SMV AGENCIES PVT LTD Vs. ASHWINI KATARIA

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 13.12.2012 passed by the State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission') in Appeal No. 2012/147 M/s. SMV Agencies Pvt. Ltd. Vs. Ashwani Kataria by which, application for condonation of delay was dismissed and ultimately appeal was dismissed as barred by limitation.

(2.) Brief facts of the case are that Complainant/respondent filed complaint before District Forum against OP/petitioner and learned District Forum vide order dated 21.12.2010 allowed complaint and directed OP to pay interest @ 9% p.a. on Rs. 9,18,000/- from the date of first letter of request for refund till realization of the amount and further awarded compensation of Rs.50,000/- and litigation charges of Rs.5,000/-. Appeal filed by OP was dismissed by learned State Commission as barred by limitation by impugned order against which this revision petition has been filed.

(3.) Heard learned Counsel for the Parties finally at admission stage and perused record.