KARVY COMPUTERS SHARE PVT LIMITED Vs. HIRA LAL & ANR ; RELIANCE POWER LTD ; SHASHI AGRAWAL & ANR ; KRISHNA KUMAR AGRAWAL (H U F ) & ANR

JUDGEMENT

(1.) Challenge in these Revision Petitions, by Karvy Computers Share Pvt. Ltd., Opposite Party No.2 in the Complaints, is to the orders, all dated 12.06.2017, passed by the Rajasthan State Consumer Disputes Redressal Commission at Jaipur (for short "the State Commission") in First Appeals No. 287, 288 and 289 of 2016, preferred by the Petitioner herein. By the impugned order, the State Commission has dismissed the Appeals in limine on the ground that when the Appeals were listed for motion hearing on 01.02.2017, 12.04.2017 and 12.06.2017, the Appellant had remained unrepresented.

(2.) It is stated by Learned Counsel appearing for the Petitioner that after condonation of delay in filing the Appeals, the Appeals were listed on the afore-stated dates for hearing on admission. However, the Counsel, engaged by the Petitioner to represent them, failed to carry forward the dates of hearing, as his diary was lost.

(3.) Having heard Learned Counsel for the Petitioner and bearing in mind the fact that the Appeals are stated to have been dismissed without notice to the Respondents, and for the reasons stated in the Application, which is supported by the affidavit of the Counsel himself, we are of the view that an opportunity of hearing on merits of their Appeals deserve to be granted to the Petitioner.