LAWS(NCD)-2021-7-1

RAM KISHORE PRASAD Vs. ASHOK GUPTA

Decided On July 02, 2021
RAM KISHORE PRASAD Appellant
V/S
ASHOK GUPTA Respondents

JUDGEMENT

(1.) The present Revision Petition has been filed by the Petitioner against the order dated 10.07.2017 of Bihar State Consumer Disputes Redressal Commission, Patna (for short "the State Commission") in First Appeal No.66/2016, whereby the Appeal filed by the Petitioner was dismissed.

(2.) Alongwith the Revision Petition, IA/7967/2018, an application for condonation of delay has also been filed by the Petitioner. According to the Petitioner, there is a delay of 158 days in filing the Revision Petition. However, according to the computation done by the Registry, there is a delay of 313 days.

(3.) Heard the Learned Counsel for the Petitioner on IA/7967/2018, application for condonation of delay and also carefully perused the record.