KESHAVBHAI BECHARBHAI PATEL Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) This appeal has been filed under Sec. 19 of The Consumer Protection Act, 1986 in challenge to the Order dtd. 12/2/2019 of the State Commission in complaint no. 105 of 2018 vide which the complaint was dismissed in default as the complainant was not present on 04 occasions to pursue his case.

(2.) Repeatedly called out, intermittently.

(3.) On the preceding two dates i.e. on 24/5/2022 and on 18/1/2022 also no one appeared on behalf of the appellant.