ANAND PETER Vs. M. AFZAL KHAN

JUDGEMENT

(1.) The Registry has reported that inadvertently, the notice could not be issued to the Respondents as per Order dtd. 31/1/2022. The learned Counsel for the Appellant submits that he has affected the service of notice to the Respondent - M. Afzal Khan on 10/2/2022. He has filed the proof alongwith the acknowledgment receipt. However, same is not placed on our files. The Court Master confirmed that acknowledgment receipt is on record.

(2.) Head the learned Counsel for the Appellant, who submitted that the appeal may be allowed and order issued to consider his written version by the State Consumer Disputes Redressal Commission, Madurai Bench, Tamilnadu (for short - the State Commission). He cited and relied upon the decision of the Hon'ble Supreme Court in the case of Diamond Exports & Anr. vs. United India Insurance Co. Ltd. & Ors., Civil Appeal No. 7546 of 2021, wherein it was held that it has retrospective effect.

(3.) We have perused the impugned Order. Paragraph 8 of the Order is reproduced below: