MANAPPURAM FINANCE LTD Vs. N. SANKARAN

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) Heard learned Counsel for the Revisionist Finance Co. at admission. Perused the material on record, including inter alia the Order dated 10.07.2012 of the District Commission, the impugned Order dated 18.02.2020 of the State Commission and the Petition.

(3.) In the interest of justice, to provide fair opportunity to the Revisionist Finance Co., to settle the matter on merit, the delay in filing the Petition is condoned.