M.R.F. LTD. Vs. JAGDISH LAL

JUDGEMENT

(1.) LEAVE granted. The short point on which notice was issued in this case on 22nd January, 1999 was whether the consumer Court should have followed the procedure under section 13 of the Consumer Protection Act, 1986.

(2.) WE have heard Mr. Ashok H. Desai learned Senior counsel appearing for the appellant. The respondent, though served, is not present.

(3.) THIS appeal, therefore, fails and is dismissed. No costs.