National Consumer Disputes Redressal
M/S. Isnas Aluminium Fabricators vs Payyantavida Nasar & Anr. on 5 July, 2023
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 1336 OF 2023 (Against the Order dated 20/02/2023 in Appeal No. 29/2022 of the State Commission Kerala) 1. M/S. ISNAS ALUMINIUM FABRICATORS ...........Petitioner(s) Versus 1. PAYYANTAVIDA NASAR & ANR. ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE RAM SURAT RAM MAURYA,PRESIDING MEMBER
FOR THE PETITIONER : MR. PRASHANT PADMANABHAN, ADVOCATE
Dated : 05 July 2023 ORDER
By the order of District Consumer Disputes Redressal Commission dated 19.03.2022, the opposite parties have been allowed to serve interrogatories instead of cross-examination of witnesses. The order of District Consumer Disputes Redressal Commission does not suffer from any illegality. While disposing of this revision petition, the petitioner is permitted to serve interrogatories within three weeks in order to avoid any delay in the hearing of the complaint.
ORDER
The revision petition is disposed of giving liberty to the petitioner to serve interrogatories within three weeks from today along with certified copy of this order.
..................................................J RAM SURAT RAM MAURYA PRESIDING MEMBER