Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State Consumer Disputes Redressal Commission

Dr. Rajeev Shukla vs D.C.F. Amroha on 17 September, 2019

  	 Cause Title/Judgement-Entry 	    	       STATE CONSUMER DISPUTES REDRESSAL COMMISSION, UP  C-1 Vikrant Khand 1 (Near Shaheed Path), Gomti Nagar Lucknow-226010             Miscellaneous Application No. MA/128/2019  ( Date of Filing : 03 Jun 2019 )  In               1. Dr. Rajeev Shukla  Amroha  Amroha  up ...........Appellant(s)   Versus      1. D.C.F. Amroha  Amroha  Amroha  up ...........Respondent(s)       	    BEFORE:      HON'BLE MR. JUSTICE AKHTAR HUSAIN KHAN PRESIDENT          For the Appellant:  For the Respondent:    Dated : 17 Sep 2019    	     Final Order / Judgement    

Misc. Application No.128/2019 Dr. Rajeev Shukla vs. District Consumer Forum, Amroha ORDER 17.9.2019 Complaint has been moved against the then President, District Consumer Forum Amroha with prayer to transfer the complaint pending before the District Consumer Forum, Amroha to any other District Consumer Forum.

The President, District Consumer Forum,  Amroha has already retired.

In view of above, I found no justification for transfer of complaint from District Consumer Forum, Amroha to any other District Consumer Forum.

Consign the record.

 

                     (Justice Akhtar Husain Khan)                                         President                                                                                                      Jafri PA II Court No.1                 [HON'BLE MR. JUSTICE AKHTAR HUSAIN KHAN] PRESIDENT