ATUL AUTO LIMITED Vs. DEVIDAS & ANR

JUDGEMENT

(1.) For reasons cited in the applications for condonation of delay, the delay of 168 days is hereby condoned.

(2.) By these Applications, purportedly under Section 22(2) of the Consumer Protection Act, 1986 (for short, the "Act"), the Applicant/Petitioner prays for review of the order dated 5.2.2016 in Revision Petition Nos.3864 to 3868 of 2014, passed by this Commission.

(3.) By the said order, the Revision Petitions were dismissed as there was no illegality or infirmity in the concurrent orders of the Fora below.