ALKA NARAYANRAO GHOSEKAR Vs. VENUGOPAL NAIDU

JUDGEMENT

(1.) THESE revision petitions arise out of proceedings under Section 25/27 of the Consumer Protection Act, 1986. These were dismissed in default by order dated 27th April, 2001. Application has been filed (M.P. No. 758/2001) for setting aside that order.

(2.) ON March 26, 2001 these petitions were adjourned to 27th April, 2001. Adjournment was sought on the ground that Mr. Uday Warunjikar, Advocate for the petitioners was not well for the last four days. On the request of Mr. Lakhanpal, Advocate for Mr. Warunjikar matter was adjourned to 27th April, 2001. Since Ms. A. Jayashree Rao, Counsel for the respondents had come from Nagpur, we adjourned the matter subject to payment of Rs. 5,000/- as costs payable to the Counsel for the respondents. On 27th April, 2001 when the petitions were dismissed in default, we had recorded the statement of Ms. A. Jayashree Rao, who had come from Nagpur that she had not received the cost as per the last order. In application for setting aside the order dated 27th April, 2001 the ground is that the petitioners are based at Bombay and they could not be informed of the adjourned date and that subsequently they were advised by Mr. Warunjikar that they should find out the next date of hearing from the Registry of the National Commission. It is stated that the agent of the petitioners whose name is not disclosed did come to Delhi on July 24, 2001 and after enquiry from the Registry came to know about the dismissal of the petitions in default on 27th April, 2001. It is thus stated that the absence on April 27, 2001 was neither wilful nor deliberate. The present miscellaneous application has been filed by another Counsel working in the name of Temple Law Firm. It has become practice to change a Counsel one after the another to seek adjournment on any excuse. When we adjourned the matter to 27.4.2001 we recorded that the order of the State Commission which was impugned showed that the petitioners were getting adjournment by changing Counsel one after the another on each date of hearing. We may note a few lines from the impugned judgment of the State Commission :