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S P S Processor Pvt Ltd vs UNITED INDIA INSURANCE CO LTD

National Consumer Disputes Redressal Commission · Decided on 10 April 2015 · Citation: (2015) 04 NCDRC CK 0073

HON’BLE JUDGES
V.K.JAIN , B.C.Gupta J.
RESULT
Petition disposed
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Judgment

4 paragraphs · 147 words
1.

THIS revision petition is directed against the order of the State Commission dated 09.12.2014, whereby the appeal filed by the petitioner being F.A. No. 141/2011 was dismissed in default on account of absence of th parties.

2.

SINCE no one was present for the opposite parties when the appeal came to be dismissed, there is no necessity of issuing notice of this revision petition to them.

3.

FOR the reasons stated in the petition, the impugned order dated 09.12.2014, dismissing the appeal in default is set aside and the appeal is restored to the file of the State Commission. The parties are directed to appear before the State Commission on 14.05.2015. On that date, the State Commission shall issue notice requiring the parties appear before it and after their service, it shall proceed to decide the appeal on merits.

4.

THE revision petition stands disposed of