RAVINDER YADAV Vs. DELL AUTHORIZED SERVICE CENTRE

JUDGEMENT

(1.) Heard the petitioner/ complainant in person.

(2.) His challenge is to the impugned order of the State Commission dated 30th April 2019, which reads as under:

(3.) Regardless of what may or may not have been the conduct of the opposite parties, it is clear from the above order that the petitioner/ complainant has not complied with the direction to appear before the District Forum on 23rd May 2019. It is obvious that 23.05.2018 in the impugned order above is an inadvertent error. The Petitioner has instead approached the National Commission with the present revision petition. Clearly, this revision petition cannot serve any real purpose for the Petitioner/ original complainant. It can only interfere with the proceedings and delay final disposal of the complaint.