CHIEF POST MASTER GENERAL JAIPUR Vs. ASIAN JEWELLERS

JUDGEMENT

(1.) This revision petition has been filed under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 26/7/2013 of the State Commission in appeal no. 39 of 2013 arising out of the Order dtd. 23/7/2012 of the District Commission in complaint no. 788 of 2011.

(2.) The respondent complainant firm has been served through publication. No one has been appearing on its behalf. As such it is being proceeded against ex parte.

(3.) We have heard the learned counsel for the petitioner postal department and have perused the record including inter alia the Order dtd. 23/7/2012 of the District Commission, the impugned Order dtd. 26/7/2013 of the State Commission and the petition.