GUPTA TRAVELS Vs. MATA DEEN SONI

JUDGEMENT

(1.) The present Revision Petition, under Section 58 (1) (b) of the Consumer Protection Act, 2019 (for short "the Act") has been filed by the Petitioner challenging the order dated 03.03.2020 of the State Consumer Disputes Redressal Commission, Uttar Pradesh (for short "the State Commission") in Appeal No.521 of 2016 whereby the Appeal of the Petitioner was dismissed in default on account of non-appearance on four consecutive dates.

(2.) The brief facts of the case are that the Appeal No.521 of 2016 was filed by the Petitioner challenging the order dated 08.01.2016 of the District Consumer Disputes Redressal Forum, Chitrakoot (for short "the District Forum") in Complaint No.8 of 2015. The impugned order of the State Commission is reproduced as under:

(3.) From the impugned order, it is apparent that the Petitioner did not attend the proceedings before the Appellate court on four consecutive dates. The reason given is that the Counsel appearing on behalf of the Appellant did not inform the Appellant about the status of the case before the State Commission. From the grounds given in the present Revision Petition, it is apparent that the Petitioner could not appear before the State Commission on 03.03.2020 since he was not aware of the particular date and his Counsel had also not informed him. However, there is no explanation given for non-appearance of the Appellant on the previous dates, i.e., 22.06.2018, 16.11.2018 and 26.12.2019.