MICHELIN INDIA PRIVATE LIMITED Vs. GAURAV KUMAR ARORA

JUDGEMENT

(1.) This revision petition has been filed, with a reported delay of 157 days, under Sec. 58(1)(b) of the Act 2019 in challenge to the Order dtd. 23/1/2023 in Appeal No. 132 of 2021 of the State Commission Uttarakhand arising out of Order dtd. 12/3/2021 of the District Commission in Complaint no. 288 of 2019.

(2.) A perusal of the record shows that the challenge is to an order of the State Commission vide which the appeal was dismissed in default.

(3.) Heard the learned counsel for the petitioner and perused the record including inter alia the Order dtd. 12/3/2021 of the District Commission, Order dtd. 23/1/2023 of the State Commission, application seeking condonation of delay and the memo. of revision.