BALDEO PRASAD SWANNKAR Vs. BANK OF INDIA

JUDGEMENT

(1.) The present Revision Petition has been filed under Sec. 21 (b) of the Consumer Protection Act, 1986 against the Order dtd. 12/9/2019, passed by the Chhattisgarh State Consumer Disputes Redressal Commission, Raipur (hereinafter referred to as 'the State Commission'), whereby the State Commission had declined to condone the delay of 56 days in filing the Appeal.

(2.) I have heard Ms. Anubha Agrwal, learned Amicus Curiae and Mr. Alok Kumar learned Counsel for the Respondent and perused impugned Order dtd. 12/9/2019, the grounds taken in the Memo of Revision Petition and the documents filed along with it.

(3.) From the facts recorded by the State Commission in the impugned Order dtd. 12/9/2019, I am of the considered opinion that the Petitioner has sufficiently explained the delay in filing the Appeal and the State Commission ought to have condoned the short delay of 56 days in filing the Appeal. Accordingly the delay in filing the Appeal before the State Commission is condoned and the Appeal is treated to having been filed within limitation.