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Judgment
This First Appeal, under Section 19 of the Consumer Protection Act, 1986 (for short "the Act"), by a Dealer in cars manufactured by Mercedes Benz India Private Limited, Opposite Party No.1 in the Complaint, is directed against the order dated 03.10.2016, passed by the Maharashtra State Consumer Disputes Redressal Commission (for short "the State Commission") in Consumer Complaint No. CC/16/214. By the impugned order, the State Commission, while permitting the Appellant to participate in the proceedings in the Complaint, has declined to grant it further time, beyond the stipulated period of 45 days, in filing the Written Version.
Upon notice, the Complainant is represented through his Counsel.
We have heard learned Counsel for the parties.
Learned Counsel appearing for the Complainant submits that he has instructions to oppose grant of any further time to the Appellant for filing its Written Version. In light of the submission, in view of the recent authoritative pronouncement by the Hon?ble Supreme Court in New India Assurance Co. Ltd. Vs. Hilli Multipurpose Cold Storage Pvt. Ltd. (Civil Appeals No.10941-10942 of 2013) , wherein it has been held that the provisions of the Act have to be strictly construed and no further time beyond the prescribed period of 45 days can be granted for filing the Written Version to an Opposite Party, the impugned order does not suffer from any illegality, warranting interference.
Consequently, the Appeal is dismissed with costs quantified at 10,000/-.