J. PRADEEP KUMAR Vs. MANISH UPADHYAY

JUDGEMENT

(1.) This Revision Petition No.1174 of 2017 challenging the impugned order of the Telangana State Consumer Disputes Redressal Commission, Hyderabad ('State Commission') dtd. 22/2/2017 whereby the State Commission dismissed the FAIA No.134 of 2017 in FASR 317 of 2017 on the ground that the Appellant had not sufficiently demonstrated the reasons for delay of 270 days as bonafide.

(2.) The learned Counsel for petitioner submitted that the State Commission erred while dismissing the Appeal on account of delay of 270 days in filing the same. This delay of 270 days was neither intentional nor malafide, rather bonafide due to the reasons as given in the Application seeking condonation of delay and the same ought to have been condoned so as to decide the First Appeal on merits as the Petitioner has a good case on merits. He has relied upon the following judgments in support of the arguments:

(3.) The learned Counsel for the Respondents argued in favour of the impugned order passed by the State Commission. He has also sought dismissal of the Revision Petition with costs.