UTI BANK Vs. RAKESH MAHESHWARY

JUDGEMENT

(1.) In this revision challenge is to the order dated 8.11.2004 of Consumer Disputes Redressal Commission, Bihar, Patna dismissing appeal against the order dated 31.3.2004 of a District Forum as being barred by limitation by 219 days.

(2.) There is also delay of 265 days in filing this revision for condonation whereof an application has been filed along with revision petition. Certified copy of the said order dated 8.11.2004 was supplied to the petitioner Board on 17.11.2004 and this revision has been filed on 7.12.2005. In the application dates of moment of file at different levels have been relevant. Without referring to all the dates reference to some of dates needs be made for deciding the application. Paras 11, 12 and 13 of the application read as under :

(3.) Paras 4 and 5 of the application notice that file was sent to Mr. A.K. Sinha, Panel Lawyer for drafting the memo of appeal and he returned the file with draft of memo of appeal to the Legal Advisor of the petitioner Board on 8.2.2005. As may be seen from aforesaid paras 11 to 13 there is time of more than two months before the memo of appeal was drafted by Mr. Rabindra Singh, Advocate for which no satisfactory explanation has been furnished.