NATIONAL CONSUMERS PROTECTION SAMITI Vs. CHIEF ELECTRICAL SUPERVISOR

JUDGEMENT

(1.) The complainant is a voluntary Consumer Association, registered under the Bombay Public Trusts Act, 1950. Opposite Party No.1 is the Chief Electrical Supervisor, Government of Gujarat. Opposite Party Nos.2 and 3 are the manufacturer of electrical appliances.

(2.) The complainant has alleged that Opposite Party No.2 is a manufacturer of electrical appliance, namely, domestic electrical food mixture (liquidiser) and Opposite Part No.3 is a manufacturer of portable low-speed food grinding machine (popularly known as GHAR GHANTI), without obtaining any licence under the House-hold Electrical Appliances (Quality Control) Order, 1981; or, without obtaining ISI Mark under a valid licence issued under Indian Standard Institute (Certificate of Marks) Act, 1952.

(3.) In compliance with the summones issued by the Commission, the Chief Electrical Supervisor as well as Opposite Parties No.2 and 3 appeared and filed their version.