SUKTI LAHIRI Vs. MILENNIUM INDIA CONSTRUCTION

JUDGEMENT

(1.) This appeal has been filed under Sec. 19 of The Consumer Protection Act, 1986 in challenge to the Order dtd. 26/3/2019 of the State Commission in complaint no. 32 of 2017.

(2.) Vide its Order of 26/3/2019 the State Commission has dismissed the complaint for default in the absence of the complainant i.e. the appellant herein.

(3.) Learned counsel for the appellant - complainant submits that she will be dutifully pursuing her complaint before the State Commission. She has a good case on merit and wants opportunity to present her case before the State Commission. Submission is that the complainant will be irreparably prejudiced if the complaint is not restored and may eventually lead to complete miscarriage of justice leaving the complainant remediless.