G.D. GROVER Vs. CBI

JUDGEMENT

(1.) THE consumer complaint was first decided on 3.7.2007. It was remanded by the State Commission for fresh consideration. The District Forum decided it again on 8.7.2009. Appeal of the Complainant against it, was decided by the State Commission on 21.12.2010. The complaint has been dismissed by both. The RP/Complainant is now before us against the two concurrent orders.

(2.) THIS Commission had first provided the petitioner the assistance of an amicus curie on his request. Later, he chose to argue his case in person. Mr Sumnesh Kumar, Advocate has been heard on behalf of the RP/OP. We have also perused the records, including the written submissions of the two sides.

(3.) THE District Forum dismissed the complaint on 8.7.2009, holding that -