State Consumer Disputes Redressal Commission
Sambhal Dignostic Centre vs Dost Mohammad on 16 May, 2016
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION, UP C-1 Vikrant Khand 1 (Near Shaheed Path), Gomti Nagar Lucknow-226010 Revision Petition No. RP/73/2016 (Arisen out of Order Dated 02/04/2016 in Case No. C/145/2015 of District Shambhal) 1. Sambhal Dignostic Centre Sambhal ...........Appellant(s) Versus 1. Dost Mohammad Sambhal ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE AKHTAR HUSAIN KHAN PRESIDENT For the Petitioner: For the Respondent: ORDER
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, UTTAR PRADESH, LUCKNOW REVISION NO. 73 OF 2016 Sambhal Diagnostic Centre and another ...Revisionists/Opposite Parties Vs. Dost Mohammad ...Respondent/Complainant BEFORE:
HON'BLE MR. JUSTICE AKHTAR HUSAIN KHAN, PRESIDENT HON'BLE MR. J N SINHA, MEMBER HON'BLE MRS. BAL KUMARI, MEMBER For the Revisionists : Mr. Satya Prakash Pandey, Advocate.
For the Respondent : - Dated : 16-05-2016 JUDGMENT
MR. JUSTICE AKHTAR HUSAIN KHAN, PRESIDENT (ORAL) Heard learned Counsel for the revisionist and perused the impugned order.
By impugned order dated 02-04-2016, the District Consumer Forum has allowed amendment application moved by complainant on payment of cost of Rs.200/- to opposite party. The amendment of pleadings is permissible. The revisionist is at liberty to raise his plea and adduce his evidence before the District Consumer Forum. We found no illegality in the impugned order.
The revision is dismissed summarily.
Let copy of this order be made available to the parties as per rules.
(JUSTICE A H KHAN) PRESIDENT ( J N SINHA ) MEMBER ( SMT. BAL KUMARI ) MEMBER pnt [HON'BLE MR. JUSTICE AKHTAR HUSAIN KHAN] PRESIDENT