SUNDARAM FINANCE LTD Vs. JAGAN MOHAN NAYAK

JUDGEMENT

(1.) BEING aggrieved by order dated 5.1.2012, passed by Orissa State Consumer Disputes Redressal Forum, Cuttack (short, "State Commission "), Petitioner/O.P.no.3, has filed the present revision petition.

(2.) RESPONDENT no.1/complainant, filed a complaint under section 12 of the Consumer Protection Act, 1986 (for short as "Act ") against petitioner as well as respondent nos.2 and 3/O.P. nos.1 and 2 alleging deficiency on their part. Before District Forum, respondents nos.2 and 3 refused to receive the notice, hence they were proceeded ex parte. Petitioner received the notice on 23.6.2010, but it also did not appear.

(3.) EVEN after acceptance of its appeal, Petitioner neither appeared before the District Forum despite specific directions given to appear before the District Forum on 22.11.2010 nor did it file any reply. As such, Petitioner was proceeded ex parte.