TDI INFRASTRCUTURE LTD Vs. ANIL DUA

JUDGEMENT

(1.) This revision petition has been filed under Sec. 21 (b) of the Act 1986 in challenge to the Order dtd. 5/6/2023 in Appeal No. 229 of 2022 of the State Commission Delhi arising out of Order dtd. 29/8/2022 of the District Commission in Complaint no. 516 of 2014.

(2.) Briefly the chain of events which led to the filing of the present revision petition is thus:

(3.) Aggrieved by the same the opposite party preferred an appeal before the State Commission but with a delay of 06 days as per the petitioner.