MUSSOORIE DEHRADUN DEVELOPMENT AUTHORITY Vs. VEENA KUMARI

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner against the order dated 14.01.2015 passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai (in short, 'the State Commission') in MA No.MA/14/269 in Revision Petition No.RP/14/108 The Mussoorie Dehradun Development Authority Vs. Ms. Veena Kumari by which, revision petition was dismissed as barred by limitation.

(2.) BRIEF facts of the case are that complainant/respondent filed complaint before District Forum which was admitted by District forum on 25.3.2014 and notice was issued to OP/petitioner for submitting arguments on 15.5.2014 against which, appeal was filed by OP before State Commission along with application for condonation of delay of 90 days.

(3.) HEARD learned Counsel for the parties finally at admission stage and perused record.