PROFESSIONAL COURIER Vs. K.GUNASEKARAN

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against the order dtd. 5/9/2022 of the State Commission Madurai in FA No. 175 of 2022. The RP has been filed with a delay of 857 days as per calculations made by the Registry of NCDRC.

(2.) In order to condone the delay in filing the RP, the Petitioner has to satisfy this Commission that there was sufficient cause for preferring the RP after the stipulated limitation period. An IA No. 4621 of 2025 has been filed seeking condonation of delay. In the said IA, period of delay mentioned is 788 and following reasons for delay for condonation have been mentioned:

(3.) A perusal of the records before us show that the impugned order of the State Commission was pronounced on 5/9/2022 and the present RP has been filed on 9/4/2025 i.e. after a period of 947 days. Allowing the statutory permissible period of 90 days, the delay in filing RP comes to 857 days.