CITIBANK N.A. Vs. S.N.AHMED

JUDGEMENT

(1.) THIS revision petition is filed against the judgment and order dated 20.1.2005 passed by the State Consumer Disputes Redressal Commission, Maharashtra, in Appeal No. 699 of 2003 filed by the petitioner.

(2.) THE appeal was dismissed by the State Commission on the ground of gross delay in filing the same because the judgment and order was passed by the District Forum on 26.11.2002 and the copy of the order was received by the complainant on 18.12.2002. Thereafter, the complainant wrote a letter dated 13.3.2003 to the petitioner informing about its compliance. Thereafter, the petitioner applied for the certified copy only on 28.3.2003 and preferred appeal after a long delay. It is to be stated that in the Original Complaint, the petitioner appeared and filed its written version. Considering the aspect of the gross delay in filing the appeal, the same was dismissed, as no sufficient cause for condoning the delay was shown. Against that order, this revision petition is filed.

(3.) IN our view, the impugned order passed by the State Commission cannot be said to be in anyway erroneous, which would call for any interference in this revision petition.