GIRISH KUMAR Vs. UNITED INDIA INSURANCE COMPANY LTD

JUDGEMENT

(1.) This revision petition has been filed under Sec. 58(1)(b) of The Consumer Protection Act, 2019 in challenge to the Order dtd. 20/1/2023 of the State Commission in First Appeal No.473 of 2021 arising out of the Order dtd. 21/9/2021 of the District Commission in Consumer Complaint No.48 of 2020.

(2.) Submission of the learned counsel for the petitioner is that at the time of filing the present revision petition, an affidavit has already been filed in support of the delay condonation application which explains the said delay and the matter be heard on that basis.

(3.) The present petition has been filed with a reported delay of 67 days and therefore, the learned counsel for the petitioner firstly has been heard on the delay condonation application.