- (1.) Heard the Learned Counsel for the parties.
(2.) This appeal is directed against the judgment and order dated 23rd May, 2007 passed by the National Consumer Disputes Redressal Commission, New Delhi,("National Commission", for short) in Original Petition No. 196 of 1995.
(3.) We have perused the impugned judgment passed by the National Commission. From the impugned judgment it is revealed that the Appellant herein did not appear before the National Commission. Learned Counsel for the Appellant submits that because of the change in the management of the Appellant Company, proper instructions could not be given to the counsel appearing for the Appellant before the National Commission.;