PRAKASH ASSOCIATES Vs. RAJIV SATOSHKUMAR BHANDARI

JUDGEMENT

(1.) This revision petition has been filed by M/s. Prakash Associates & Anr. (petitioners) against order dated 13.01.2015 of the Maharashtra, State Consumer Disputes Redressal Commission, (in short 'the State Commission').

(2.) The case of the petitioners is that the State Commission has not considered the genuine reasons given in the delay condonation application No.MA/14/125 moved before the State Commission. The same has been rejected and thereby the appeal has also been dismissed vide its order dated 13.01.2015. The case of the petitioners has not been heard on merit by the State Commission. The State Commission ought to have heard the appeal on merits in the interest of justice.

(3.) I heard learned counsels for both the parties. The learned counsel for the petitioners states that the State Commission has rejected the delay condonation application No.MA/14/125 filed in appeal No.A/14/303 before the State Commission only on technical ground and has not considered the facts and circumstances of the case in deciding the delay condonation application. The petitioners had submitted the following grounds in their application for condonation of delay before the State Commission.