UNION OF INDIA Vs. DINESH KUMAR CHANDRAWANSHI

JUDGEMENT

(1.) This Revision Petition has been filed with a delay of 387 days beyond the 90 days' period granted for filing Revision Petition before this Commission. In the Application for condonation of delay, the ground stated is that the delay in obtaining the certified copy which was received only on 2/5/2024. The impugned Order is dtd. 9/10/2023. In this Application, no date for filing for Application for obtaining certified copy of the impugned Order has been given. Evidently, this ground cannot be taken as a sufficient cause for condoning this length of delay.

(2.) Being a Consumer Complaint, such condonation would defeat the purpose of the Act. This is a Consumer Complaint matter and has to be decided in a time bound manner and condoning delay beyond a reasonable time without sufficient cause, would go against the letter and spirit of the Consumer Protection Act. We are relying on the Order of the Hon'ble Supreme Court in Anshul Aggarwal vs. New Okhla Industrial Development Authority, IV (2011) CPJ 63 (SC), wherein, it was held as under:

(3.) The Hon'ble Supreme Court in Basavraj and Anr. Vs. The Spl. Land Acquisition Officer, 2013 AIR SCW 6510 observed as under: