ONE SCHOOL GOA Vs. VIBHA SINGH

JUDGEMENT

(1.) This Revision Petition has been filed under Sec. 58(1)(b) of the Consumer Protection Act, 2019 (the 'Act') against impugned order dtd. 16/3/2021, passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai ('State Commission') in Misc. App. No. MA/20/294 in A/20/573 wherein the State Commission dismissed the Appeal being barred by limitation due to delay in filing.

(2.) As per report of the Registry, there is a delay of 9 days in filing the present Revision Petition. As the delay occurred during the suspended period of limitation due to Covid-19, the present Revision Petition is treated to have been filed within limitation.

(3.) Heard the learned counsels and examined the records.