DHBVNL Vs. RAJBEER SINGH

JUDGEMENT

(1.) Heard learned counsel for the petitioner. Perused the material on record.

(2.) This revision petition has been filed under Section 21(b) of the Consumer Protection Act 1986 against the Order dated 20.02.2018 passed in first appeal No. 1233 of 2016 by Haryana State Consumer Disputes Redressal Commission, Panchkula (for short, 'the State Commission') whereby the State Commission dismissed the appeal as being barred by time:

(3.) There is admitted delay of 227 days in filing the instant revision petition before this Commission. An application for condonation of delay has been filed. The stated reasons for delay in filing the revision petition, as mentioned in paras 2 and 3 of the application, are as below: