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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P. Subramanian v. Authorised Authority, Perennial Systems
P. Subramanian v. Authorised Authority, Perennial Systems
(National Consumer Disputes Redressal Commission, New Delhi)
Revision Petition No. 1406/2013 | 03-09-2013
Advocate List
Bench
- MR. AJIT BHARIHOKE, PRESIDING MEMBER
- MR. SURESH CHANDRA, MEMBER
Eq Citations
- LQ/NCDRC/2013/3594
Head Note
Revisions—Dismissal for non-prosecution—No one appearing on behalf of petitioner even on second call—Revision petition, therefore, dismissed
