YOGITA SAHU Vs. SUDARSHAN LAL SAHU

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner against the order dated 03.06.2019 of the Chhattisgarh State Consumer Disputes Redressal Commission, Raipur ('the State Commission') in FA no. 216 of 2019.

(2.) Heard the learned counsel for the petitioner at the admission stage.

(3.) Learned counsel for the petitioner has stated that an appeal was filed before the State Commission against the order dated 30.10.2018 passed by the District Consumer Disputes Redressal Forum, Durg, Chhattisgarh ('the District Forum') in Case no. CC/17/722. The appeal has been dismissed on the ground of limitation and it is stated by the learned counsel for the appellant that he did not receive the order from the District Forum after passing of the order. An affidavit to this effect has been filed by the appellant.