SONY INDIA PRIVATE LIMITED Vs. RAJAT SHARMA

JUDGEMENT

(1.) PRESENT revision petition is directed against the order dated 23.01.2014, of learned District Consumer Disputes Redressal Forum, Kangra at Dharamshala, whereby the right of revision petitioner, who is one of the opposite parties, in a complaint, under Section 12 of the Consumer Protection Act, 1986, filed by respondent -Rajat Sharma, has been shut. It is stated in the revision petition that Counsel engaged by the revision petitioner, did not communicate the date for filing reply, fixed by the learned District Forum and because of this reason, revision petitioner could not file the reply, on the date fixed for the purpose, i.e. on 23.01.2014.

(2.) IN view of the above stated position, revision petition is allowed, impugned order set aside and learned District Forum is directed to afford one more opportunity to the revision petitioner to file reply and defend itself.