National Consumer Disputes Redressal
M/S. Indian Oil Corporation Limited vs Banumathi & Anr. on 26 March, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 284 OF 2015 (Against the Order dated 16/10/2014 in Appeal No. 27/2014 & 91/2014 of the State Commission Tamil Nadu) 1. M/S. INDIAN OIL CORPORATION LIMITED THRU' THE CHIEF MANAGER INDANE AREA OFFICE, B-35, THIRUVENI, THENNUR SASTRY ROAD THILLAI NAGAR, TIRUCHI - 18. ...........Petitioner(s) Versus 1. BANUMATHI & ANR. 11/2, GROUND FLOOR, A BLOCK PARSON DELTA ENCLAVE, MANAALASALAI, THIRUVANAIKOIL TIRUCHI 2. THE MANAGER SRI RANGA AGENCIES, NO.2, GANDHI ROAD SRIRANGAM, TIRUCHI - 06 ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE V.K. JAIN, PRESIDING MEMBER
For the Petitioner : Ms. Mala Narayan, Advocate For the Respondent : NEMO
Dated : 26 Mar 2015 ORDER
This revision petition is directed against the order of the State Commission dated 16.10.2014, whereby an appeal filed by the petitioner against the order of the District Forum was dismissed in default since no-one appeared for it.
Notice of the revision petition has been duly served upon the respondent but no-one was present on the last date of hearing and no-one for them is present even today. I have accordingly heard the learned counsel for the petitioner.
The learned counsel submits that the counsel who was representing the petitioner company before the State commission could not appear on 16.10.2014 since a wrong date had been noted by him. The affidavit of the counsel has been filed along with the revision petition. In view of the aforesaid explanation given by the petitioner, the appeal of the petitioner company before the State Commission is restored to its original number, subject to the petitioner company depositing the sum of Rs.10,000/- with the Consumer-Legal-Aid Account of this Commission within three weeks from today.
The parties shall appear before the State Commission on 29.4.2015.
......................J V.K. JAIN PRESIDING MEMBER