(1.) This revision is directed against the concurrent findings of the foras below allowing the consumer complaint filed by the respondent and directing the petitioner opposite party to refund to him a sum of Rs.1490/- charged as fare for the ticket besides Rs.3000/- as compensation for harassment and mental torture. The revision petition, however, has been filed after the expiry of period of limitation of 90 days as provided in Regulation 14 (i) of the Consumer Protection Regulations, 2005 with a delay of 40 days as per the petitioner and 42 days as per the computation done by the Registry. The explanation for delay in filing of revision petition is given in para 3 of the application of condonation of delay which reads as under:
(2.) Leaned counsel for the petitioner has contended that delay in filing of revision petition is unintentional and it has occurred because of time consumed in the administrative procedure required to be followed for taking decision whether or not to challenge the impugned order and also delivery of entire relevant record to the counsel for drafting and filing the revision petition.
(3.) The law relating to condonation of delay is well settled. Hon'ble Supreme Court in Anshul Aggarwal vs. New Okhla Industrial Development Authority, 2011 4 CPJ 63 laid down that;