ANDHRA PRADESH EASTERN POWER DISTRIBUTION CO. LTD. Vs. P.V.S.L. GANESH, PROPRIETOR OF SOLO DIGITAL COLOUR LAB.

JUDGEMENT

(1.) THERE is delay of 121 days in filing this revision petition. The petitioner has moved the application for condonation of delay. The said delay has been explained in paras No.

(2.) , 3 and 4 of the said application, which are reproduced as under: -

(3.) IN Anshul Aggarwal v. New Okhla Industrial Development Authority, it has been held that It is also apposite to observe that while deciding an application filed in such cases for condonation of delay, the Court has to keep in mind that the special period of limitation has been prescribed under the Consumer Protection Act, 1986 for filing appeals and revisions in consumer matters and the object of expeditious adjudication of the consumer disputes will get defeated if this Court was to entertain highly belated petitions filed against the orders of the Consumer Foras. 