R S SINGH Vs. SHAILESH KUMAR GUPTA

JUDGEMENT

(1.) COUNSEL for the petitioner present. Arguments heard. The State Commission passed the following order: -

(2.) THE order passed by the State Commission is not clear whether the respondent has been served or he was present. Consequently, we have no option but to set aside the order passed by the State Commission. Counsel for the petitioner states that he was not aware of this case. He does not utter a word about the petitioner Dr.R.S.Singh, who has filed this case. The counsel for the petitioner is silent about the fact that why the counsel did not appear before the State Commission on the date fixed.

(3.) HOWEVER , in the interest of justice, we set aside the order passed by the State Commission and remand the case, for its disposal as per Law, before the State Commission subject to payment of Rs.5,000/ - as costs, which will be deposited with the Consumer Legal Aid Account of this Commission, within a period of one month.