ANITA AHUJA Vs. BANWARI LAL ARORA

JUDGEMENT

(1.) PETITIONERS in these three revision petitions were the opposite parties before the District Forum where complainants had filed complaints alleging deficiency in service on the part of opposite parties.

(2.) UNDISPUTED facts are that the complainants had deposited stated amounts for earning interest with M/s. Ashoka Cotton Company, Abohar - a partnership involved in the trade of cotton. When the deposited amounts, on demand, were not returned, complainants filed complaints before the District Forum who after hearing the parties allowed the complaints vide its order dated 29.5.2001. Sixty-eight appeals were filed before the State Commission who after hearing the parties through a common single order dismissed these appeals with costs hence these revision petitions. Revision Petition 563 relates to orders passed in 16 cases in appeal;

(3.) WE heard the arguments and perused the material on record and find that the order of State Commission was passed on 22.5.2002 whereas these revision petitions been filed on 24.2.2003, i.e., after a period of 277 days whereas the Commission has fixed period for filing a revision petition at 90 days. We have on record an application for condonation of delay. The only ground taken is that copy of the order was received only on 24.12.2002, hence the delay.