SURESH BHARGAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Revision Petition is dismissed as devoid of merits. Since the petitioner has in ground Nos. 5 and 6 of the appeal petition made wild and unfounded allegations in abusive language against the judiciary of the country in general and particularly against a former Chief Justice of the Supreme Court of India and also against the President of the National Commission which were to-tally uncalled for, the petitioner is hereby directed to pay a sum of Rs. 1,000/- by way of costs of this petition which amount shall be deposited in the Registry of this Commission within one moth from today. THE amount when deposited will be transferred by the Registry to the Consumer Fund of the Ministry of Civil Supplies, Government of India. Revision dismissed.