Arijit Pasayat, J. - (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by the National Consumer Disputes Redressal Commission, New Delhi (in short National Commission) holding that the State Commission has the power to restore the complaint which was dismissed for default. For coming to the aforesaid conclusion the National Commission relied upon the decision of this Court in New India Assurance Co. Ltd. vs. R. Srinivasan (2000) 3 SCC 242).
(3.) Learned counsel for the appellant submitted that the view contrary to what has been stated in New India Assurances case (supra) has been taken in Jyotsana Arvindkumar Shah and Ors. vs. Bombay Hospital Trust (1999) 4 SCC 325). Further, Consumer Protection Act, 1986 (in short the Act) was amended in 2003 and by the newly introduced Section 22A, National Commission was given power of restoration but no such power has been conferred on the State Commission.;