State Consumer Disputes Redressal Commission
Prem Chand vs U T I on 25 August, 2022
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/200/2022 ( Date of Filing : 07 Jul 2022 ) In First Appeal No. A/2003/409 1. Prem Chand Kanat Cercus New Delhi ...........Appellant(s) Versus 1. U T I Dist. Unnao ...........Respondent(s) BEFORE: HON'BLE MR. Rajendra Singh PRESIDING MEMBER HON'BLE MR. SUSHIL KUMAR JUDICIAL MEMBER PRESENT: Dated : 25 Aug 2022 Final Order / Judgement
ORAL Misc. Application no.200/2022 Prem Chand vs. Unit Trust of India ORDER 25.8.2022 Called out. Ld. Counsel for the applicant Mr. Vinod Kumar is present and an application has been moved to set aside the judgment and order dated 27.4.2022 passed by this State Commission in appeal no.409 of 2003.
No such provision in the Consumer Protection Act to set aside or recall of the order of the same court i.e. State Commission.
Hence, the miscellaneous application is dismissed.
Consign the records.
Certified copy of this judgment be provided to the parties as per rules.
(Sushil Kumar) (Rajendra Singh) Member Presiding Member Jafri, PA II Court 2
[HON'BLE MR. Rajendra Singh] PRESIDING MEMBER [HON'BLE MR. SUSHIL KUMAR] JUDICIAL MEMBER