National Consumer Disputes Redressal
Ekjot Singh vs E-Meditek Solution Limited & Anr. on 13 March, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI MISCELLANEOUS APPLICATION NO. 439 OF 2014 IN RP/4779/2012 1. EKJOT SINGH ...........Appellants(s) Versus 1. E-MEDITEK SOLUTION LIMITED & ANR. ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE K.S. CHAUDHARI, PRESIDING MEMBER
For the Appellant : Shri J.P.N. Shai For the Respondent : For Respondent No. 1 : Shri Azhar Alam, Adv.
For Respondent No. 2 : Shri Ashok Kashyap, Adv.
Dated : 13 Mar 2015 ORDER
Respondent No. 2 has filed vakalatnama and reply.
Heard Learned Counsel for the parties.
Learned Counsel for the petitioner submitted that revision petition was dismissed in default on 23.9.2014 as counsel was not feeling well and his clerk could not reach through the Commission for adjournment. Learned Counsel for respondent submitted that earlier also revision petition was dismissed in default and unnecessary matter has been delayed.
-2-As affidavit has been filed in support of application, I deem it appropriate to allow this application subject to cost for the reasons mentioned in application.
Consequently, MA/439 of 2014 filed by the petitioner is allowed and order dated 23.9.2014 passed by this Commission in RP No. 4779 of 2012- Ekjot Singh Vs. E-Meditek Solution Limited & Anr.; is recalled subject to depositing Rs. 1,000/- in Legal-Aid Account of this Commission and revision petition is restored at its original no.
Adjourned to 8.7.2015 for final hearing at admission stage.
......................J K.S. CHAUDHARI PRESIDING MEMBER