BANK OF INDIA Vs. THEME INDIA

JUDGEMENT

(1.) This appeal is directed against the order of the State Commission dated 21.05.2019 whereby the appellant was proceeded ex-parte no one being present for it on that date.

(2.) A perusal of the record would show that the consumer complaint instituted by respondent No. 1 was dismissed by the State Commission in limine. Being aggrieved from the order of the State Commission dated 01.05.2017 dismissing the complaint in limine the complainant/ respondent No. 1 approached is Commission by way of FA No. 1614 of 2017.

(3.) Vide order dated 17.12.2018 this Commission in the presence of counsel for the parties including the counsel who was representing the appellant herein namely Bank of India, set aside the order passed by the State Commission and directed the parties to appear before the State Commission on 09.01.2019. Incidentally, the counsel representing the appellant today was also the counsel who had represented the appellant Bank of India in FA No. 1614 of 2017.