National Consumer Disputes Redressal
M/S. Emtex International Ltd. vs Export Credit Guarantee Corporation Of ... on 12 February, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVIEW APPLICATION NO. 11 OF 2015 IN CC/224/2012 1. M/S. EMTEX INTERNATIONAL LTD. ...........Appellants(s) Versus 1. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA (ECGC) & 6 ORS. ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE J.M. MALIK, PRESIDING MEMBER
For the Appellant : Dr. Varghese Mundackal, Advocate For the Respondent : For the Opp. Parties 1&4 : NEMO
For the Opp. Parties 2&3 : Mr. P. I. Jose, Advocate
For the Opp. Party No. 5 & 6 : NEMO
Dated : 12 Feb 2015 ORDER
Learned counsel for the complainant present. None present for opposite parties 1,4, 5 and 6.
He has moved a review application for impleadment of Government of India represented by Secretary, Ministry of External Affairs, as opposite party No. 7, because the complainant has filed a petition against the Government of India, External Affairs Bilateral Investment and Protection Agreement between Switzerland and India. It is stated that it is a necessary party.
I am of the considered view that the Government of India represented by Secretary, Ministry of External Affairs, opposite party No. 7 is not necessary party so far as the controversy involved in the present complaint is concerned. The petitioner can seek relief from other appropriate forum. He has already filed a case against it before the BIPA. The application for review is hereby rejected.
Learned counsel for the complainant has filed another application calling upon the opposite parties 2 and 3 to produce certain documents.
I have also heard arguments on the second application Reply to the application be filed by the opposite parties on 05.10.2015.
Opposite parties 2 & 3 can join the proceedings at any time, therefore, the ex-parte order will not affect the proceedings.
......................J J.M. MALIK PRESIDING MEMBER