State Consumer Disputes Redressal Commission
Bayer Crop Science Ltd vs Ramesh Ramnarayan Baheti on 4 March, 2022
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
MAHARASHTRA STATE,
CIRCUIT BENCH AT AURANGABAD.
Miscellaneous Application No. MA/29/2022
In
First Appeal No. A/120/2022
BAYER CROP SCIENCE LTD Vs. RAMESH RAMNARAYAN
BAHETI and Others
BEFORE:
HON'BLE MS. S.T.BARNE PRESIDING MEMBER
PRESENT:
Dated : 04 Mar 2022 Order Adv.G.P.Shinde for appellant absent. On his authority letter Adv.Gude present. Appeal is filed along with delay condonation application. The judgment is delivered by Dist. Commission on 20.8.2021 during pandemic period out of Covid-19. Copy received by appellant on 8.9.2021. Appeal was supposed to file on 07.10.2021. However, appeal is preferred on 21.12.2021 which is also under pandemic period. Entire period is covering under pandemic period. Hence in view of order of Apex Court in suo-motu petition and circular issued by Hon'ble National Commission on the point of limitation the application for condonation of delay is allowed. Delay is condoned.
[HON'BLE MS. S.T.BARNE] PRESIDING MEMBER