IN THE NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION

NEW DELHI

Proforma For Filing Appeals

Sl. No.

APPEAL NO._________ OF__________    

1

Name & address of the Appellant with Telephone Number(s) and email.

 

Name :

 

 

Address:

 

 

Tel : Landline No:

        Mobile  No  :

 

E-mail :-

 

 

2

Details of the Case filed before the State Commission.

 

Date of the Order:

 

Case No. :

 

Name of the State Commission:

 

 

3

The date on which the free copy was received from the State Commission.

 

 

4

Date on which a copy of the impugned order was received for the first time, from any source.

 

 

5

The source and the mode of receiving the copy of the impugned order for the first time, from any source.

 

 

6

Delay if any, computing the period of limitation, from the date a copy of the impugned order was first received from any source.

 

 

7

In case of delay, whether an application for condonation of delay in filing the Appeal is filed?

 

 

8

Nature of the consumer disputes involved. (To indicate the category)

 

9

Details of the connected Appeal(s) or Revision Petition (s) if any.

 

 

10

Details of any pending petition/appeal, involving identical question of law, if any.

 

 

11

If the consumer dispute relates to a housing, or land development project, details of the pending First Appeal/Revision, if any, in respect of the same project.

 

 

12

Whether attested true copies of the impugned order,  pleadings and evidence (oral, affidavits as well as documentary) filed before the State Commission are filed?

 

 

13

Whether English translations of all the documents in vernacular, are filed?  

 

 

14

Telephone no. (Landline as well as mobile), and email address of the Respondent (s), if available. 

 

 

15

Name, address, telephone nos. (Landline as well as mobile) and email address of the advocate of the Appellant.

 

 

16

Details of the Demand Draft submitted towards Statutory Deposit, if any, as per the requirement of Sec.19 of the C.P. Act.

 

 

Verification:

            I, the Appellantabove mentioned, do hereby verify that the information provided herein above is true and complete in all respects, and nothing material has been concealed therefrom.

 

Signature of the Appellant / Counsel /

Authorised Representative