ANSHUL SINGH Vs. GLOBAL HEALTH PVE LTD

JUDGEMENT

(1.) This revision petition has been filed under Sec. 58 (1) (b) of the Act 2019 in challenge to the Order dtd. 19/12/2022 in Appeal No. 118 of 2022 of the State Commission Uttar Pradesh arising out of Order dtd. 23/12/2021 of the District Commission in Complaint no. 66 of 2021.

(2.) The present revision has been filed by with the self-admitted delay of 130 days. However, the reported delay by office is 106 days.

(3.) Learned amicus curiae appearing on behalf of petitioner submits that the petitioner has tried to explain the circumstances which caused the delay in filing the present petition and has drawn the attention of the Bench to the contents of the application seeking condonation of delay. It was also emphasized that as the mother of the petitioner was seriously ill and eventually died also the trauma resulted in the delay. In view of the circumstances as explained in the application the delay stands condoned.