VIPIN SRIVASTAVA Vs. GENERAL POST OFFICE LUCKNOW

JUDGEMENT

(1.) This is an application for review of judgment and order dated 1.12.1999 passed by this Commission in Appeal. No.988/sc of 1997.

(2.) We have heard learned Counsel for the revisionist Mr. Vineet Srivastava.

(3.) Under the provisions of Consumer Protection Act no power of review has been conferred on this Commission. The review power can only be exercised when a statute specifically provides for such a power to be exercised by a Court or an Authority. In the present case the Act is silent on this point and the provisions of the Civil Procedure Code relating to review has not been made applicable to these proceedings under Sec.13 of the Consumer Protection Act.