State Consumer Disputes Redressal Commission
Jila Koshalaya Adhikari vs Sadanand Narayan Bapat on 20 July, 2021
Daily Order M. P. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, BHOPAL PLOT NO.76, ARERA HILLS, BHOPAL REVIEW APPLICATION NO.18 OF 2021 JILA KOSHALAYA ADHIKARI. ... APPLICANT Versus 1. SADANAND NARAYAN BAPAT 2. KENDRIYA PENSION PRASANSMARAN CELL. ... RESPONDENTS BEFORE: HON'BLE DR. (MRS) MONIKA MALIK : PRESIDING MEMBER
HON'BLE SHRI S. S. BANSAL : MEMBER O R D E R 20.07.2021 Shri Pramil Kumar Nigam, learned counsel for the applicant. As per Dr. Monika Malik : Heard learned counsel for the applicant/respondent no.2.
This review application by the applicant/respondent no.2 Kendriya Pension Prasansmaran Cell has been filed against the order dated 08.07.2021 passed by this Commission in Appeal No. 746/2020.
2. Learned counsel for the applicant/respondent no.2 submits that he i.e. Advocate Shri Pramil Kumar Nigam was present at the time of final hearing of the matter via video conferencing but however, his appearance is not marked in the order dated 08.07.2021 passed by this Commission. He argued that this review application be allowed and necessary corrections in this regard be made in the order dated 08.07.2021. 3. Section 50 of the Act of 2019 which is relevant for the purposes for deciding the issue involved in the case is reproduced hereunder:-
50. Review by State Commission in certain cases- The State Commission shall have the power to review any of the order passed by it if there is an error apparent on the face of the record, either of its own motion or on an application made by any of the parties within thirty days of such order.-2-
4. After hearing learned counsel for the applicant/respondent no.2 and on having gone through the review application, we are of the considered opinion that since the counsel for applicant/respondent no.2 was present at the time of final hearing of the matter, it is a typographical lapse that his name is not mentioned in the list of counsel appearing for the parties in the order dated 08.07.2021.
5. In view of the aforesaid discussion, we allow this application. Necessary correction be made in the order dated 08.07.2021 passed in Appeal No.746/2020 in this regard. Name of Shri Pramil Kumar Nigam, as counsel for respondent no.2 be mentioned in the list of counsel appearing for the parties in the aforesaid order.
6. With the aforesaid observations, this review application stands allowed. However, no order as to costs.
(Dr. Monika Malik) (S. S. Bansal) Presiding Member Member Dubey