RELIANCE GIC LTD Vs. NAYNABEN KIRITKUMAR KADIYA

JUDGEMENT

(1.) Heard Mr. Sarthak Balii and Anuj Chauhan, Advocate, counsel for the petitioner.

(2.) This revision has been filed against the order of State Consumer Disputes Redressal Commission, Gujarat, Ahmedabad dated 22.10.2020, passed in First Appeal No. 427 of 2014 (arising out of the order of District Consumer Disputes Redressal Forum, Himmatnagar dated 19.08.2013, passed in Consumer Complaint No. 61 of 2012), whereby District Forum, has partly allowed the complaint and the appeal filed by the petitioner has been dismissed.

(3.) The office has reported that the revision has been filed with delay of 51 days. The impugned order is dated 22.10.2020, i.e. passed during pandemic period. In view of the order of Supreme Court in Suo Moto Writ Petition (C) No. 3 of 2020, by orders dated 23.03.2020, 08.03.2021 and 27.04.2021, delay in filing the revision is condoned.