ORIENTAL INSURANCE COMPANY LIMITED Vs. INDUMAT

JUDGEMENT

(1.) This revision petition has been filed under Sec. 58 (1) (b) of the Act 2019 in challenge to the Order dtd. 30/11/2022 in Appeal No. 259 of 2022 of the State Commission Maharashtra arising out of Order dtd. 2/3/2022 of the District Commission in Complaint no.207 of 2021.

(2.) Heard the learned counsel appearing for the petitioner and have perused the record including inter alia the Order dtd. 2/3/2022 of the District Commission, the impugned Order dtd. 30/11/2022 of the State Commission, the application for condonation of delay in filing the petition and the memo. of petition.

(3.) It appears that concurrent findings have been returned by two fora below and feeling aggrieved by the OrderS the present revision petition has been filed with the self-admitted delay of 61 days. However, the reported delay by office is 70 days.