HINDUSTAN MOTORS LTD Vs. MANOJ MAHATMA

JUDGEMENT

(1.) This revision is directed against the order of the Rajasthan State Consumer Disputes Redressal Commission, Jaipur (in short, "the State Commission") dated 1.8.2013 whereby the State Commission dismissed the appeal preferred by the petitioner/opposite party.

(2.) Mr. Kapil Kher, Advocate, learned counsel for the petitioner has contended that the impugned order of the State Commission is not sustainable for it is a non-speaking order wherein the pleas taken by the appellant in the appeal have not been addressed to. Thus, it is urged that the impugned order be set aside and the matter be remanded back to the State Commission for hearing of appeal on merits.

(3.) The respondent No.1 who is the complainant has fairly conceded that the impugned order is non-speaking order and cannot be sustained and requested that the matter be remanded back to the State Commission for disposal of appeal on merits with a reasoned order instead of wasting time on affecting service of notice on respondent No.2.