RAJEEV HITENDRA PATHAK Vs. ACHYUT KASHINATH KAREKAR

JUDGEMENT

(1.) These appeals emanate from the order dated 16.11.2005 in Revision Petition No. 551 of 2005 and order dated 12.7.2001 in Miscellaneous Petition No. 1 of 2001 in Original Petition No. 110 of 1993 passed by the National Consumer Disputes Redressal Commission, New Delhi.

(2.) The main question which arises for consideration is whether the District Consumer Forums and the State Commissions have the power to set aside their own ex prate orders or in other words have the power to recall or review their own orders

(3.) The questions of law involved in both the appeals are identical; therefore, we deem it appropriate to dispose of both these appeals by a common judgment.