(1.) THIS revision petition has been filed by the petitioner against the impugned orders dated 4.10.2010 and 20.3.2012 passed by the State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission ') in Appeal No. 540 of 2008 - Smt. Sapna Jain vs. Sanjay Goyal & Ors. by which appeal filed by the petitioner was dismissed in default and restoration application was also dismissed.
(2.) PETITIONER /appellant filed appeal before the State Commission challenging order of District Forum. Petitioner 's appeal was dismissed in default in presence of Counsel for the respondent by learned State Commission vide impugned order dated 4.10.2010. Later on, petitioner filed restoration application and that too was also dismissed by impugned order dated 20.3.2012 and both these orders have been challenged by the petitioner in this revision petition.
(3.) HEARD learned Counsel for the petitioner at admission stage and perused record.