RANJANA BAKLIWAL Vs. RAKESH TANDAN & 5 ORS

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 State Consumer Disputes Redressal Commission, Rajasthan (hereinafter referred to as the "State Commission") in Appeal No. 855/2017 and 841/2017 dated 24.11.2017.

(2.) The State Commission decided two appeals filed against the orders of the District Forum by a common order.The State Commission held that the case has been considered properly by the District Forum on merits.Both Appeals having no force and not deserving to be admitted, were dismissed by the State Commission.

(3.) Aggrieved by the order passed by the State Commission, the Petitioner filed the present Revision Petition before this Commission.The present Revision Petition has been filed with delay and an IA No. 7926/2019 is moved for condonation of delay of 526 days in filing the present Revision Petition.