MOHINDER GUPTA Vs. FRONTIER CONSTRUCTION COMPANY

JUDGEMENT

(1.) These appeals are directed against orders dated 28th August, 2001 and 21st November, 2001, passed by the National Consumer Disputes Redressal Commission, New Delhi, hereinafter referred to as the "Commission" respectively in Original Petition No. 146 of 1994 and Misc. Petition No. 56 of 2001. By the first order, the Commission has dismissed the complaint filed by the appellant herein for non- prosecution and by the latter order, the application filed for recall of the said order has also been dismissed.

(2.) We have heard learned Counsel for the appellant. Despite service of notice, no one has appeared on behalf of respondents No. 1 and 2. Respondent No. 3 was deleted from array of parties vide order dated 11th January, 2007.

(3.) It appears that the complaint filed some time in the year, 1994, could not be taken up for disposal because of difficulty in service of notice on respondents No. 1 to 3. Ultimately, respondent No. 3 could be served by publication.