KKREATION ASOCIATES Vs. MANAS KUMAR KAR

JUDGEMENT

(1.) This revision petition has been filed under Sec. 58(1)(b) of The Consumer Protection Act, 2019 in challenge to the Order dtd. 5/7/2022 passed by the State Commission in First Appeals No. 436 and No.555 of 2015 arising out of the Order dtd. 5/8/2015 passed by the District Commission in Complaint No. 242 of 2013.

(2.) The present revision petition has been filed in place of the second appeal which was filed earlier but was withdrawn by the petitioners with liberty to file a revision instead.

(3.) It appears that the present petition has been filed with reported delay of 517 days and admitted delay of 428 days. As the delay is neither insignificant nor small, the learned counsel for the petitioners has been heard first on the application seeking condonation of delay in order to decide whether the same deserves to be condoned or not.