CONSUMER REVISION
BEFORE THE HON'BLE STATE CONSUMER REDRESSAL COMMISSION AT _______________________
Revision No.:______ of 20___
Memo of Parties
_______________________________________ Petitioner
VERSES
_______________________________________ Respondent.
Revision Petition under Section 17 (b) of the Consumer Protection Act, 1986 against the order dated _____ of Ld. District Consumer Redressal Forum (Name of Place), in case titled as____
(Name of Place) Petitioner
______ Through, Advocate
GROUNDS OF REVISION:
Respectfully:
1. That the relevant facts and the facts leading to filing of present Revision are given in brief hereunder in chronological order for the convenience of your Lordships:-
Date______
Events ______
GROUNDS
2. That the humble Petitioner is invoking the jurisdiction of this Hon'ble Commission and seeking indulgence on the following grounds amongst others each one of which is without prejudice to and independent of other:
(a) That the learned Forum below has acted with serious illegality in the exercise of jurisdiction vested in it by law. ____
(b) That there has been mis-appreciation of evidence and mis-application of the provisions of law by the Ld. Forum below. _____
(c) That a breach of the rules of natural justice occurred in connection with the making of the decision. ____
(d) Those procedures that were required to be observed in connection with the making of the decision were not observed and there has been a material irregularity in the exercise of the powers vested with the Ld. forum below. _____
(e) That the decision was not authorised by the enactment in pursuance of which it was purported to be made. _____
(f) That the making of the decision was on the improper exercise of the powers conferred by the enactment in pursuance of which it was purported to be made. ______
(g) That decision incurred an error of law whether or not the error appears on the record of decision. _____
(h) That there was no evidence or other material to justify the making of the decision. _____
(i) That the decision was otherwise contrary to law _____ taking an irrelevant consideration into account in the exercise of power. _____
(j) That the Ld. forum below has failed to take a relevant consideration into account in the exercise of a power. _____
(k) That the Ld. Forum below while making the decision was required by law to reach that decision only if a particular matter _____ was established and there was no evidence or other material [including facts of which the Ld. Forum below was entitled to take notice] from which the Ld. Forum below could reasonably be satisfied that the matter was established and then the decision was based on the existence of a particular fact and that fact did not exist.
(l) That the Ld. Forum below has not exercised the judicious discretion vested in it in accordance with the law in passing the impugned order. _____
(m)That the provisions of the law have been misconstrued. More particularly ____
(n) That the Ld. Forum below has failed to appreciate the evidence on record and has drawn wrong inferences from the facts proved on record which has vitiated findings. _____
(o) That the Ld. Forum below has failed to appreciate the well-settled principles of law laid down by the Hon'ble Apex Court and this Hon'ble Commission in the catena of cases.
3. That no similar Revision of Revision has been filed by the Petitioner on the similar grounds.
4. It is, therefore, most respectfully prayed that this Hon'ble Commission may be pleased to send for the records of the case and after examining the legality of the proceedings may be pleased to set aside the orders of the Ld. Forum below dated _____ passed in the case titled as ____. Such other orders may also please be passed as deemed fit and proper in the facts and circumstances of the case in favour of the Petitioner.
(Name of Place) Petitioner
______ Through, Advocate
BEFORE THE HON'BLE STATE CONSUMER REDRESSAL COMMISSION AT _____________
Application No.:______ of 20___ in Revision No.______ of 20___
_______________________________________ Petitioner/Applicant
VERSES
_______________________________________ Respondent.
Application for stay of the impugned order of the Ld. District Consumer Redressal Consumer Forum dated _____ case titled as _____
Respectfully:
1. That the applicants have filed the above-mentioned Revision in this Hon'ble court hearing whereof will take some time.
2. That it is apparent from the grounds of the Revision and the documents attached therewith that the Petitioner/applicant has a prima facie very good case in his favour and the Revision is bound to succeed.
3. That the interest of justice demands that during the pendency of the Revision operation of the impugned judgment of the Ld. District Redressal Forum below is stayed. Otherwise, the applicant will suffer irreparable loss and injury which cannot be compensated in terms of money.
4. It is, therefore, most respectfully prayed that this application may be allowed in the interest of justice and during the pendency of this Revision the operation of the impugned order may have stayed in the interest of justice. Such other orders are also passed as deemed fit and proper in the facts and circumstances of the case.
(Name of Place) Petitioner
______ Through, Advocate
BEFORE THE HON'BLE STATE CONSUMER REDRESSAL COMMISSION AT _____________
Application No.:______ of 20___ in Revision No.:______ of 20___
_______________________________________ Petitioner/Applicant
VERSES
_______________________________________ Respondent.
Affidavit in support of the application for stay
I, ______, do hereby solemnly affirm and declare as under:
1. That the accompanying application has been prepared under my instructions.
2. That the contents of paragraph 1 to 4 of the application are correct and true to the best of my knowledge.
3. That I further solemnly affirm and declare that this affidavit of mine is correct and true to the best of my knowledge and no part of it is false and nothing material has been concealed therefrom.
Affirmed at (Name of Place) this the ______
Deponent
BEFORE THE HON'BLE STATE CONSUMER REDRESSAL COMMISSION AT _____________
Consumer Revision No.: ______ of 20___
_______________________________________ Petitioner/Applicant
VERSES
_______________________________________ Respondent.
INDEX
|
S. No. |
Annex. |
Particulars of Documents |
Pages |
|
1. |
|
Memo of Parties |
1 |
|
2. |
|
Grounds of Revision |
2 |
|
3. |
|
Impugned orders |
__ |
|
4. |
|
Application for stay |
__ |
|
5. |
|
Affidavit |
__ |
|
6. |
|
Power of Attorney |
__ |
(Name of Place) Petitioner
______ Through, Advocate
