H.U.D.A. Vs. RISHI PAL SINGH

JUDGEMENT

(1.) Appeal against the order of District Forum dated 11.1.2005 was disposed of by the State Commission vide order dated 5.2.2009 under challenge on the basis of concession made by Shri Raman Gaur, Adv. representing the petitioner Authority before the State Commission. Shri Badhran contends that the concession was given by the counsel without prior permission of the Authority. He expresses his inability in telling, if any action has been initiated by the Authority, against Shri Gaur who made the concession. Since the impugned order has been passed on concession given by Shri Gaur, Adv., we are not inclined to interfere with it in revisional jurisdiction under Section 21 (b) of the Consumer Protection Act, 1986. Dismissed. Revision Petition dismissed.