MAHADEO BALKU BHOSALE Vs. SHABIR ILLAHI BAGWAN

JUDGEMENT

(1.) The present Revision Petition, under Section 21(b) of the Consumer Protection Act, 1986 (for short "the Act") has been filed against the order dated 10.08.2017 of the Maharashtra State Consumer Disputes Redressal Commission, Mumbai Circuit Bench, Kolhapur (for short "the State Commission") whereby three Appeals No.351, 352 and 353 of 2016 were dismissed on account of being barred by limitation. Petitioner had also filed applications for condonation of delay in filing the Appeals. However, there was a delay of 6 years and 9 months in filing the Appeals and the applications for condonation of delay were dismissed.

(2.) The present Revision Petition has also been filed with a delay of 506 days and along with the Revision Petition, an application for condonation of delay has also been filed. In the application, it is alleged that the Petitioner was under the impression that the State Commission will send a copy of the order and so he did not enquire about the order and after considerable time, he asked his local counsel to obtain certified copy of the order which was received on 12.12.2018. Thereafter, he engaged a counsel in Delhi in January 2019 and hence, delay had occurred which was beyond his control.

(3.) We have heard the arguments of learned counsel for the Petitioner on the application for condonation of delay.