DEEP HONDA Vs. SANDEEP VERMA

JUDGEMENT

(1.) This revision petition has been filed against the order dated 02.07.2018 of the Punjab State Consumer Disputes Redressal Commission, Chandigarh ('the State Commission') in MA no.1500 of 2018 in/ and First Appeal no.357 of 2018.

(2.) There is a delay of 260 days in filing the present revision petition. Learned counsel for the petitioner states that both the fora below had given concurrent findings in favour of the complainant. However, he has a strong case on merit and therefore, the delay may be condoned. The delay has occurred due to arranging of some documents.

(3.) On the other hand, the learned counsel for the respondent/ complainant states that both the fora below have given concurrent findings and further the scope under the revision petition is quite limited. He further states that the delay of 260 days have not been properly explained in the application for condonation of delay.