JANHAVI BHALCHANDRA GANU Vs. SANJAY MANOHAR GADGIL

JUDGEMENT

(1.) THIS is a review application filed by the petitioner Askaran Bajaj to review the order dated 14. 10. 2005 passed by this Commission. The review is sought to be made on two grounds. Firstly, that a Bench of one Member of this Commission is not duly constituted Bench and secondly, the question of limitation has not been properly appreciated by this Commission in its impugned order.

(2.) WE are afraid that this could not be the grounds of review. However, Section 20 (1a) (ii) of the Consumer Protection Act, 1986 reads as follows: "a Bench may be constituted by the President with one or more members as the President may deem fit. "

(3.) IN our view a plain reading of this provision makes it abundantly clear that the President of the National Commission can constitute a Bench with one or more Members.