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Judgment
The present revision petition has been filed under Section 58(1)(b) of the Consumer Protection Act, 2019 by the Petitioner/opposite party being aggrieved of the order dated 04.09.2025, passed by the learned State Consumer Disputes Redressal Commission, Chhattisgarh, Pandri Raipur (for short the 'State Commission') in First Appeal No. FA/343/2025, arising out of the order dated 08.12.2020 passed by learned District Consumer Disputes Redressal Commission, Rajnandgaon, Chhattisgarh (for short the 'District Commission') in consumer complaint No.356 of 2019.
Heard the learned counsel for the petitioner.
The learned counsel for the petitioner submitted that the learned State Commission has dismissed the appeal filed by the petitioner / appellant on the ground of delay only and has not considered the reasons given for condonation of delay. Hence, the impugned order should be set aside and the appeal is to be directed to be heard on merits.
Considered the submissions made and perused the record.
Perusal of the impugned order shows that the appeal was filed with a delay of 1662 days from the date of the passing of the main order and with a delay of 276 days from the date when the review filed against that order, was dismissed. Even if the time consumed in deciding the review application is deducted, there remains a delay of 276 days. For that, no explanation or sufficient ground was shown. The petitioner / appellant is a company having sufficient wherewithal.
Hence, there appears no illegality, irregularity or jurisdiction error in the impugned order. Therefore, this revision petition deserves dismissal at the admission stage itself.
The present revision petition is dismissed accordingly.
Interim applications pending, if any, shall stand disposed of accordingly.
Let the file be consigned in the record room after necessary action.