PASSPORT OFFICE Vs. IRA SHARMA

JUDGEMENT

(1.) The present Revision Petition has been filed by the Petitioner under Sec. 58(1)(b) of the Consumer Protection Act, 2019 (hereinafter referred to as the "Act") against impugned order dtd. 1/3/2023, passed by the State Consumer Disputes Redressal Commission, Delhi (hereinafter referred to as the 'State Commission') in First Appeal No. 474 of 2019. In this appeal, the Petitioners/ Opposite Parties appeal was dismissed, thereby affirming/upheld the Order dtd. 1/5/2019, passed by the District Consumer Disputes Redressal Commission-VII, (South-West District), Delhi, (the "District Commission") in Consumer Complaint No. 485 of 2013 wherein the complaint filed by the Complainant/Respondent was allowed.

(2.) There was a delay of 53 days in filing the present Revision Petition. For the reason stated in the Application seeking condonation of delay bearing No. IA/9449/2023, the delay is condoned.

(3.) For convenience, the parties are referred to as placed in the original Complaint filed before the District Commission.