DR. R.P. SINGH Vs. P.C. JAIN

JUDGEMENT

(1.) This Revision Petition, under Section 21(b) of the Consumer Protection Act, 1986 (for short "the Act"), by the sole Opposite Party in the Complaint, is directed against the order dated 22.08.2016, passed by the State Consumer Disputes Redressal Commission, Haryana at Panchkula (for short "the State Commission") in First Appeal No.734 of 2016, whereby the Appeal preferred by the Petitioner has been dismissed for want of prosecution.

(2.) It may be noted at this juncture itself that the afore-said date of hearing before the State Commission was fixed by this Commission while disposing of the Revision Petition No.3496 of 2011 on 29.07.2016.

(3.) Upon notice, the Complainant is present in person. He vehemently opposes the Revision Petition on the ground that the Petitioner is deliberately trying to delay the disposal of the Appeal by adopting dilatory tactics.