SEPEEDCRAFTS LTD Vs. BHARAT KUMAR YADAV & ANR

JUDGEMENT

(1.) This Appeal has been filed by the Appellant - Speedcrafts Ltd., against the order dated 17/29.10.2008 of the State Commission passed in Complaint Case No. 37 of 1998.

(2.) Heard both the learned counsel for the parties.

(3.) Learned counsel for the Appellant states that the matter was heard on 11.09.2008 when the Appellant was not present. It has been further stated that the matter was originally listed on 21.08.2008 and later on, it was got listed on 08.08.2008, on which date the Appellant was present before the State Commission, but the State Commission did not sit on that date and the next date was given by the Court Master, for 28.11.2008. However, when he went to the State Commission on 28.11.2008, he was apprised that the matter was already heard on 11.09.2008 and the order was passed on 17.10.2008. The Appellant had filed a Miscellaneous Application bearing No. 54/08 for recall of the order dated 17.10.2008. The State Commission vide its order dated 22.12.2008 dismissed the said application on the ground that the State Commission did not have the power to review its own order.