VIJAY H JAISWAL Vs. ANUROOP AUTO PVT LTD

JUDGEMENT

(1.) THIS Revision Petition, under Section 21(b) of the Consumer Protection Act, 1986 (for short "the Act"), has been filed by the Complainant, against order dated 09.10.2013 passed by the Maharashtra State Consumer Disputes Redressal Commission at Mumbai (for short "the State Commission") in Appeal No. A/11/298. By the impugned order, the State Commission, while holding that the District Forum had arrived at a right conclusion that there was no deficiency in service on the part of the Respondent/Opposite Party, has dismissed the Appeal, preferred by the Petitioner.

(2.) IT is pointed out by the office that this Revision Petition is barred by limitation as there is a delay 135 days in filing the same. Application praying for condonation of the said delay has been filed alongwith the Revision Petition. In paragraph no. 2 of the said application, the explanation furnished is as under:

(3.) WE have heard learned counsel for the Petitioner on the question of delay.