REGENT COMPUTRONICS PVT. LTD.

Subham Builders And Developers Appellant

V/S

Ruchi Soni Respondents

Referred Judgements :-

RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
R B RAMLINGAM VS. R B BHVANESWARI [REFERRED TO]
RUBI CHANDRA DUTTA VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]
ANSHUL AGGARWAL VS. NEW OKHLA INDUSTRIAL DEVELOPMENT AUTH [REFERRED TO]
ANSHUL AGGARWAL VS. NEW OKHLA INDUSTRIAL DEVELOPMENT AUTH [REFERRED TO]
BASAWARAJ VS. SPL. LAND ACQUISITION OFFICER [REFERRED TO]
POPAT BAHIRU GOVARDHANE VS. SPECIAL LAND ACQUISITION OFFICER [REFERRED TO]
ANIL KUMAR SHARMA VS. UNITED INDIAN INSURANCE CO. LTD. AND ORS. [REFERRED TO]
SUNIL KUMAR MAITY VS. STATE BANK OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This Revision Petition No.1525 of 2018 challenging the impugned order of the Chhattisgarh State Consumer Disputes Redressal Commission, Raipur ('State Commission') dtd. 18/1/2018 wherein the Application seeking condonation of delay in filing the Appeal No.FA/2017/904 was dismissed on the ground that the Appellant had not sufficiently demonstrate the reasons for delay of 132 days as bonafide.

(2.) As per the Report of the Registry, there is no delay in filing of the present Petition. Thus, I.A. No.21522 of 2018 seeking condonation of delay in filing the present Revision Petition is rendered infructuous.

(3.) Heard the learned Counsel for the Parties and perused the material available on record.

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SUBHAM BUILDERS AND DEVELOPERS Vs. RUCHI SONI

Referred Judgements :-

JUDGEMENT

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