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Tribunals and CommissionsDivision Bench(2022) 03 NCDRC CK 0061

BPTP Limited vs Rahul Raizada

National Consumer Disputes Redressal Commission · Decided on 22 March 2022

HON’BLE JUDGES
Dinesh Singh, Presiding Member · Karuna Nand Bajpayee, Member
RESULT
Dismissed
CASE NUMBER
Review Application No. 67 Of 2022 In FA 738 Of 2021

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Judgment

7 paragraphs · 172 words
1.

First Appeals no. 704 of 2021, no. 737 of 2021 and no. 738 of 2021 were decided vide this Commission’s common Order dated 24.02.2022.

These review applications, no. 65 of 2022, no. 66 of 2022 and no. 67 of 2022, have been filed on 16.03.2022 by the appellant against the said Order dated 24.02.2022 of this Commission.

2.

We have perused the record, including inter alia the Order dated 10.02.2020 of the State Commission and the Order dated 24.02.2022 of this Commission as well as the instant review applications.

3.

The Order dated 24.02.2022 passed by this Commission is self-contained and self-speaking. No error apparent or any reason evident to re-open and re-examine the matter in review is visible.

4.

The review applications are dismissed.

The Order dated 24.02.2022 stands as it stood.

5.

The Registry is requested to send a copy each of this Order to the parties and to their learned counsel immediately. The stenographer is also requested to upload this Order on the website of this Commission immediately.