Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7137 OF 2008
(Arising out of S.L.P. (C) No.9711 of 2008)
Jijabai S. Sagle and Anr. ...Appellant(s)
Versus
Shivaji Tatyaba Sanap Saket and Anr. ...Respondent(s)
O R D E R
Leave granted.
Heard learned counsel for the appellants.
In spite of service of notice, nobody has entered appearance to contest the
prayer made in this appeal.
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By order dated 15 September, 2003, the District Consumer Disputes
Redressal Forum, Nasik, [for short, `the District Forum'] in Complaint Case No.2 of
2002, on an application under Section 27 of the Consumer Protection Act, 1986, [for
short, `the Act'], came to the conclusion that prima facie case was made out and
directed that particulars for offence under Section 27 of the Act was required to be
framed against the respondents. Against the said order, an appeal was preferred,
which was dismissed on the ground that the same was not maintainable. Thereafter
the respondents moved the National Consumer Disputes Redressal Commission [for
short, `the Commission'] in revision, which has, in effect and substance, set aside the
aforesaid order passed by the District Forum and disposed of the revision application.
In our view, the District Forum had found prima facie case under Section 27 of the
Act for taking action against the respondents. The revisional authority was not
justified in interfering with the same.
....2/-
- 2 -
Accordingly, the appeal is allowed, impugned order rendered by the
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National Commission is set aside and the same passed by the District Forum on 15
September, 2008, restored.
......................J.
[B.N. AGRAWAL]
......................J.
[G.S. SINGHVI]
New Delhi,
December 05, 2008.
ITEM NO.MM-B COURT NO.2 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil) No(s).9711/2006
(From the judgement and order dated 18/04/2006 in RP No.3223/2005
of The NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION, NEW DELHI)
JIJABAI S. SAGLE & ANR. Petitioner(s)
VERSUS
SHIVAJI TATYABA SANAP SAKET & ANR. Respondent(s)
Date: 15/12/2008 This Petition was mentioned today.
CORAM :
HON'BLE MR. JUSTICE B.N. AGRAWAL
HON'BLE MR. JUSTICE G.S. SINGHVI
For Petitioner(s) Mr. Shivaji M. Jadhav,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
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In the order dated 5 December, 2008, the words “S.L.P. (C)
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No.9711 of 2008” and “15 September, 2008” may be read as “ S.L.P.
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(C) No.9711 of 2006” and “15 September, 2003” respectively.
Ordered accordingly.
[ Alka Dudeja ] [ Savita Sainani ]
Court Master Court Master
[Signed order is placed on the file]
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7137 OF 2008
(Arising out of S.L.P. (C) No.9711 of 2006)
Jijabai S. Sagle and Anr. ...Appellant(s)
Versus
Shivaji Tatyaba Sanap Saket and Anr. ...Respondent(s)
O R D E R
th
In the order dated 5 December, 2008, the words “S.L.P. (C) No.9711 of
th
2008” and “15 September, 2008” may be read as “ S.L.P. (C) No.9711 of 2006” and
th
“15 September, 2003” respectively.
Ordered accordingly.
......................J.
[B.N. AGRAWAL]
......................J.
[G.S. SINGHVI]
New Delhi,
December 15, 2008.