CONSUMER COMPLAIN RESTORATION

BEFORE THE HON'BLE DISTRICT CONSUMER REDRESSAL FORUM AT____________________

 

App. No.: ______ of 20___ in Complaint No.: _______

_______________________________________                     Complainant

                                VERSES                                                

_______________________________________                     Respondent.

 

Application for restoration of Complainant dismissed in default.

 Respectfully:

1.   That the above noted Complaint was filed in this Hon'ble Forum by the complainant on ______.

2.   That when the above noted complaint came up for hearing on _____, this Hon'ble Forum was pleased to dismiss the same in default.

3.  That the absence of the complainant on the date of hearing was both intentional nor willful, but for the good and sufficient reasons hereinabove stated.  Interest of justice therefore, demands that the complaint is restored to its original position so that the substantial dispute involved in the complaint can be adjudicated upon on its merit by this Hon'ble court.

4.  It is, therefore, most respectfully prayed that this application may kindly be allowed and the above complaint may kindly be restored to its original position in the interest of justice.  Such other orders may kindly also be passed as deemed fit and proper in the facts and circumstances of case.

 

(Name of Place)                                                                                            Complainant/Applicant

______                                                                                                             Through, Advocate

 

BEFORE THE DISTRICT CONSUMER DISPUTE REDRESSAL FORUM

AT ____________

App. No.: ______ of 20___ in Complaint No.: _______

_______________________________________                     Complainant

                                VERSES                                                    

_______________________________________                     Respondent.

         

Affidavit in support of Application for restoration.

 I,______, do hereby solemnly affirm and declare as under :

1.      That accompanying application has been prepared under my instructions.

2.      That the contents of paragraph 1 to _____ of the complaint are correct and true to the best of my knowledge.

3.      That I further solemnly affirm and declare that this affidavit of mine is correct and true to the best of my knowledge and no part of it is false and            nothing material has been concealed therefrom.

 Affirmed at (Name of Place) this the ______.

Deponent