AJMER VIDYUT VITRAN NIGAM LIMITED Vs. RAM SINGH

JUDGEMENT

(1.) The present Revision Petition is filed by the Petitioner under Section 21(b) of the Consumer Protection Act, 1986 against Order passed by the Rajasthan State Consumer Disputes Redressal Commission, Jaipur (hereinafter referred to as the "State Commission") in FA No. 832/2017 dated 24.08.2018.

(2.) We have heard the Learned Counsel for the Petitioner and also carefully perused the record.

(3.) The Petitioner filed IA No. 9613/2019, an application for condonation of delay of 190 days in filing the present Revision Petition. In the application for condonation of delay, the Petitioner contended that the impugned order was passed on 24.08.2018 and certified copy of the same was obtained on 30.08.2018. According to the Petitioner permission was obtained for filing the Revision Petition from their Head Office and thereafter counsel was engaged. Subsequently, on her elevation as Senior Advocate of the Supreme Court, she discharged herself from the panel of counsels of the Department. Petitioner then contacted the present counsel. However, during the hearing, the Petitioner could not provide the dates of engaging the previous counsel in the matter and the date of her elevation as well as the date of her discharge from their panel.