State Consumer Disputes Redressal Commission
Managing Director Cum Chairman, Air ... vs Sri Krishna Kumar Agarwalla on 28 March, 2017
Cause Title/Judgement-Entry BEFORE THE ASSAM STATE CONSUMER DISPUTES REDRESSAL COMMISSION GUWAHATI Miscellaneous Application No. MA/129/2016 In First Appeal No. A/86/2016 1. Managing Director cum Chairman, Air India Ltd. Air India Building, 1st Floor, Narimzn Point, Mumbai-400021 ...........Appellant(s) Versus 1. Sri Krishna Kumar Agarwalla S/o Late P. M. Agarwalla, C/o Glacier Technologies (P) Ltd., Kamala Marketing Point, opposite Guwahati Commerce College, R. G. Baruah Road, Guwahati-781003, Assam ...........Respondent(s) BEFORE: HON'BLE MRS. JUSTICE A. Hazarika PRESIDENT HON'BLE MR. Dilip Kr. Mahanta MEMBER HON'BLE MS. Renu Prava Mahanta MEMBER For the Appellant: Ms. M. Bhattacharjee,Advocate, Proxy for Mr. T. K. Borah, Advocate for For the Respondent: Mr. S. M. Sarma, Advocate Dated : 28 Mar 2017 Final Order / Judgement
Heard Ms. M. Bhattachajree, learned counsel, appearing for the applicant. Also heard Mr. S. M. Sarma, learned counsel appearing for the respondent.
This is an application for condoning the delay of 102 days in preferring the accompanying appeal. We have perused the statements made in the application. Also perused the objection filed on behalf of the respondent. The applicant has also filed an affidavit in reply to the affidavit in opposition filed by the respondent, annexing therewith medical documents. The grounds for delay has been explained at paragraph 5 of the application. We have found that sufficient causes have been shown for not preferring the appeal in time. Thus, considering the statements made in the application, particularly, statements made on oath at paragraph 5 of the application, also for the ends of justice, delay in preferring the accompanying appeal is condoned.
Misc Case is allowed and disposed of accordingly.
[HON'BLE MRS. JUSTICE A. Hazarika] PRESIDENT [HON'BLE MR. Dilip Kr. Mahanta] MEMBER [HON'BLE MS. Renu Prava Mahanta] MEMBER