M/S Mahesh Motors Pvt Ltd vs The Union Of India And 3 Ors
2021 Latest Caselaw 1032 Gua

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GAHC010045492021




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : WP(C)/1651/2021

         M/S MAHESH MOTORS PVT LTD
         A PVT. LTD. COMPANY HAVING THEIR OFFICE AT SOHUM RESIDENCY,
         NEAR NRL PETROL PUMP, R.G.BARUAH ROAD, GHY-05 AND REP. BY ITS
         MANAGING DIRETOR, SRI MOHIT AGARWAL, AGED ABOUT 36 YEARS,
         S/O- LT. MAHESH AGARWAL



         VERSUS

         THE UNION OF INDIA AND 3 ORS
         REP. BY THE COMM. AND SECY. TO THE GOVT. OF INDIA,MINISTRY OF
         CONSUMER AFFAIRS, FOOD AND PUBLIC DISTRIBUTION, DEPTT. OF
         CONSUMER AFFAIRS, KRISHI BHAWAN, RAFI MARG, CONNAUGHT
         PLACE, NEW DELHI- 110001

         2:STATE OF ASSAM
          REP. BY THE SECY. TO THE GOVT. OF ASSAM
          FOOD CIVIL SUPPLIES AND CONSUMER AFFAIRS DEPTT.
         ASSAM
          E-BLOCK
          1ST FLOOR
          JANATA BHAWAN DISPUR
          GHY-06

         3:THE DISTRICT CONSUMER DISPUTES REDRESSAL COMMISSION
          NAVAGIRI ROAD
          BYLANE-3
          CHANDMARI
          KAMRUP (M)
          GHY
         ASSAM

         4:SIKTA BARKAKOTY
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            W/O- SRI MOLOY KANTI DAS
             H.NO. 26
             SHIBANATH GOGOI PATH
            PANJABARI
             KAMRUP (M)
             GHY-37
            ASSA

Advocate for the Petitioner   : MR. D SARAF

Advocate for the Respondent : ASSTT.S.G.I.




                                   BEFORE
                 HONOURABLE MR. JUSTICE PRASANTA KUMAR DEKA

                                             ORDER

Date : --17.03.2021

Heard Mr. D. Saraf, the learned counsel for the petitioner. It is submitted by the learned counsel that the petitioner filed a review petition against an order u/s 40 of the Consumer Protection Act, 2019 against the judgment dated 10.06.2020, passed by the District Consumer Dispute Redressal Forum, Guwahati in CC No. 120/2016. It is submitted by Mr. Saraf that the concerned forum has not yet registered the said review application u/s 40 of the Consumer Protection Act, 2019 which empowers the forum to review its order.

In view of the same, Ms. K. Phukan, the learned State counsel shall take necessary instructions as to why the said review petition which was filed by the petitioner has not yet been registered and taken up by the Forum.

Extra copy of this writ petition shall be served on Ms. Phukan to take necessary instructions.

List the matter on 25.03.2021.

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JUDGE

Comparing Assistant