BALWINDER SINGH Vs. AUGUSTA MOTORS

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of The Consumer Protection Act, 1986 in challenge to the Order dtd. 20/11/2018 of the State Commission in complaint no. 69 of 2017 vide which the State Commission had dismissed the complaint on merit.

(2.) Repeatedly called out, intermittently. No one appears.

(3.) A perusal of the record shows that on 20/12/2021 no one had appeared on behalf of the appellant. However notice was ordered to be issued. The same could not be issued by the Registry since the respondents' sets of the paper-book had not been filed by the appellant. Again on 13/5/2022 no one appeared on behalf of the appellant. Yet again today no one appears for the appellant.