021 by the Consumer Disputes Redressal District Commission, Palanpur. The applicant has narrated the reasons for the delay. Notice issued to the other side has been duly served and copy of the track report is on record.

2. Heard Ms. N. K. Vora, Ld. advocate for the applicant. Considering the averments made in the application I am of the opinion that the delay caused in filing the appeal requires to be condoned by imposing some cost.

M. B. Desai MA/808/2023 Page 1 of 2

3. Further, ld. Advocate Ms. N. K. Vora has submitted an application praying for stay along with copy of receipt. The application is taken on record. Following order is therefore passed.

ORDER Civil Misc. Application No.808 of 2023 is allowed. Delay caused in filing appeal against judgment and order dated 17.10.2022 rendered in Complaint No.346 of 2021 by the Consumer Disputes Redressal District Commission, Palanpur is condoned. Registry is directed to number the appeal and place it for admission hearing on 19.10.2023. Applicant shall pay cost of Rs. 2000/- to the respondent - original Complainant on or before next date.

The operation, implementation and execution of judgment and order dated 17.10.2022 rendered in Complaint No.346 of 2021 by the Consumer Disputes Redressal District Commission, Palanpur is stayed till admission hearing of the proposed appeal.

Pronounced in open court today on 09/08/2023.

[Dr. J. G. Mecwan] Presiding Member M. B. Desai MA/808/2023 Page 2 of 2