KHAIRUNNISHA IBRAHIM PASTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed by the petitioner challenging the order dated 26.09.2019 passed in CMA No.295 of 2016 passed by the Gujarat State Consumer Dispute Redressal Commission at Ahmedabad.

(2.) The brief facts leading to the present petition are that, the petitioner is an advocate practicing at Ahmedabad in various courts since last 15 years. The respondent No.3 is the client of the present petitioner while the respondent No.2 is the Branch Manager at ICICI Bank. The client of the petitioner qua respondent No.3 had some disputes with respondent No.2 and the dispute was carried in appeal to the National Consumer Disputes Redressal Commission, New Delhi, wherein some settlement was arrived at between the respondent Nos.2 and 3. Pursuant to their settlement, the Commissioner has passed order dated 14.01.2016, wherein it is stated as under :

(3.) At the time of argument, Mr. Gupta, the learned advocate for the petitioner contended that the petitioner is innocent and falsely roped in the offence. It is contended that the petitioner is an advocate and acted on the instructions of her client - the respondent No.3 herein. It is contended that her client had not informed her about the review order passed by the National Consumer Disputes Redressal Commission, New Delhi. The learned advocate for the petitioner has placed reliance on the judgement of the Apex Court in the case of Surendra Gupta vs. Bhagwan Devi (SMT) and Another reported in (1994) 4 SCC 657, wherein it is held as under :