CANADIAN 4UR IMMIGRATION SERVICES Vs. SATVIR TANDON

JUDGEMENT

(1.) THIS is an appeal filed by the OP against order dated 22.10.2009 passed by District Consumer Disputes Redressal Forum -I, UT, Chandigarh (for short hereinafter to be referred as District Forum) passed in complaint case No. 1283 of 2009.

(2.) BRIEFLY stated the facts of the case are that on 21.8.2007 the complainant had applied for work permit for Canada through OP and paid Rs. 50,000 vide receipt No. 2718 dated 21.8.2007 and the OP promised the complainant to clear the process within 4 -6 months but they informed him in May, 2008 that his case had been converted into Permanent Immigration. The OP gave him the breakup of Rs. 7,50,000 and out of which the complainant paid Rs. 3,22,340 to OP i.e. Rs. 50,000 retainer fee, Rs. 2,50,000 approval fee and Rs. 22,340 as embassy fee and also spent Rs. 12,000 on miscellaneous preparations and Rs. 1,000 for Police Clearance Certificate. It was submitted by the complainant that he is a diploma holder in Electrical and provided all requisite information and documents to the OP. It was averred that the OP sent Arranged Employment Opinion Confirmation on 5.8.2008 to the complainant and the agreement was entered into by the OP with the complainant on 19.8.2008. The certain document required by Canadian Embassy letter dated 23.10.2008 i.e.required fund photocopies, photographs and PCC were sent to the OP on 12.11.2008 for further submission. Despite completing the entire documentation, as directed by OP, they failed to process his case and due to which the complainant had suffered a lot. Hence, the complaint was filed.

(3.) NONE was present on behalf of OP, despite service. Hence, OP was proceeded against ex parte and the case was fixed for 16.10.2009 for consideration. In the meantime on 14.10.2009 the OP moved an application for setting aside ex parte proceedings, which was put up on the date fixed in the main case i.e.16.10.2009 but on that date, nobody appeared on behalf of OP. Hence, the application moved by the OP for setting aside ex parte proceedings was dismissed. The OP did not come present to contest this complaint.