MAHATMA GANDHI HOUSING SOCIETY LTD Vs. GIRIJADEVI

JUDGEMENT

(1.) This revision petition has been filed on 24.05.2019 under Section 21(b) of The Consumer Protection Act, 1986 (the 'Act 1986') in challenge to the Order dated 01.09.2017 of The State Consumer Disputes Redressal Commission, Bhopal (the 'State Commission') in Appeal No. 455 of 2008 arising out of the Order dated 18.12.2007 of The District Consumer Disputes Redressal Commission, Indore (the 'District Commission') in Consumer Complaint No. 823 of 2006.

(2.) The petition has been filed apropos concurrent findings of the two fora below with reported and admitted delay of 540 days. This delay is prior to the COVID-19 situation that occasioned in March 2020.

(3.) We have heard the learned counsel for the petitioner society, considered the submissions on the point of condonation of delay and perused the relevant record including the application seeking condonation of delay.