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Judgment
Ram Surat Ram Maurya, Presiding Member
The office has submitted report that the appeal has been filed with a delay of 23 days. Appellant has filed IA/9358/2022 for condonation of delay and explained the delay in filing the appeal. Cause shown is sufficient. IA/9358/2022 is allowed. Delay in filing the appeal is condoned.
Heard counsel for the appellant.
Above appeal has been filed against the order of the Madhya Pradesh State Consumer Disputes Redressal Commission dated 22.07.2022 dismissing complaint case no. 41 of 2012 in default.
It has been stated that during Covid period, case was listed on 21.04.2022 after 11.11.2019. Therefore, no one could appear before the State Commission and could not notice the next date of hearing and as such, nobody appeared on 22.07.2022 also. Cause shown is sufficient.
ORDER
In the result, appeal is allowed. Order dated 22.07.2022 dismissing CC/41/2012 is set aside. CC/41/2012 is restored to its original number. The appellant shall appear before the State Commission along with certified copy of this judgment on 21.08.2023. Thereafter, the State Commission shall fix a date according to its own convenience and decide the matter on merit in accordance with law.