NAVDEEP JOHN AGUIAR Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent(s) as detailed above, under Sec. 58(1)(b) of Consumer Protection Act 2019, against the order dtd. 16/11/2022 of the State Consumer Disputes Redressal Commission, Panaji, Goa (hereinafter referred to as the 'State Commission'), in MA/07 of 2022 for condonation of delay in Appeal No. 32 of 2022 vide which condonation of delay in filing the appeal was allowed subject to cost of Rs.1000.00 inter alia praying to set aside the order dtd. 16/11/2022 passed by State Commission and to dismiss the application for condonation of delay MA(CD)/07/2022 along with Appeal No. A/32/2022 pending before the State Commission.

(2.) Notice was issued to the Respondent(s) on 10/2/2023. Parties filed Written Arguments/Synopsis on 1/5/2023 (Petitioner/Complainant) and 7/8/2023 (Respondents/OPs) respectively.

(3.) Petitioner has challenged the said Order dtd. 16/11/2022 of the State Commission mainly on following grounds: