SARITA BHATNAGAR Vs. YOGENDER SHARMA

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner against the order dated 04 -09 -2013 passed by State Consumer Disputes Redressal Commission, New Delhi (in short, 'the State Commission ') in Appeal No. 821/2013 - Smt. Sarita Bhatnagar Vs. Yogender Sharma by which appeal was dismissed as withdrawn.

(2.) BRIEF facts of the case are that complainant/petitioner filed complaint before District Forum and learned District Forum vide order dated 27 -06 -2013 dismissed complaint and further observed that if there is any dispute with regard to agreement in question, same can be adjudicated before the competent civil court. Complainant filed appeal before State Commission and during course of hearing, complainant withdrew appeal, so appeal was dismissed, against which this revision petition has been filed along with application for condonation of delay of 261 days.

(3.) LEARNED counsel for the petitioner submitted that on account of serious illness, petitioner could not approach the counsel and delay occurred in filing revision petition. Petitioner has annexed medical certificates and in such circumstances, for the reasons mentioned in the application, delay in filing revision petition stands condoned.