ASHOK LAXMANRAO JADHAV Vs. SADASHIV YESHWANTRAO MOHITE

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioners against the impugned order dated 23.08.2012 passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai (in short, 'the State Commission ') in Appeal No. A/11/735 - Mr. Ashok Laxmanrao Jadhav Vs. Shri Sadashiv Yeshwantrao Mohite by which application for adjournment was rejected.

(2.) PETITIONER moved application before learned State Commission and submitted that copy of Civil Suit, certain documents in the custody of bank, certain documents of District Forum not on record are to be filed by the appellant, hence, 4 weeks ' time may be granted and matter may be adjourned. Learned State Commission vide impugned order observed that application requesting adjournment since not substantiated with any valid ground needs to be dismissed and accordingly application was dismissed.

(3.) LEARNED Counsel for the petitioner submitted that petitioner could not produce documents before District Forum, hence, he moved application for placing additional documents before the State Commission as well certain other documents which were filed before the District Forum, but not placed before the State Commission, but learned State Commission dismissed application without any cogent reason, hence, appeal may be admitted.