N.KANNADASAN, J. - (1.) The appellant herein is the opposite party in the all the three cases before the District Forum and the respondents are the complainants.
(2.) All the three appeals have filed amongst various grounds. However, a short plea, which is made before this Commission by the learned counsel for the appellant is that the District Forum has disposed off the cases when the counsel for the appellant / opposite party was not in a position to advance the arguments. The said fact is not controverted by the learned counsel for the respondents / complainants. In the light of the above facts and circumstances, we are inclined to set aside the order of the District Forum without rendering any finding either way with regard to the merits of the case. The District Forum is requested to dispose off the complaints expeditiously in any event not later than four weeks from the date of receipt of the order.;