SATISH KUMAR CHAWLA Vs. JASBIR SINGH

JUDGEMENT

(1.) All these revision petitions, namely, Revision Petition Nos.13 to 17 of 2002 are being disposed of by a common order as according to both parties common questions of facts and law are involved in all these revision petitions. The facts are being taken from Revision Petition No.13 of 2002.

(2.) It's a revision petition filed against the interim order dated 4.2.2002 of the District Consumer Disputes Redressal Forum, Muktsar (hereinafter called the District Forum ).

(3.) The petitioner who is present in person has submitted that he had filed an application under Sec.13 read with Sec.4 (ii) of the Consumer Protection Act, 1986 , requesting the District Forum to make the following orders for an effective cross-examination of the complainant's witnesses in attendance : " (I) to call upon the complainant to produce the authentic/certified copy of the civil writ petition in question and as also the power of attorney/vakalatnama filed therewith in the Hon'ble High Court; (II) to request the President, District Bar Association, Muktsar to produce the list of members of the District Bar Association, Muktsar; (III) to request and direct the worthy President of the Bar Association of Punjab and Haryana High Court, Chandigarh, and only thereafter to further proceed with the case; (IV) to request the President, District Bar Association, Faridkot to produce the list of members of the District Bar Association, Faridkot.