State Consumer Disputes Redressal Commission
Sunita vs National Consumer Awareness Group ... on 8 March, 2017
Daily Order As per office report, record of the District Forum has been received.
This appeal has been filed against order dated 24.01.2017 passed by District Consumer Disputes Redressal Forum-I, UT, Chandigarh (in short "the Forum" only) in Consumer Complaint No.259 of 2016, by which, for non-appearance, the complaint filed by the appellant was dismissed for want of prosecution.
It is stated by Counsel for the appellant that non-appearance was not deliberate. It is stated that there was some demise in the family of the Counsel, due to which, he instructed his colleague to put in appearance before the Forum, who failed.
We are of the opinion that the reason given for non-appearance is perfectly justified.
In view of above, this appeal is allowed and the impugned order dated 24.01.2017 passed by the Forum is set aside. The complaint is restored to its original number.
Counsel for the appellant is directed to put in appearance before the Forum on 17.03.2017. He undertakes to supply correct address of the Opposite Party on the said date.
Certified copies of this order be sent to the parties, free of charge.
Complete record alongwith a certified copy of this order be sent to the Forum, immediately, so as to reach there before the date fixed.
File be consigned to the Record Room after completion.