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Judgment
Heard the learned Counsel for the Appellant.
The only question in this instant Appeal is that the State Commission has dismissed the complaint against Opposite Party No.5 i.e. Respondent No.2 (The Managing Director, Tycoonz) in the instant Appeal.
The Order of State Commission is reproduced below :-
“The case is fixed for furnishing the correct address of OP No.5. No correct address of OP No.5 has been filed by counsel for the complainant from the last many dates. In the interest of justice, the complaint is dismissed against OP No.5 for want of prosecution.”
On hearing the Arguments of learned Counsel for the Appellant, we deem it appropriate that there is need to serve Respondent No.2/Opposite Party No.5 either “Dasti” or through alternative mode i.e. “Publication”.
We grant permission to the Appellant to take necessary steps within four weeks from today to serve Respondent No.2/Opposite Party No.5 and to appear before the State Commission.
The matter is remanded back to the State Commission, permitting issue of notice to Respondent No.2/Opposite Party No.5 either “Dasti” or through “Publication” and pass an appropriate Order.
The Complaint is restored to its original number. Parties are directed to appear before State Commission on 11.05.2022.
Order Dasti.
Registry is directed to send a copy of this Order to the State Commission through fax as well as through speed post.