No one appears on behalf of the petitioner even on the second call. Revision petition is, therefore, dismissed for non-prosecution. ......................J AJIT BHARIHOKE PRESIDING MEMBER ...................... SURESH CHANDRA MEMBER -1-
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M/s. Hyderabad Industries Ltd v. Wazir Singh Rana
M/s. Hyderabad Industries Ltd v. Wazir Singh Rana
(National Consumer Disputes Redressal Commission, New Delhi)
Revision Petition No. 4817/2013 | 27-10-2014
Advocate List
Bench
- MR. AJIT BHARIHOKE, PRESIDING MEMBER
- MR. SURESH CHANDRA, MEMBER
Eq Citations
- LQ/NCDRC/2014/4729
Head Note
Revisions—Non-prosecution—No one appears on behalf of petitioner even on second call—Revision petition, therefore, dismissed
