State Consumer Disputes Redressal Commission
Mahendra Singh vs District Consumer Forum, Amethi. on 3 January, 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/355/2018 ( Date of Filing : 05 Oct 2018 ) In C/101/2017 1. Mahendra Singh w ...........Appellant(s) Versus 1. District Consumer Forum, Amethi. w ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE ASHOK KUMAR PRESIDENT HON'BLE MR. JUSTICE ASHOK KUMAR PRESIDENT PRESENT: Dated : 03 Jan 2022 Final Order / Judgement
ORAL MA/355/2018 Mahendra Singh V/s District Consumer Forum, District Amethi.
03-01-2022 This is a transfer application pending since 2018.
Heard learned Counsel for the applicant Sri Sushil Kumar Mishra and Sri Awadesh Shukla on behalf of opposite party Nos. 03 and 04.
No one is present on behalf of other opposite parties.
During the course of submissions this is noticed that the applicant and the opposite party No.07 are practising lawyers of District Court at Amethi. We have seen the documents enclosed alongwith the instant paper book. We find no substance at all to transfer the case from District Consumer Commission, Amethi to any other District Consumer Commission. However, it is directed that the learned District Consumer Commission, Amethi will decide the Complaint Case No.101/2007 expeditiously preferably within a period of four months from today.
Learned Counsel for the respective parties will communicate this order to the learned District Consumer Commission, Amethi within two weeks from today.
With the aforesaid direction, this misc. case is disposed of.
Let copy of this order be made available to the parties as per rules.
The Stenographer is requested to upload this order on the website of this Commission today itself.
( Justice Ashok Kumar ) ( Vikas Saxena ) President Member Pnt [HON'BLE MR. JUSTICE ASHOK KUMAR] PRESIDENT [HON'BLE MR. JUSTICE ASHOK KUMAR] PRESIDENT