LAWS(NCD)-2024-5-2

CROSS TRADE LINKS Vs. ECGC LIMITED

Decided On May 01, 2024
Cross Trade Links Appellant
V/S
Ecgc Limited Respondents

JUDGEMENT

(1.) These four Revision Petitions, bearing Nos. RP/2330/2023, RP/2380/2023, RP/2406/2023 and RP/2407/2023 were filed by Cross Trade Links (the 'Petitioner"/"Complainant') against ECGC Limited and Another ('Respondents"/"Opposite Parties'). These Revision Petitions challenge the orders dtd. 7/7/2023, 3/7/2023, 17/8/2023 and 10/8/2023 respectively in First Appeal Nos.277/2022, 274/2022, 273/2022 and 278/2022, passed by the learned State Consumer Disputes Redressal Commission, Delhi (the 'State Commission'). The State Commission had dismissed all the Appeals as barred by limitation. In turn, these Appeals had been filed against the Orders of the learned District Consumer Disputes Redressal Forum-III, West Delhi, New Delhi ('District Forum', hereafter) dtd. 24/11/2022 in C.C. Nos.384, 385, 383 and 382 of 2022 whereby the District Forum also dismissed the complaints being barred by limitation.

(2.) Since the facts and questions of law involved in all the Revision Petitions are substantially similar, these Revision Petitions are being disposed of by this common Order. For ease of reference, Revision Petition No. 2330 of 2023 is being considered as the lead case.

(3.) Heard the learned Counsel for the Parties on the question of limitation in filing the Complaint filed before the District Forum and perused the material available on record.