(1.) This revision is directed against the order of the Rajasthan State Consumer Disputes Redressal Commission, Jaipur (in short, "the State Commission") dated 20.8.2014 in first appeal No.549/2014 whereby the State Commission dismissed the appeal preferred by the petitioner against the order of the District Forum Bhilwara in consumer complaint No.142/2013.
(2.) Mr. Ritesh Khare, 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.) Mr.S.C.Gupta, Advocate has fairly conceded that he has no objection of the impugned order of the State Commission is set aside and the matter is remanded back to the State Commission. He has requested that the disposal of the appeal may be made time bound.