MAHINDRA & MAHINDRA FINANCIAL SERVICES Vs. RAMSWAROOP

JUDGEMENT

(1.) This revision petition was filed under sec. 21(b) of The Consumer Protection Act, 1986 in challenge to the Order dtd. 24/7/2020 of the State Commission in appeal no. 260 of 2020 arising out of the Order dtd. 17/7/2017 of the District Commission in complaint no. 197 of 2017.

(2.) On 31/5/2022 the revision was dismissed in default in the absence of the financial institution (the petitioner). The said Order is reproduced below:

(3.) The learned counsel submits that one day prior to the date of hearing i.e. one day prior to 31/5/2022 the cause-list of the Commission as showing on its website was not depicting the said case and therefore he could not be present on the date of hearing. Court Master checks and informs that in fact the case was listed at serial no. 8 in the cause-list for 31/5/2022. The learned counsel does not dispute the copy of the cause-list available with the Court Master in which the case is listed at serial no. 8 but submits that the cause-list on the Commission's website was not showing this case till the evening before when his office had last checked it.