U P KHADI & VILLAGE INDUSTRIES BOARD & ANR Vs. KHAIRAN KHALIQ SAMAJ SEVI SANSTHAN TOWN NOORIA HUSAINPUR

JUDGEMENT

(1.) This Revision Petition, by the U.P. Khadi and Village Industries Board and one of its officers, the Opposite Parties in the Complaint, is directed against the order, dated 02.09.2011, passed by the Uttar Pradesh State Consumer Disputes Redressal Commission at Lucknow (for short "the State Commission") in Appeal no.2943 of 2001. By the impugned order, the State Commission has dismissed the Appeal in default and for non-prosecution as on that date, the Petitioners herein had remained unrepresented.

(2.) Vide order, dated 16.11.2015, the Petitioners were permitted to place on record a copy of the ordersheets maintained by the State Commission, relating to the Appeal, which has been done.

(3.) We are of the view that since it is stated before us that during the entire proceedings before the State Commission, despite issue of notice to the Complainant, namely, Khairan Khaliq Samaj Sevi Sansthan, no one had entered appearance on its behalf, we deem it unnecessary to issue notice to the Respondent. It is also stated by learned Counsel that as per his instructions, it was only after the dismissal of the Appeal that some Counsel had filed an application and obtained a certified copy of the impugned order.