IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.3556 OF 2009 (Arising out of S.L.P. (C) No.9581 of 2005)

Girish Chandra Aggarwal        ...Appellant(s)

Versus

Ramesh Prasad       ...Respondent(s)

O  R  D  E  R

Leave granted. By  the  impugned  order,  the  National  Consumer  Disputes  Redressal  

Commission  [for  short,  “National  Commission”]  has  dismissed  the  revision  application  against  the  order  passed  by  the  State  Consumer  Disputes  Redressal  

Commission [for short, “State Commission”] whereby the State Commission refused  to condone the delay in filing the appeal.

Having heard learned counsel for the parties and perused the records, we  are of the view that the State Commission was not justified in refusing to condone the  

delay. Accordingly,  the  appeal  is  allowed,  impugned  orders  are  set  aside  and  

delay in filing the appeal before the State Commission is condoned.  Now, the State  Commission shall  decide the appeal on merits in accordance with law after giving  

opportunity of hearing  to the parties.

......................J.       [B.N. AGRAWAL]

......................J.       [G.S. SINGHVI]

......................J.       [DR. B.S. CHAUHAN]

New Delhi, May 14, 2009.