State Consumer Disputes Redressal Commission
Amazon Seller Services Pvt. Ltd. vs Priya Deswal And Another on 29 September, 2021
C.M. No.243 of 2021 in R.P. No.09 of 2021 Amazon Seller Services Private Ltd. Vs. Priya Deswal & Anr. Present : Shri Inderjeet Singh, counsel for the applicant/opposite party No.1/petitioner.
**** (Proceedings through whatsapp audio call) The petitioner has filed the instant application for extension of time for putting in appearance in C.C. No.70 of 2020 titled 'Priya Deswal Versus Amazon Seller' pending before the District Consumer Commission, Panipat.
As the petitioner had not put in appearance before the District Consumer Commission, it was proceeded against ex parte by the District Consumer Commission vide order dated 16.11.2020. This order was challenged by the petitioner by filing revision petition No.09 of 2021 with a prayer that the order dated 16.11.2020 be set aside. The revision petition was accepted by the State Commission on 02.04.2021 and order of ex parte dated 16.11.2020 was set aside and one more opportunity granted to the petitioner to appear before the District Consumer Commission on 11.05.2021 and file Power of Attorney and written version. However, the order was subject to costs of Rs.5,000/- to be paid by the petitioner while putting in appearance before the District Consumer Commission on 11.05.2021, which amount was to be thereafter disbursed in favour of the complainant.
The petitioner was required to put in appearance before the District Consumer Commission on 11.05.2021. However, two days before that i.e. on 09.05.2021, the mother of the District Consumer Commission's counsel Shri Sumit Tuli expired and the petitioner could not appear before the District Consumer Commission on 11.05.2021. 2 C.M. No.243 of 2021 in R.P. No.09 of 2021 Amazon Seller Services Private Ltd. Vs. Priya Deswal & Anr. Subsequent to the same, the petitioner has now filed the instant application for extension of time so as to enable the petitioner to put in appearance before the District Consumer Commission in terms of the order dated 02.04.2021 passed by the State Commission.
According to the petitioner, the complaint now stands adjourned to 21.12.2021 for recording the evidence of the complainant.
Having heard learned counsel for the petitioner and keeping in view the aforementioned circumstances, the State Commission is of the considered view that the petitioner can be granted extension of time for putting in appearance before the District Consumer Commission.
Resultantly, the application is allowed and the time granted to the petitioner to put in appearance before the District Consumer Commission in terms of the order dated 02.04.2021 is extended upto 21.12.2021.
Copy of the order be sent to the District Consumer Commission as well as to the parties.
September 29, 2021 (T.P.S. Mann)
DR
President