National Consumer Disputes Redressal
Divisional Manager, United India ... vs Mary & 2 Ors. on 8 May, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI MISCELLANEOUS APPLICATION NO. 211 OF 2015 IN RP/4638/2013 1. DIVISIONAL MANAGER, UNITED INDIA INSURANCE CO. LTD. ...........Appellants(s) Versus 1. MARY & 2 ORS. ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE K.S. CHAUDHARI, PRESIDING MEMBER
For the Appellant : Ms. Tajinder Virdi, Advocate For the Respondent :
Dated : 08 May 2015 ORDER
Heard counsel for petitioner.
Petitioner has filed MA No. 211/15 for restoration of revision petition which was dismissed in default on 12.03.2015.
Ld. Counsel for petitioner submitted that her clerk could not note date of 12.03.2015, so petitioner could not appear before the Commission.
In such circumstances, MA No. 211/15 filed by the petitioner is allowed and order dated 12.03.2015 passed by this Commission in revision petition No. 4638/13 Divisional Manager vs. Mary & Ors is recalled and revision petition is restored at its original number.
Issue notice to respondents.
Adjourned for admission hearing on 29.09.2015.
Stay to continue till next day.
......................J K.S. CHAUDHARI PRESIDING MEMBER