BSES YAMUNA POWER LTD Vs. NEERAJ KUMAR

JUDGEMENT

(1.) This miscellaneous application has been filed by the petitioner in RP No. 334 of 2011 seeking review, under the provisions of Section 22(2) of the Consumer Protection Act, 1986 (hereafter, 'the Act'), of the order dated 12.8.2011 of this Commission allowing the above mentioned revision petition.

(2.) On hearing the Counsel, I am satisfied that on facts, there is an error apparent in the order dated 12.8.2011, which can be corrected without any notice to the respondent/complainant because the corrections will not cause any prejudice to the latter. Accordingly, I allow the Miscellaneous Application at the stage of admission and direct the following factual changes (indicated in italics) to be made in the existing paragraphs 4 and 8 of the order in question: