HAJ COMMITTEE OF INDIA Vs. HAJI PYARE MIRZA

JUDGEMENT

(1.) The present Revision Petition has been filed by the Petitioner under Sec. 21 (b) of the Consumer Protection Act, 1986 (the 'Act') against impugned order dtd. 24/10/2016, passed by the learned State Consumer Disputes Redressal Commission, U.P., Lucknow ('State Commission') in First Appeal No.1526/2009, wherein the Appeal filed by the Petitioner/Opposite Party was dismissed for non-appearance as also non-prosecution.

(2.) For convenience, the parties are referred to as in the original Complaint filed before the learned District Forum. 'Haj Committee of India' is referred to as 'the Petitioner/OP' and 'Haji Pyare Mirza' is referred to as the Respondent/Complainant.

(3.) As the Legal Heirs of the deceased Respondent/Complainant did not appear on several occasions, they were proceeded ex-parte vide order dtd. 16/2/2024.