State Consumer Disputes Redressal Commission
Jagbir Singh Bhayan vs Torque Motor Cars Pvt. on 2 December, 2025
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
HARYANA
FIRST APPEAL NO. SC/6/A/233/2018
JAGBIR SINGH BHAYAN
PRESENT ADDRESS - FLAT NO. D-201, PARSAVNATH GREEN VILLE, OPP. OMAXE,
GURGAON. ,HARYANA.
.......Appellant(s)
Versus
TORQUE MOTOR CARS PVT.
PRESENT ADDRESS - 93, IDC BUILDING GROUND FLOOR, SECTOR 14, GURGAON.
,HARYANA.
.......Respondent(s)
BEFORE:
MR. S . P . SOOD , JUDICIAL MEMBER
FOR THE APPELLANT:
NONE FOR THE APPELLANT.
DATED: 02/12/2025
ORDER
STATE CONSUMER DISPUTES REDRESSAL COMMISSION HARYANA, PANCHKULA Date of Institution: 21.02.2018 Date of final hearing: 02.12.2025 Date of Pronouncement: 02.12.2025 FIRST APPEAL NO.233 OF 2018 IN THE MATTER OF Jagbir Singh Bhayan S/o Shri Om Parkash, R/o Flat No.D-201, Parsavnath Green Ville, Opposite OMAXE, Gurgaon Mall, Secotr-48, Sohna Road, Gurgaon-122018. ....Appellant Versus
1. Torque Motor Cars Pvt. Ltd. Head Office at 93, IDC Building Ground Floor, Sector-
14, Gurgaon-122001.
2. Fiat Group Automobiles India Pvt. Ltd. Hear Office at Benefice, 3rd Floor, Mathuradas Mill Compound, Lower Pare (W), Mumbai-400013, India. .
....Respondents
CORAM: MR. S.P. SOOD, JUDICIAL MEMBER
MR. S.C. KAUSHIK, MEMBER
Present: None for the appellant.
ORDER
PER: S.P. SOOD, JUDICIAL MEMBER:
Today, the case was fixed for affecting service of present appeal upon respondents. However, what to talk of rendering any assistance for the same, there is no representation on behalf of appellant. Even on the last date of hearing, dasti notice was ordered to be issued to respondents, however, as per the report of registry, dasti notice was not collected. Perusal of the record reveals that this appeal is of year 2018 and since then present appeal is still at the initial stage and is also lingering on service upon respondents ever-since it has been filed.
2. Today, there is no representation on behalf of the appellant. In view of these circumstances, it appears that the appellant is no longer interested in pursuing the present appeal.
3. In view of the above, the appeal preferred by the appellant is hereby dismissed in default owing to inordinate and inexplicable absence of appellant, and also for its non-prosecution.
4. Application(s) pending, if any, stand disposed of in terms of the aforesaid order.
5. A copy of this order be provided to all the parties free of cost as mandated by the Consumer Protection Act, 2019. This order be also uploaded forthwith on the website of the Commission for the perusal of the parties.
6. File be consigned to record room along with a copy of this order.
Pronounced on December, 02nd, 2025
J.Y.
S.C. Kaushik S.P. Sood
Member Judicial
Member
Addl. Bench Addl. Bench
..................
S . P . SOOD
JUDICIAL MEMBER