State Consumer Disputes Redressal Commission
Zilla Parishad, Sangli vs Smt. Mangala Ganpati Mane on 28 March, 2012
Daily Order
BEFORE THE
HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
Miscellaneous
Application No. MA/12/126 in A/07/170
ZILLA PARISHAD, SANGLI
THROUGH CHIEF EXECUTIVE OFFICER
SANGLI
...........Appellant(s)
Versus
SMT. MANGALA GANPATI MANE
R/AT:- GANGASAGAR
PLOT NO 444 NEAR INDIRANAGAR
SANGLI
...........Respondent(s)
BEFORE:
Hon'ble Mr. P.N. Kashalkar PRESIDING MEMBER
Hon'ble Mr. Dhanraj Khamatkar Member PRESENT:
Adv. Tushar Pimple for the Applicant/original Appellant ORAL ORDER Per - Hon'ble Mr. P. N. Kashalkar, Presiding Judicial Member This is a miscellaneous application filed by Zilla Parishad, Sangli, Appellant in Appeal No.170 of 2007, which stood dismissed for default on 25/9/2009, to recall the order of dismissal dated 25/9/2009 and to restore the appeal to file.
[2] Heard Adv. Tushar Pimple on behalf of the Applicant/original Appellant.
[3] Under the Consumer Protection Act, 1986 the State Commission and the District Forum are not vested with the power to recall or review their earlier orders. Power to review or recall of earlier order is vested only with the National Consumer Disputes Redressal Commission in accordance with the provisions of Section 22-A of the Consumer Protection Act, 1986. Thus, present miscellaneous application for recall of our earlier order with a prayer to restore the appeal dismissed in default to file is not tenable in law. Hence, the miscellaneous application stands rejected summarily. No order as to costs. Inform the parties accordingly.
Pronounced and dictated on 28th March, 2012 [Hon'ble Mr. P.N. Kashalkar] PRESIDING MEMBER [Hon'ble Mr. Dhanraj Khamatkar] Member KVS