RAJA RAJESWARI ESTATES Vs. NAGARJUNAKONDA JYOTHI SREE

JUDGEMENT

(1.) This revision petition is directed against the order of the Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad ('the State Commission') dated 9th January 2013 in First Appeal no. 693 of 2011 whereby the State Commission allowed the appeal preferred by the complainant against the order of the District Consumer Disputes Redressal Forum, Guntur ('the District Forum') in CC no. 51 of 2010 and ordered thus:

(2.) Revision petition however, has been filed after the expiry of 90 days period of limitation as provided in Regulation 14 (1) of the Consumer Protection Regulations, 2005 with a delay of 458 days as computed by the Registry. The petitioner has therefore, moved an application for condonation of delay being IA no. 5039 of 2014.

(3.) Learned counsel for the petitioner has contended that the delay caused was unintentional. The petitioner could not file the revision petition on time, because the counsel for the petitioner at Hyderabad failed to inform the petitioner about the outcome of the appeal preferred by the complainant. Though the petitioner tried to contact the petitioner many a times but he could not contact the said Advocate and ultimately, came to know about the impugned order in June 2014. Petitioner contacted the counsel at Delhi in July 2014, thereafter the said counsel drafted the revision petition which was filed on 25.07.2014.