ALLAHABAD BANK ARYA NAGAR,BRANCH THROUGH ITS BRANCH MANAGER, DISTRICT GONDA U.P. Vs. SURENDRA KUMAR & ANR. S/O SHRI GOPAL CHANDRA, R/O VILLAGE RUPAIDEEH, PARGANA, TEHSIL, AND DISTRICT GONDA U.P

JUDGEMENT

(1.) There is delay of 202 days' in filing the present revision petition. The reason for said delay is explained in Para Nos.3 & 4 of the application for condonation of delay. The same are reproduced here, as under :-

(2.) Counsel for the petitioner explained that due to negligence of their counsel, Sh. Avdesh Shukla, the petition could not be filed in time. He could not say what action was taken against Sh. Avdesh Shukla, the Advocate. There is no evidence that a complaint was filed against him before the Bar Council of India. In absence of these documents, this appears to be a 'cock-and-bull' story. Because the petitioner has a good case on merits, therefore, we condone the delay subject to the petitioner depositing a sum of Rs.25,000/-, as costs, with the Consumer Legal Aid Account of this Commission, within 90 days' from today, otherwise, it will carry interest @ 9% p.a., till its realization.

(3.) Both the fora below have decided the case in favour of the complainants / respondents.