SIRAJ KHAN Vs. MAHINDRA FINANCE LTD

JUDGEMENT

(1.) THIS revision petition challenges the order dated 30.11.2010 of the Rajasthan State Consumer Disputes Redressal Commission, Jaipur (in short, 'the State Commission') in Appeal No.2008 of 2008 by which the State Commission dismissed the appeal filed by the petitioner, Siraj Khan against the order dated 17.04.08 of the District Consumer Disputes Redressal Forum, Saswai Madhopur (in short, 'the District Forum') in Consumer Complaint No.108/2008 dismissing the complaint of the petitioner.

(2.) WE have heard Mr. Alok Bhachawat, learned Counsel for the petitioner and perused the record. There is a delay of 252 days in filing this revision petition for which the petitioner has filed an application for condonation of delay. We have considered the application for condonation of delay, but find that it does not contain any convincing ground which could constitute sufficient cause so as to persuade us to condone the delay. Rather it contains certain general and vague submissions in support of the request for condoning the delay. Paragraph 2 of the application is reproduced below by way of example in this regard:

(3.) IN the absence of sufficient and convincing ground for condoning the inordinate delay of 252 days for filing this revision petition, we are not inclined to condone the delay and the revision petition is liable for dismissal on this count alone. However, we have looked into the merits as well.