National Consumer Disputes Redressal
Sky View (Home Cable) vs Orissa Consumer Association And Ors. on 22 April, 2014
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION In R.P. No. 719 of 2007 Sky View (Home Cable) Vs. Orissa Consumer Association and Ors., arguments were heard on 10.12.2013 by our Bench.
Judgment was dictated by Honble Mr. Justice K.S. Chaudhari, Presiding Member and sent for approval to Honble Dr. B.C. Gupta Member. Honble Dr. B.C. Gupta sent dissenting judgment. As Members of the Bench differ in their opinion, the matter may be placed before Honble President, NCDRC under Section 20(i)(iii) of the C.P. Act for appropriate directions. The legal issue arise in this revision petition is as under:
i) Whether complaint filed by the complainant Orissa Consumer Association and Ors and individual consumers was maintainable before the State Commission in the light of judgment of Honble Apex Court published in (2007) 7 SCC 517 Union of India Vs. Tata Teleservices (Maharashtra) Ltd.