NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
GOVT. OF INDIA
|
Tel.
No. 24608720 |
Upbhokta Nyay
Bhawan “F”Block,
GPO Complex INA, New Delhi-110023. Dated: 17.11.2011 |
N O T I C E
.1. It has been observed by the Hon’ble Benches of the National Commission while hearing the cases that parties in person or their counsel are filing the documents at the eleventh hour i.e. just one day prior to the date of hearing whereas the paper books of the concerned cases are being supplied to the Hon’ble President/Members two working days prior to the date of hearing which is causing great inconvenience to the Hon’ble President and Members of the Commission to go through the documents time and again.
Consequently, the Hon’ble President of the Commission has directed the Registry not to accept any document if not filed prior to two working days of the date of hearing, and if any document is intended to be filed by the parties, the same should not be accepted at the filing counter except otherwise directed by the Benches.
.2. It has also been observed by the benches that the counsel or the parties appearing in person are filing a common petition/appeal against common order passed by the State Commission in a bunch of appeals/complaints. It causes inconvenience to the Hon’ble Benches to decide the independent issues pertaining to each matter, such as award of different amounts to different parties, etc. Hence, the Hon’ble President is pleased to direct the parties/Counsel to file independent or separate appeals/revision petitions in separate/single paperbook, against each appeal/complaint decided by the State Commission in the common order.
In view of the above, all the officers and staff working in Judicial/Listing/Filing Sections of this Commission are directed to strictly adhere to the above directions.
This circular be exhibited on the notice board of all the floors and be uploaded on the website of the Commission.
( H.D. Nautiyal )
Registrar
To
All concerned.