R.K. SHARMA Vs. ORIENTAL INSURNACE CO. LTD.

JUDGEMENT

(1.) Heard Mr. V.P. Sharma, Advocate for the petitioner.

(2.) Above revision petition has been filed from the order of the State Consumer Disputes Redressal Commission, Delhi dtd. 5/3/2021, passed in FA/360/2019, whereby the appeal filed by the petitioner was dismissed.

(3.) As per report of the Registry, the revision petition has been filed with a delay of 25 days, for which the petitioner has filed IA/6606/2023 for condonation of delay. Counsel for the petitioner submitted that no notice of final orders was given to him. Copy of the impugned order was received by the petitioner on 29/7/2022 and the revision petition was filed on 28/10/2022. The explanation given by the petitioner is quite satisfactory, therefore, the delay in filing the revision petition is condoned and the revision petition is treated to be filed within limitation.