DEVI PRASAD SINGH Vs. H P SIGH

JUDGEMENT

(1.) THE State Commission dismissed the appeal of the petitioner/complainant, Shri Devi Prasad Singh, in limini on the ground of delay of 45 days in filing the appeal.

(2.) WE have heard learned counsel for the petitioner/complainant and gone through the application for condonation of delay. The delay is explained in paras 2 and 3 of the application for condonation of delay, which are reproduced as under: -

(3.) WE are of the considered view that delay in filing the appeal is not huge. The State Commission should have condoned the same subject to terms. The Supreme Court in a recent case i.e. Vinayakrao Shankarrao Borse vs. M/s Wasan Auto Sales Pvt. Ltd. and another, civil appeal No. 10514 of 2014 decided on 24.11.2014, observed as under: