RAMA SHANKAR YADAV Vs. J P ASSOCIATED LTD

JUDGEMENT

(1.) This revision petition is directed against three interim orders, each dated 07.05.209 of the Uttar Pradesh State Consumer Disputes Redressal Commission, Lucknow (in short, 'the State Commission') in appeal no. A 275 of 2009. By the first order, the State Commission allowed the application of the appellant for condonation of delay in filing the appeal. By the second order, incorporation of an additional prayer of the appellant was allowed without making any observation on the merits of the case. By the third order, the operation of the order dated 04.06.2007 of the District Consumer Disputes Redressal Forum, Deoria (in short, 'the District Forum') was stayed.

(2.) In its order dated 24.03.2011 this Commission had observed under:

(3.) A miscellaneous application for restoration of the revision petition was thereafter filed on behalf of the petitioner/complainant. After removal of the defects, the process of which was finally completed on 21.10.2011, this miscellaneous application (no. 296 of 2011) for restoration of the revision petition was considered. In the application, learned counsel for the petitioner has stated that he was unable to appear on 24.03.2011 on account of traffic jam. For the reason stated, this application is allowed and the revision petition is restored to its original position.