R D NAGPAL Vs. VIJAY DUTT

JUDGEMENT

(1.) Leave granted.

(2.) The grievance of the appellant is that he was named as the opposite party No. 1 in a dispute before the National Consumer Disputes Redressal Commission. He had authorised one Dr. M.S. Kamath to represent him before the Commission. However, the Commission refused to allow Dr. Kamath to cross- examine the complainant.

(3.) Repeated opportunities have been given by us to the respondents to file counter affidavit. No counter affidavit has been filed.