Rajasthan High Court - Jodhpur
State Of Rajasthan And Ors vs Kamal Travels Kokks International And ... on 1 November, 2018
Author: Sandeep Mehta
Bench: Sandeep Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Writ Review No. 98/2018
1. The State Of Rajasthan Through The Secretary, Food,
Civil Supplies And Consumer Affairs Department,
Secretariat, Jaipur Raj..
2. Rajasthan State Consumer Disputes Redressal
Commission, Through Its Registrar, Handloom Haveli,
Ashok Marg, Cscheme, First Floor, Jaipur Raj..
3. The State Commission, Consumer Disputes For
Rajasthan, Circuit Bench, Jodhpur Raj..
4. The District Consumer Disputes Redressal Forum, Jodhpur
Raj..
----Petitioners
Versus
1. Kamal Travels Kokks International, Through Prop.,
Pramod Varyani S/o Shri Bherumal Varyani Proprietor,
Aged About 49 Years, B/c Sindhi, R/o A-16, Model Town,
Chopasani Road, Jodhpur Raj..
2. Vinay Abhichandani, S/o Late Shri Heera Lal
Abhichandani, B/c Sindhi, R/o 379, Infront Of Sardarpura
Police Station, 4Th C Road, Sardarpura, Jodhpur Raj..
3. Pooja Abhichandani W/o Vinay Abhichandani, B/c Sindhi,
R/o 379, Infront Of Sardarpura Police Station, 4Th C
Road, Sardarpura, Jodhpur Raj..
----Respondents
For Petitioner(s) : Mr. S.S. Ladrecha, AAG, with Ms.
Sonakshi Lohiya
For Respondent(s) : Mr. Yashwant Mehta
HON'BLE MR. JUSTICE SANDEEP MEHTA
Order 01/11/2018 In view of the fact that the controversy regarding jurisdiction of Single Member Bench of the State Consumer (2 of 2) [WRW-98/2018] Commission to decide the matters has already been concluded by this court in a bunch of writ petitions led by S.B. Civil Writ Petition No. 1972/2012 (Divisional Manager, N.I.C. Ltd., Jodhpur Vs. Rajasthan State Consumer Disputes Redressal Commission & Ors.) decided on 25.10.2018, wherein it has been held that a Single Member cannot exercise the powers of Bench of Consumer Forum, nothing survives in this review petition, which is dismissed as such.
(SANDEEP MEHTA),J Pramod/152 Powered by TCPDF (www.tcpdf.org)