AJIT SINGH Vs. RELIANCE GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard Mr. Puneet Raj, Advocate for the petitioner and Mr. Navneet Kumar, Advocate, for the respondent.

(2.) The complainant has filed above revision against the order of State Consumer Disputes Redressal Commission, Delhi, dtd. 31/8/2017, allowing First Appeal No.93 of 2013 filed by the opposite party/the respondent and setting aside the order of District Consumer Forum (V), North West District, Delhi, dtd. 10/10/2012 passed in Consumer Complaint No.1527 of 2009 and dismissing the complaint.

(3.) The office has reported 167 days delay in filing the revision. The impugned order was passed on 31/8/2017 and the revision was filed on 28/5/2018. The petitioner has stated that although the impugned order was passed 31/8/2017 but its free certified copy was not received. The petitioner applied for issue of certified copy on 22/1/2018, which had become ready on 1/5/2018 and received on the same day. From the date of issue of certified copy, the revision is within time.