HIMGIRI AUTO INDIA PRIVATE LIMITED Vs. SARNEET KAUR

JUDGEMENT

(1.) This revision petition has been filed under Sec. 21(b) of the Act 1986 in challenge to the 24/4/2023 in Appeal No. 248/2022 of the State Commission Delhi arising out of the Order dtd. 6/7/2022 of the District Commission in Complaint no. 285 of 2017.

(2.) Heard the learned counsel appearing for the Petitioner and have perused the record including inter alia the Order dtd. 6/7/2022 of the District Commission and the Order dtd. 24/4/2023 of the State Commission and the Petition.

(3.) Submission of the counsel is very precise and pointed. He contends that the impugned Order has been passed without granting audience to the counsel who was representing the petitioner in the State Commission. The reason for doing so has been explained by learned counsel as follows: