A.M. TRAVELS Vs. JAYANT AHUJA

JUDGEMENT

(1.) This revision petition has been filed under Sec. 58 (1) (b) of the Act 2019 in challenge to the Order dtd. 9/3/2023 in Appeal No. A/116/2022 of the State Commission UT Chandigarh arising out of Order dtd. 9/5/2022 of the District Commission in Complaint no. 369 of 2018.

(2.) Heard the learned counsel appearing for the petitioner and have perused the record including inter alia the Order dtd. 9/5/2022 of the District Commission, the Order dtd. 9/3/2023 of the State Commission and the petition.

(3.) The appeal has been filed with self-admitted delay of 12 days. Considering the reasons mentioned in the application for condonation of delay, as also in order to decide the matter on merit rather than to dismiss it on the threshold of limitation, the delay is condoned.