JHALANI AUTO Vs. KRISHNA DEVI

JUDGEMENT

(1.) Vide order dated 29-08-2018, it was directed to proceed against ex parte against Respondent No.1. However, today, Mr. Arun Verma, Advocate appeared for Respondent No.1 and prays that the order dated 29-08-2018 insofar as directed to proceed ex parte against the Respondent No.1 be re-called.

(2.) We, accordingly, recall the order dated 29-08-2018 insofar as it directed to proceed ex parte against the Respondent No.1.

(3.) The present Revision Petition has been filed against the order dated 07-11-2013 passed by the Rajasthan State Consumer Disputes Redressal Commission, Bench No.01 at Jaipur (hereinafter referred to as the State Commission) whereby the Appeal filed by the Respondent No.1 herein has been allowed and the Petitioner has been directed to pay a sum of Rs.1,00,000/- along with interest at the rate of 9% p.a. from the date of filing of Complaint and costs of Rs.10,000/-.