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The Supreme Court was highly disappointed by the working of the Consumer commissions which does not record reasons for dismissing an appeal and takes years for giving reasons. According to the court, it is highly inconsiderate of the Commissions of such high prestige to not work accordingly and in just manner. The Supreme Court in its recent judgment criticized the National Consumers Disputes Redressal Commission for its long delay in assigning reasons for dismissing the appeal.
The bench comprising of Justice Deepak Gupta and Justice Surya Kant said that such a system of adjudicating appeals whereby an appeal is dismissed without giving reasons for such a long period of time is highly inconsiderate and not appreciated. It said: “This is not the way the Commissions are required to function. These Commissions have been set up with a view to give quick relief to the parties and if reasons are not given for years on end then the whole purpose of setting up such Commissions is thwarted.”
The Court found that no reasoned judgment was followed wherein the Commission in its order dismissing an appeal stated that a reasoned judgment will follow. There was no judgment even after a year was elapsed. The apex court also noticed that it dismissed a review application too on the ground that since the main appeal has been dismissed and no reasons are yet to be given, hence, this review application is considered not maintainable.
Thus, the Apex court said that it is not at all appreciated how these Consumers Commissions are adjudicating their work an such a great amount of delay has been caused which is another link for cases to be pending. The cases which were brought to the notice of the Apex Court were highly undesirous and these Commissions require a high degree of notifications for adjudication of work and not to cause further delay in giving reasons for dismissing an appeal.
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