OM PRAKASH SHRIVASTAVA Vs. KAILASH PARSAD SINGH

JUDGEMENT

(1.) This Revision Petition No. 760 of 2012 has been filed by Shri Om Prakash Shrivastava and his wife Smt. Rita Shrivastava against the order of the Jharkhand State Consumer Disputes Redressal Commission in FA No. 295 of 2009 on 2.8.2011. The petition has been filed with a delay of 114 days, which is sought to be explained by the petitioner in an application for condonation, filed simultaneously with the revision petition.

(2.) We have perused the record and heard Mr. R.R. Dubey, Advocate for the revision petitioner on the application for condonation of delay as well as on main petition.

(3.) The application does not even mention the number of days of delay, which it seeks to have condoned. According to the application, the petitioner came to know of the impugned order only when he came to know about initiation of the execution proceedings. However, the application gives no idea of the date on whichsuch executionproceedings came to his knowledge.