ORIENTAL INSURANCE COMPANY LTD Vs. VEENA GUPTA

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against order dated 11.11.2010 passed by the State Consumer Disputes Redressal Commission, Lucknow (for short 'the State Commission') in execution proceedings. The operative part of this order read us under:

(2.) Above impugned order was passed in pursuance of order dated 23.7.2009 passed by the Apex Court. Relevant portion of the order of Apex Court read as under:

(3.) Before dealing with this revision petition, it would be fruitful to narrate the circumstances in which impugned order was passed.