REGIONAL PROVIDENT FUND Vs. SHIVPRASAD RAJENDER SINGH

JUDGEMENT

(1.) IN this revision petition, there is challenge to order dated 16.6.2009, passed by Gujarat State Consumer Disputes Redressal Commission, Ahmedabad (short, "State Commission ") vide which appeal filed by the petitioner/o.p against order dated 5.2.2009 passed by Consumer Disputes Redressal Forum, Ahmedabad (short, "District Forum ") was partly allowed. Along with it, an application seeking condonation of delay of 90 days has also been filed.

(2.) RESPONDENT /complainant filed a complaint for recovery of provident fund benefit as well as penal interest for the delayed period against petitioner. The complaint was contested by the petitioner. District Forum, allowed the complaint and passed the following directions ;

(3.) HENCE , the present petition.