KOKAN MERCHANTILE Vs. MOHAMED ASHAN MOHAMED FARUK

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner against the impugned order dated 13.03.2007 passed by the Maharashtra State Consumer Disputes Redressal Commission (for short 'the State Commission ') in FA No. 1229 / 2006 according to which, the appeal of the petitioner / OP against the order dated 29.10.2005 passed by the District Consumer Disputes Redressal Forum, Mumbai Suburban District was dismissed on the ground of being time barred, as there was a delay of 212 days in filing the appeal before the State Commission.

(2.) NOTICE was sent to the respondent for appearance at the time of hearing, but the respondent did not appear although AD card was received back.

(3.) THIS order was passed by the District Forum on 29.10.2005 but the appeal against the order was preferred before the State Commission on 30.06.2006. The learned State Commission held that although an application for condonation of delay had been filed, but the inordinate delay in filing the appeal had not been satisfactorily explained. It was stated by the appellant / petitioner that papers were forwarded to the Solicitors for drafting and filing the appeal, but due to busy schedule in the office of Solicitors, the delay was caused. The State Commission refused to condone the delay and dismissed the appeal. This order has been challenged by way of filing the present revision petition.