IDBI BANK LTD Vs. SHANKAR SAHAY TIWARI

JUDGEMENT

(1.) Counsel for the petitioner is present.

(2.) This revision petition has been filed, under Sec. 58 (1) (b) of the Act 2019 in challenge to the Order dtd. 20/1/2023 in Appeal No. 272 of 2022 of the State Commission Delhi arising out of Order dtd. 21/9/2022 of the District Commission in Complaint no. 429 of 2021.

(3.) Heard counsel for the petitioner and perused the record including inter alia the Order by the District Commission on 21/9/2022, the impugned Order dtd. 20/1/2023 passed by the State Commission. and the delay condonation application moved before the State Commission.