BLOSSOMS SENIOR SECONDARY SCHOOL NABHA ROAD,THROUGH ITS AUTHORISED REPRESENTATIVE SMT. SANT KAUR CHAHAL PATIALA PUNJAB Vs. M/S. EDUCOMP SOLUTION LIMITED & ANR. 1211,PADMA, TOWER

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 26.3.2015 passed by the Punjab State Consumer Disputes Redressal Commission, Chandigarh (in short, ‘the State Commission) in Misc. Appln No. 270/2015 in Appeal No. 168/2015 - Blossoms Senior Secondary School Vs. M/s. Educomp Solutions Ltd. & Anr. by which, appeal was dismissed as barred by limitation.

(2.) Brief facts of the case are that Complainant/petitioner filed complaint before District Forum against OP/respondents which was dismissed by order dated 22.9.2014. Complainant filed appeal along with application for condonation of delay before State Commission and learned State Commission vide impugned order dismissed application for condonation of delay and in turn dismissed appeal as barred by limitation against which, this revision petition has been filed along with application for condonation of delay.

(3.) Heard learned Counsel for the parties finally at admission stage and perused record.