CTR MANUFACTURING IND. LTD. Vs. MRUTYUNJAY PRASAD

JUDGEMENT

(1.) This Revision Petition has been filed under Sec. 21 (b) of the Consumer Protection Act, 1986 (in short, "the Act") challenging order dtd. 4/7/2017 of the Uttar Pradesh State Consumer Dispute Redressal Commission, Lucknow (in short, the 'State Commission') dismissing Appeal No. 1088 of 2002 confirming the order of the District Consumer Disputes Redressal Forum, Hardoi (in short, "District Forum") in Complaint Case No. 162 of 2001 dtd. 3/4/2002.

(2.) We have heard the learned counsel for the parties and given careful consideration to the material placed on record and the arguments urged before us.

(3.) For the reasons stated in the application for the condonation of delay of 85 days in the filing of this revision petition, the delay was condoned in the interest of justice.