RAJAPANDI Vs. KUGPRIYA NITHYANANDAMA AND ORS.

JUDGEMENT

(1.) THE present revision petition filed by Sh. Rajapandi, the Petitioner/complainant, is directed against the impugned order passed by the State Commission dated 18.11.2013. The impugned order is very interesting and, therefore, the same is hereby reproduced, as under: - -

(2.) THE petitioner has filed an application for condonation of delay, in which it is submitted, at Para No. 3, as under:

(3.) IN Anshul Aggarwal v. New Okhla Industrial Development Authority, : IV (2011) CPJ 63 (SC), it has been held that it is also apposite to observe that while deciding an application filed in such cases for condonation of delay, the Court has to keep in mind that the special period of limitation has been prescribed under the Consumer Protection Act, 1986 for filing appeals and revisions in consumer matters and the object of expeditious adjudication of the consumer disputes will get defeated if this Court was to entertain highly belated petitions filed against the orders of the Consumer Foras. There was delay of about 152 days' in this (Anshul -supra) case.