CITIFINANCIAL CONSUMER FINANCE INDIA LTD. 3, LOCAL SHOPPING COMPLEX, PUSHP VIHAR, NEW DELHI Vs. HANS RAJ SHARMA AND 2 ORS. S/O. SHRI DATA RAM SHARMA

JUDGEMENT

(1.) This appeal is directed against the order of the State Commission, Delhi dated 21.07.2015 which reads as under:-

(2.) The appeal however has been filed after the expiry of period of limitation of 30 days with a delay of 75 days as mentioned in the application (60 days as computation done by the Registry).

(3.) Learned counsel for the appellant has contended that delay caused in filing of the instant appeal is unintentional. It is argued that impugned orders were passed ex parte against OP No.1 and he was not supplied with free copy of the order. The appellant came to know about impugned ex parte order through online application 'hazir.com'. Immediately, thereafter the appellant applied for certified copy of the ex parte proceedings recorded by the Fora below on 21.07.2015. Certified copy was received on 04.10.2016. It is argued that as per the legal advice, the petitioner filed revision petition within the period of limitation on 02.01.2017. Registry, however, treated the petition as an appeal. Otherwise, there is no delay in filing of the appeal.