M/S. HIRA ENTERPRISES THROUGH ITS PROP SHRI MRUNAY ARJUN SHET, SHOP NO Vs. SEEMA NIRMAL & 2 ORS. FLAT NO

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 31.7.2013 passed by the State Consumer Disputes Redressal Commission, Goa (in short, ‘the State Commission’) in Appeal No. M.A. (CD) 23/2013 - M/s. Hira Enterprises Vs. Mrs. Seema Nirmal & Ors. by which, application for condonation of delay was dismissed with cost.

(2.) Brief facts of the case are that complainant/respondent No.1 filed complaint before District Forum and learned District Forum after hearing complainant, allowed complaint and directed OP to form Cooperative Housing Society and further directed OP No. 1/petitioner to provide parking space to all the occupants including complainant and further to pay to the complainant Rs. 25,000.00 as compensation and Rs.5,000.00 as cost of litigation. OP No. 1 filed appeal along with application for condonation of delay and learned State Commission vide impugned order dismissed application for condonation of delay against which, this revision petition has been filed.

(3.) None appeared for respondent even after service of notice and she was proceeded ex-parte.