SELEX OFFICE SYSTEMS (P) LTD vs SARITA RANI

THIS is a petition moved by Selex Office System Pvt. Ltd., New Delhi alleging therein that feeling dissatisfied with the order dated February 13, 1993 of the District Forum, Sangrur, it had filed an appeal before the State Commission and the same was dismissed on June 15,1993 and against that order of the Commission, the petitioner went up in revision and the same was dismissed by the National Commission on February 24, 1994. The petitioner has now moved a petition for review against the order of the State Commission dated June 15, 1993. Notice of this petition was issued to the petitioner. The petitioner is not present when the case is called. A telegram has been received in the office purporting to be from the Counsel of the petitioner that he is sick and requesting for the adjournment of the case. We are not inclined to adjourn the case in as much as it is posted only for the purpose of examining whether the petition for review filed by the petitioner is maintainable. In the Consumer Protection Act, 1986, no power of review has been conferred on the State Commission. It is well settled that unless a power of review is conferred on a Court, it has no inherent power to review its earlier order. In this view, we are fortified by a decision of the Supreme Court in case Patel Narshi Thakershi & Ors. v. Pradumansinghji Arjunsinghji AIR 1970 Supreme Court, 1973.

CONSEQUENTLY, we hold that the petition for review is not maintainable before us. For the aforesaid reasons, we dismiss the review petition. No costs. Review Petition dismissed.