RAJASTHAN HOUSING BOARD Vs. KRISHNA BIHARI SAINI

JUDGEMENT

(1.) No one appears on behalf of the respondent even on the second call.

(2.) This revision is directed against the order of the Rajasthan State Consumer Disputes Redressal Commission, Jaipur dated 26.5.2015 in first appeal No.08/2014 whereby the State Commission dismissed the appeal preferred by the petitioner Board on the ground of limitation as well as on merits.

(3.) Learned Shri Pankaj Kumar Singh, Advocate for the petitioner has contended that the impugned order State Commission is perverse and against the principle of natural justice because the State Commission has disposed of the application for condonation of delay as also the appeal without referring to the explanation given for the delay in filing of the appeal, facts of the case and the grounds of appeal as also the submissions made by learned counsel for the appellant.