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Kiran Bhattad vs Shrinivas Agrotech India Ltd

National Consumer Disputes Redressal Commission · Decided on 18 December 2014 · Citation: (2014) 12 NCDRC CK 0069

HON’BLE JUDGES
V.B.GUPTA , SURESH CHANDRA J.
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Judgment

3 paragraphs · 121 words
1.

IN this revision petition there is challenge to order dated 5.1.2012 passed by the State Consumer Disputes Redressal Commission, Maharashtra, Nagpur (for short, ''State Commission'') in First Appeal No.A/1821 of 2003 and order dated 17.2.2012 in Misc. Application No. MA/12/07.

2.

VIDE order dated 5.1.2012 the appeal pending before the State Commission was dismissed in default due to non appearance of the petitioners.

3.

THEREAFTER , petitioners filed an application for restoration of the appeal which was also dismissed by the State Commission, vide its order date 17.2.2012. Keeping in view the facts and circumstances of the case, it is ordered that notice of present revision petition alongwith application for condonation of delay be issued to the respondents for 13.4.2015.