Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6151 OF 2001
Satish Chander Gupta & Sons ...Appellant(s)
Versus
M/s. Klick Nixon Ltd. & Anr. ...Respondent(s)
O R D E R
Heard learned counsel for the parties.
This appeal has been filed against the order of the National Consumer
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Disputes Redressal Commission [for short, “the National Commission”] dated 13
April, 2000. The said impugned order reads as follows:
“We have gone through the merits of the case. We agree with the
view expressed by the State Commission. The Revision Petition is
dismissed.”
A perusal of the above order shows that no reasons have been given
therein. In our opinion, even in an order of affirmance, some reasons ought to be
recorded, which need not be as elaborate as orders passed by the District Forum or
the State Consumer Disputes Redressal Commission. Hence, we set aside the
impugned order and remand the matter to the National Commission for decision
afresh after hearing the parties in accordance with law as expeditiously as possible.
The civil appeal is, accordingly, allowed.
......................J.
[MARKANDEY KATJU]
......................J.
[G.S. SINGHVI]
New Delhi,
February 26, 2009.