KISHANLAL HIRALAL DARAK Vs. SECRETARY, RAOSAHEB

JUDGEMENT

(1.) There is delay of 388 days in filing this revision petition. This revision petition, filed against the order passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai, Circuit Bench at Aurangabad, dated 24.1.2011, has been called into question. The State Commission had dismissed the complaint in default. The order of the State Commission clearly goes to show that the appeal was filed on 7.11.2006. The relevant portion of the impugned order runs as follows:

(2.) We have also perused the order passed by the District Forum.

(3.) The District Forum was pleased to hold that the complaint filed before it was barred by time, by at least 19 years, if not 30 years.