ANUP KARNANI Vs. SUNBEAM C.H.S. LTD.

JUDGEMENT

(1.) The present Revision Petition has been filed by the Petitioner under Sec. 58(1)(b) of the Consumer Protection Act, 2019 (the 'Act') against impugned order dtd. 7/10/2021, passed by the learned State Consumer Disputes Redressal Commission, Maharashtra at Mumbai ('State Commission') in First Appeal No.A/17/1, wherein the Appeal filed by the Petitioner/Opposite Party was dismissed for want of prosecution.

(2.) For convenience, the parties are referred to as in the original Complaint filed before the learned District Forum. 'Anup Karnani' is referred to as 'the Petitioner/OP' and 'Sunbeam C.H.S. Ltd.' is referred to as the Respondent/Complainant.

(3.) Heard the learned Counsels for the Parties on the limited question of restoration of the Appeal which was dismissed by the learned State Commission on 7/10/2021 for want of prosecution.