MEGHA MALHOTRA Vs. DADA NISSAN

JUDGEMENT

(1.) I.A. No.6326 of 2021 has been filed by the Petitioner seeking condonation of delay of 43 days in filing the present Revision Petition. Heard the learned Counsel for the Parties and perused the averments made in the Application. Cause shown is sufficient. The Application is allowed. Delay of 43 days is condoned in filing the present Revision Petition.

(2.) Ms.Megha Malhotra, the Petitioner herein has filed the present Revision Petition against the Order dtd. 14/8/2018 passed by the Punjab State Consumer Disputes Redressal Commission, Chandigarh (hereinafter referred to as "the State Commission") whereby the Appeal No.116 of 2018 has been dismissed and the Order dtd. 22/11/2017 passed by the District Consumer Disputes Redressal Forum Jalandhar, Punjab (hereinafter referred to as "the District Forum") in Complaint No.326 of 2014 has been affirmed.

(3.) I have heard Mr.Anand Agarwal, learned Counsel appearing for the Petitioner and Mr.Vipin Singhania, learned Counsel appearing for the Respondent No.2 and perused the Impugned Order dtd. 14/8/2018 passed by the State Commission as also the Order dtd. 22/11/2017 passed by the District Forum as also the Memo of Revision and the grounds taken therein and the documents filed along with it.