State Consumer Disputes Redressal Commission
Frankfinn Institute Of Air Hostess ... vs Vinod Bhardwaj on 19 December, 2014
H.P. STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
SHIMLA.
Revision Petition No: 67/2014.
Date of Presentation: 04.11.2014.
Date of Decision: 19.12.2014.
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1. Frankfinn Institute of Air Hostess Training,
721 Suneja Tower II, District Centre,
Janakpuri, New Delhi - 110 058.
2. Frankfinn Institute of Air Hostess Training,
WEST Building, "A" Wing, 5th Floor, SV Road,
Opposite Andheri Railway Station,
Andheri (WEST) Mumbai, Maharashtra - 400 058.
3. Frankfinn Institute of Air Hostess Training,
Bell Villa, Mall Road, Shimla, H.P.-171 001.
All petitioners through their Accounts Executive,
Frankfinn Institute of Air Hostess Training,
Bell Villa, Mall Road, Shimla - 171 001, H.P.
... Petitioners.
Versus
Vinod Bhardwaj S/o Sh. Parkash Bhardwaj,
(Ex-Centre Head Frankfinn Institute of Air
Hostess Training),
R/o Village Dandru, Post Office Kaswar,
Tehsil Barsar, District Hamirpur, H.P.
... Respondent.
...............................................................................................
Coram
Hon'ble Mrs. Prem Chauhan, Presiding Member.
Hon'ble Mr. Vijay Pal Khachi, Member. Whether approved for reporting?1 For the Petitioners: Mr. Jagdish Thakur, Advocate.
For the Respondent: None.
................................................................................................... 1 Whether reporters of the local papers may be allowed to see the order? Frankfinn Institute of Air Hostess & Ors. Vs. Vinod Bhardwaj (R.P.No.67/2014) O R D E R:
Mrs. Prem Chauhan, Presiding Member:
Present revision petition is directed against the order dated 06.10.2014, of learned District Consumer Disputes Redressal Forum, Hamirpur, camp at Barsar, whereby the revision petitioners, who are opposite parties, in a complaint, under Section 12 of the Consumer Protection Act, 1986, filed by respondent-Vinod Bhardwaj, have been ordered to be proceeded ex- parte.
2. It is stated in the revision petition that the revision petitioners had engaged a counsel to represent them, before the learned District Forum, but the said counsel remained under bonafide impression that as the Hon'ble High Court of Himachal Pradesh has declared 06th October, 2014, as holiday, District Forum shall also observe 06.10.2014 as holiday and cases will not be taken up for hearing, so he did not put in appearance on 06.10.2014, the date when the impugned order was passed.
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Frankfinn Institute of Air Hostess & Ors. Vs. Vinod Bhardwaj (R.P.No.67/2014)
3. In view the aforesaid explanation, as also the fact that the matter is still at initial stage, present revision petition is allowed and it is ordered that the District Forum shall permit the revision petitioners to file reply and defend themselves.
4. Revision petitioners are directed to appear before the learned District Consumer Disputes Redressal Forum, Hamirpur, camp at Barsar, on the next date of hearing, which shall be ascertained by them at their own level.
5. A copy of the order be sent to each of the parties, free of cost, as per Rules.
(Prem Chauhan) Presiding Member (Vijay Pal Khachi) Member December 19, 2014.
GAURAV) 3