HDFC BANK LTD Vs. ANURAG GUPTA

JUDGEMENT

(1.) Leave granted.

(2.) The National Consumer Disputes Redressal Commission ("NCDRC") declined to condone a delay of twenty days in filing a revision against a decision of the State Consumer Disputes Redressal Commission. From the order of the NCDRC, we find that counsel appearing for the appellant declined to argue the matter on merits and in fact sought a transfer from the Bench which was hearing the proceedings to another Bench on the ground that only a Bench consisting of judicial members should hear the case. At the outset, we wish to make it clear that we disapprove of this conduct. The objection was thoroughly frivolous and an attempt to brow-beat the Bench.

(3.) We are apprised by the respondent who appears in person of the fact that the appellant all along appeared in the proceedings before the Bench concerned. We find that the refusal to argue the revision was unwarranted.