State Consumer Disputes Redressal Commission
O I C vs Mahaveer on 12 July, 2017
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/212/2017 In First Appeal No. A/235/2015 1. O I C Lucknow ...........Appellant(s) Versus 1. Mahaveer Badaun ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE AKHTAR HUSAIN KHAN PRESIDENT For the Appellant: For the Respondent: Dated : 12 Jul 2017 Final Order / Judgement
ORAL M/212/2017 Oriental Insurance Company Limited V/s Mahaveer 12-07-2017 Present application has been moved on behalf of appellant in Appeal No.235/2015 Oriental Insurance Company Limited V/s Mahaveer for correction of typing mistake in judgment delivered on 11-05-2017.
The impugned judgment and order has been passed by District Consumer Forum, Badaun and due to typing mistake in the tital of appeal name of District Consumer Forum Barabanki has been typed.
Application is allowed and typing mistake of judgment is being corrected.
President Pnt.
Court-1 [HON'BLE MR. JUSTICE AKHTAR HUSAIN KHAN] PRESIDENT