UNION OF INDIA Vs. RAJENDER PRASAD

JUDGEMENT

(1.) THIS revision petition is directed against the order of Uttar Pradesh State Consumer Disputes Redressal Commission, Lucknow (in short, "State Commission") dated 19.12.2011 whereby State Commission dismissed the appeal No.1838/2000 preferred by the petitioners/opposite parties.

(2.) THE revision, however, has been filed with an inordinate delay of 1062 days beyond the permissible period of 90 days. Thus, the petitioners have filed an application for condonation of delay.

(3.) LEARNED counsel for the petitioners has contended that the absence of the petitioner on the relevant date of hearing is unintentional because the petitioner was not aware of the date of hearing. It is argued that the appeal after admission was consigned to the Registry to be taken up in due course. However, no notice of date of hearing was issued to the petitioner, as such, the petitioner cannot be faulted for non -appearance.