National Consumer Disputes Redressal
M/S. Srei Equipment Finance Pvt. Ltd. & ... vs S. Natrajan on 20 November, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI MISCELLANEOUS APPLICATION NO. 558 OF 2015 IN RP/3474/2011 1. M/S. SREI EQUIPMENT FINANCE PVT. LTD. & ORS. ...........Appellants(s) Versus 1. S. NATRAJAN ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE K.S. CHAUDHARI, PRESIDING MEMBER
For the Appellant : Ms. A. Subhashini, Adv. For the Respondent : Ms. Vaishnavi Subramaniyam, Adv.
Dated : 20 Nov 2015 ORDER
Heard Learned Counsel for the parties.
Petitioner has filed MA No. 558 of 2015 for restoration of revision petition which was dismissed in default on 28.8.2015.
Learned Counsel for petitioner submitted that she appeared in another matter before this bench but later on she was busy in another bench, so, could not appear and matter was dismissed in default which may be restored.
-2-Learned Counsel for respondent has no objection in allowing application. In such circumstances, MA No. 558 of 2015 filed by petitioner is allowed and order dated 28.8.2015 passed by this Commission in RP No. 3474 of 2011 is recalled and revision petition is restored at its original number.
Adjourned to 14.1.2016 for final hearing.
......................J K.S. CHAUDHARI PRESIDING MEMBER