SARALA Vs. S.S. CHOPDE

JUDGEMENT

(1.) The instant Revision Petition raises the question 'Whether the petitioner can file a Revision Petition before this Commission against the Order of District Forum/ Commission and whether such Revision Petition is maintainable'.

(2.) We note theinstant Revision Petition has been filed by the Petitioner/ Complainant being aggrieved by the Final Order of the District Forum dtd. 16/1/2021, with the following prayer:-

(3.) We have heard the learned Counsel for the petitioner.