State Consumer Disputes Redressal Commission
Smt. Manju vs Bright Industies on 18 August, 2017
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION, UP C-1 Vikrant Khand 1 (Near Shaheed Path), Gomti Nagar Lucknow-226010 First Appeal No. A/1362/2017 (Arisen out of Order Dated 19/06/2017 in Case No. C/115/2013 of District Gonda) 1. Smt. Manju Gonda ...........Appellant(s) Versus 1. Bright Industies Gonda ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE AKHTAR HUSAIN KHAN PRESIDENT For the Appellant: For the Respondent: Dated : 18 Aug 2017 Final Order / Judgement
ORAL A/1362/2017 Smt. Manju V/s Bright Industries and others 18-08-2017 Sri Angrej Nath Shukla, learned Counsel for the appellant appeared.
Heard learned Counsel for the appellant and perused records.
Perusal of record shows that in Complaint Case No. 115/2013 Smt. Manju V/s Bright Industries and others two dissenting judgments have been passed by President and Member. As such, the case should be referred to third member. The dissenting judgments passed by President and Member are not final judgment and appeal is not maintainable against these two dissenting judgments.
In view of above I find no ground to proceed further on delay condonation application.
Appeal is finally disposed of as above.
President Pnt.
Court-1 [HON'BLE MR. JUSTICE AKHTAR HUSAIN KHAN] PRESIDENT