MAGMA FINCORP LIMITED Vs. ARSHAD HUSSAIN

JUDGEMENT

(1.) This Revision Petition has been filed against the order of Himachal Pradesh State Consumer Disputes Redressal Commission, in Appeal No. 391 of 2007 with a delay of 50 days. On the first date of hearing itself, it was noted that even in the background of concurrent directions from the two Fora below, the NOC has not yet been issued to the Respondent/Complainant. Therefore, the Counsel for Revision Petitioner was directed to place the NOC before this Commission. The NOC and the Form No. 35 have since been filed and taken on the record of the present proceedings.

(2.) Heard Counsel for the petitioner. None appeared for the respondent. We have perused the records.

(3.) In explanation of the delay in filing this Revision Petition, the application for condonationmentions two reasons. First, a delay of a few weeks in obtaining the certified copy of the impugned order and thereafter delay of another few weeks in consultation with the Counsel in Delhi and approval of the head office in Kolkata. The delay is condoned.