PRASHNA ELECTRIC EQUIPMENT Vs. INNOVA TECHNOLOGIES

JUDGEMENT

(1.) This Revision Petition has been filed under Section 21(b) of The Consumer Protection Act, 1986, hereinafter referred to as the 'Act', challenging the Order dated 09.07.2010 passed by The Gujarat State Consumer Disputes Redressal Commission, hereinafter referred to as the 'State Commission', in F.A. No. 797 of 2010 arising out of the Order dated 18.05.2010 in C.C. No. 962 of 2009 passed by The District Consumer Disputes Redressal Forum, Surat, hereinafter referred to as the 'District Forum'.

(2.) Heard arguments from learned Counsel for the Complainant through video conferencing on 17.06.2020.

(3.) The Petition has been filed with self-admitted delay of 10 days. A perusal of the application for condonation of delay shows that the reasons stated therein are illogical and unpersuasive in explaining convincingly and cogently the delay in filing the Petition.