MAHAVEER SINGH Vs. MANAGER, PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 7.3.2014 passed by the U.P. State Consumer Disputes Redressal Commission, Lucknow (in short, 'the State Commission') in Appeal No. 466 of 2014 Mahaveer Singh Vs. Manager, Punjab National Bank & Ors. by which, appeal was dismissed as barred by limitation.

(2.) Brief facts of the case are that complainant/petitioner filed complaint before District forum for compensation which was dismissed by learned District Forum vide order dated 3.10.2013. Complainant filed appeal before State Commission along with application for condonation of delay which was dismissed by learned State Commission vide impugned order against which, this revision petition has been filed.

(3.) Heard learned Counsel for the parties finally at admission stage and perused record.