AIROnline 2018 Mad 994

Madras High Court

Hon'ble Judge(s): G.r.swaminathan , J

Limitation Act (36 of 1963) , S.5— Civil P.C. (5 of 1908) , O.9 R.13— Condonation of delay - Ex-parte order - Setting aside of - District Consumer Disputes Redressal Forum having power to entertain application to set aside ex-parte order as power is incidental and ancillary in nature, it should be implied in absence of any statutory prohibition - Delay condoned. (Para 3 4)