SHYAMLAL MISHRA Vs. BRANCH MANAGER, ALLAHABAD BANK

JUDGEMENT

(1.) Counsel for the parties present.

(2.) Counsel for the petitioner submits that the case was sent by the complainant/ petitioner through post, however, he did not receive any letter from the State Commission regarding the listing of the appeal on all the five dates.

(3.) Even if the version is taken as a gospel truth, yet he should have been vigilant and made attempts to find out what is the status of his case. It is difficult to fathom why the petitioner wants to pursue this case in a lackadaisical manner.