Q. What are the equivalent citations for RAJWANT SINGH GILL vs OM ELECTRONIC ?

The equivalence citation are LQ/NCDRC/2012/294 ;

Q. What was the bench assigned for the case RAJWANT SINGH GILL vs OM ELECTRONIC?

MR. ASHOK BHAN, PRESIDENT , MRS. VINEETA RAI, MEMBER

RAJWANT SINGH GILL Vs. OM ELECTRONIC On 03 February, 2012

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Rajwant Singh Gill v. Om Electronic

(National Consumer Disputes Redressal Commission, New Delhi)

Revision Petition No. 2553/2011 | 03-02-2012

State Commission has dismissed the petition for non-prosecution. On four previous dates also the petitioner had not appeared. The State Commission was justified in dismissing the revision petition for non prosecution as the petitioner failed to appear on five consecutive adjourned dates of hearing. No ground for interference is made out. Dismissed. ......................J ASHOK BHAN -1- PRESIDENT ...................... VINEETA RAI MEMBER

Advocate List

Bench

MR. ASHOK BHAN, PRESIDENT
MRS. VINEETA RAI, MEMBER

Eq Citations

LQ/NCDRC/2012/294

Head Note

CONSUMER PROTECTION — Consumer Protection Act, 1986 — Ss. 21(b) & (c) — State Commission, justified in dismissing revision petition for non prosecution as petitioner failed to appear on five consecutive adjourned dates of hearing — No ground for interference made out