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Judgment
R.K. Agrawal, J., President Member
The present Petition has been filed against the Order dated 13.07.2021 passed by the Madhya Pradesh State Consumer Disputes Redressal Commission at Bhopal (hereinafter referred to as “the State Commission”) in Revision No. 57 of 2015, arising out of the Order dated 06.05.2015, passed by the District Consumer Disputes Redressal Commission/Forum, Jabalpur, Madhya Pradesh in Execution Application No. 47 of 2014. The Revision preferred by the Petitioner herein before the State Commission has been dismissed.
In view of the law laid down by the Hon’ble Supreme Court in the Case of Karnataka Housing Board Vs. K.A. Nagamani, AIR 2019 SC 2290, this Commission has no power to exercise its Revisional Jurisdiction under Section 21(b) of the Consumer Protection Act, 1986, now replaced by Section 58(1)(b) of the Consumer Protection Act, 2019, as the Complaint Case is not pending.
In this view of the matter, the present Petition is dismissed as not maintainable, with liberty given to the Petitioner to take recourse to such remedy as is available under law.