- (1.)This revision petition has been filed by the petitioner against the order dated 29.06.2011 passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai (in short, 'the State Commission') in Appeal No. A/10/1087 Adhiraj Construction Pvt. Ltd. Vs. Suresh K V by which, while dismissing application for condonation of delay, appeal was dismissed.
(2.)Brief facts of the case are that complainant/respondent filed complaint before District Forum and learned District Forum vide order dated 31.12.2007 allowed complaint and directed OP/petitioner to give legal possession of the flat on receipt of balance amount and further directed to pay Rs.25,000/- for mental agony and Rs.10,000/- as litigation expenses. OP filed appeal along with application for condonation of delay and learned State Commission vide impugned order dismissed application for condonation of delay as it was of more than 1000 days and consequently, appeal was not entertained against which, this revision petition has been filed.
(3.)Heard learned Counsel for the parties finally at admission stage and perused record.