M.P. HOUSING BOARD REWA Vs. RAJENDRA SINGH

JUDGEMENT

(1.) The present Revision Petition, under Section 21(b) of Consumer Protection Act, 1986 (for short "the Act"?) has been filed against the order of the Madhya Pradesh State Consumer Disputes Redressal Commission, Bhopal (for short "the State Commission"?), dated 06.02.2019 whereby the Appeal No.1579/2010 filed by the Petitioner was dismissed for non-prosecution.

(2.) Since the present Revision Petition has been filed beyond the period of limitation and is delayed by 97 days, an application IA No.14183 of 2019 for condonation of delay has also been filed by the Petitioner along with the Revision Petition. Condonation of delay is sought on the following grounds:

(3.) We have heard the arguments.