National Consumer Disputes Redressal
Kantilal Ghelabhai Shah (Dead) Through ... vs Rashmi Gruha Nirman Ltd. & Ors. on 8 September, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVIEW APPLICATION NO. 138 OF 2015 IN RP/697/2008 1. KANTILAL GHELABHAI SHAH (DEAD) THROUGH LRS. ...........Appellants(s) Versus 1. RASHMI GRUHA NIRMAN LTD. & ORS. ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE K.S. CHAUDHARI, PRESIDING MEMBER HON'BLE DR. B.C. GUPTA, MEMBER For the Appellant : For the Respondent :
Dated : 08 Sep 2015 ORDER In R.P. No. 696 of 2008 - Smt. Damayanti Kantilal Shah Vs. Rashmi Grihnirman Ltd & Ors. and in R.P. No. 697 of 2008 - Shri Kantilal Ghelabhai Shah (dead) through L.Rs. Vs. Rashmi Grihnirman Ltd.& Ors. review application No. 137 & 138 of 2015 have been filed. These review petitions were placed before Bench comprising of Hon'ble Mr. Justice K.S. Chaudhari, Presiding Member and Hon'ble Dr. B.C. Gupta, Member. Hon'ble Mr. Justice K.S. Chaudhari dismissed review applications whereas Hon'ble Dr. B.C. Gupta, Member observed that notice may be issued. As Members of the Bench differed in their opinion, the matter was placed before Hon'ble President, NCDRC under Section 20(i)(iii) of the C.P. Act for appropriate directions. Hon'ble President referred the matter to Hon'ble Mr. Justice V.B. Gupta, Member. Hon'ble Mr. Justice V.B. Gupta, Member vide order dated 21.8.2015 opined that there is no error apparent on the face of record which calls for review of majority decision dated 25.5.2015 passed by this Commission.
Consequently, review applications are dismissed in the light of majority judgment.
......................J K.S. CHAUDHARI PRESIDING MEMBER ...................... DR. B.C. GUPTA MEMBER