PRESIDENT, MUNICIPAL COUNCIL Vs. EXECUTIVE OFFICER, MUNICIPAL COUNCIL

JUDGEMENT

(1.) This revision petition has been filed against the judgment dated 06.02.2018 of the Punjab State Consumer Disputes Redressal Commission, Chandigarh ('the State Commission') in Appeal no. 56 of 2018, whereby the appeal filed by the petitioner has been dismissed on the ground of limitation.

(2.) The brief facts of the case are that the complainants/ respondents filed a consumer complaint before the District Forum for certain reliefs claimed against the petitioners. The complaint was accepted by the District Forum, however, the petitioner went in appeal before the State Commission and the State Commission remanded the matter back to the District Forum with certain directions. The District Forum then again decided the complaint on those specific points vide its order dated 22.12.2015. The petitioner then preferred an appeal before the State Commission being FA no.56 of 2018 and the State Commission dismissed the appeal on the ground of delay of 70 days.

(3.) Hence, the present revision petition.