A C JAIN Vs. COMMERCIAL MOTORS

JUDGEMENT

(1.) PETITIONER -complainant feeling aggrieved by the order of the Delhi State Commission by which order Delhi State Commission set aside its order earlier made directing ex-parte proceedings against the respondents-opposite parties, filed this revision petition.

(2.) CONSIDERING the circumstances as to why the respondents could not appear when the case was called for hearing and relying on the decision of the Supreme Court in New India Assurance Company v. R. Srinivasan (2000 (3) SCC 242), the State Commission set aside its order. It is not that any ex-parte reasoned order was made by the State Commission. Only direction was that proceedings will be held ex-parte against the respondents for their non-appearance. Complaint is now being proceeded on merit. We do not find it is a fit cause for us to interfere. Revision petition is dismissed.