DHARAMPAL SINGH Vs. EXECUTIVE ENGINEER, ELECTRICITY DISTRIBUTION DIVISION

JUDGEMENT

(1.) Heard Mr. Dhirendra Kumar Mishra, Advocate, for the petitioners and Mr. Daleep Dhyani, Advocate, for the respondents.

(2.) Aforementioned revision has been filed from the order of State Consumer Disputes Redressal Commission, U.P., dtd. 4/7/2014, passed in First Appeal No. 296 of 2002 (arising out of the order District Consumer Disputes Redressal Forum, Bijnor, dtd. 21/1/1998, passed in Consumer Complaint No.578 of 1993). By the impugned order the appeal has been allowed and the order of District Forum has been set aside.

(3.) The office has reported that the revision has been filed with delay of 92 days. The petitioners have filed I.A. No.542 of 2015, an application for condonation of delay. It has been stated that after receiving the copy of the impugned order, the counsel appearing for the petitioners instructed to collect the documents for filing the revision. The petitioners thereafter collected the documents and various documents were in Hindi and required to be translated in English. Therefore, the time has been taken in collecting the documents as well as its translation in English and delay has occurred in filing of the revision. Cause shown is sufficient. Delay in filing the revision is condoned.