SAROJ DEVI AGARWAL Vs. MANAGER, SAHARA CITY HOME

JUDGEMENT

(1.) There is a delay of 216 days' in filing the First Appeal before the State Commission. Amicus Curiae for the petitioner submits that as a matter of fact, there was delay of few days' only, in filing the First Appeal, before the State Commission. As a matter of fact, the order of the District Forum, Dholpur, was announced on 25.11.2011.

(2.) We have perused the file requisitioned from the State Commission. The petitioner has failed to file copy of the application for condonation of delay filed before the State Commission, along with this revision petition. However, the delay was explained in para 3 of the application for condonation of delay, filed before the State Commission, which runs as follows :-

(3.) If this version is taken to be as true, there is no delay in filing the First Appeal, before the State Commission.