As per Section 58(1)(b) of the Consumer Protection Act, 2019, a Revision Petition “to call for the records and pass appropriate orders in any consumer dispute which is pending before or has been decided by any State Commission where it appears to the National Commission that such State Commission has exercised a jurisdiction not vested in it by law, or has failed to exercise a jurisdiction so vested, or has acted in the exercise of its jurisdiction illegally or with material irregularity”, may be filed in the National Consumer Disputes Redressal Commission within a period of ninety days from the date of receipt of free certified copy of the order passed by the State Commission.

The Revision Petition alongwith detailed index should be paginated in the following seriatim. Further, Alphabets are not to be used in pagination. Only running numerical no. is to be given. Pagination should start from the index itself e.g. If index runs into 3 pages, the pagination will be 1-3 for the index and onwards :-

Sl. No.	Particulars	Page Nos. running numerical no. only
1. *	Index [Detailed index] with running page Nos.	1 -
2. *	Proforma for Filing Revision Petition.
3. *	Notarised Affidavit in support of pleadings filed before District Commission.
4. *	Synopsis with List of Dates and Events.
5. *	Memo of Parties (with complete addresses, mobile no., telephone no. & email ids of both the parties as well as the Counsel).
6. *	Revision Petition with Notarised affidavit.
7. *	Certified copy of order of State Commission.
8. *	Copy of order of District Commission.
9.	Annexure – R-1 : Copy of Complaint filed in District Commission.
10.	Annexure– R-2 : Reply filed in District Commission.
11.	Annexure – R-3 : Rejoinder filed in District Commission. (Annexures (R-1 to R-3) filed before District Commission as well as copy of evidence if recorded and other documents relied on by both parties. (All the Document/Annexures must be attested as ‘True Copy’ on the last page with name & signature)
12.	Application for Stay with Notarised affidavit, if any.
13.	Application for condonation of delay with Notarised affidavit, if beyond limitation. (within a period of ninety days from the date of receipt of free certified copy of the order passed by the State Commission.).
14.	Other Applications, if any, with Notarised affidavit.

Note :-

Specimen copy is placed below.

(i) Proforma for Filing Revision Petition.

(ii) Notarised Affidavit in support of pleadings filed before District Commission.

NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
NEW DELHI

PROFORMA FOR FILING REVISION PETITION

Sl. No.

REVISION PETITION NO. OF________

Name & address of the Petitioner with Telephone Number(s) and email.

Name :

Address:

Tel : Landline No:

Mobile No :

E-mail :-

Details of the Case filed before the State Commission.

Date of the Order:

Case No. :

Name of the State Commission:

Details of the Case filed before the District Commission.

Date of the Order:

Case No:

Name of the District Commission :

Whether the impugned order (the order passed by the State Commission against which the present RP is filed) is a final order or an interim order?

Whether the order impugned is an ex-parte order ? “Dismissed in default or Non-prosecution ?

The date on which the free certified copy of impugned order was received from the State Commission.

In case of delay, whether an application for condonation of delay in filing the Revision Petition is filed?

Total Consideration paid

“the value of the goods or services paid as consideration,” in the Complaint filed in District Commission.

Total Consideration paid :

₹___________________

Page No.________Para No._______

Nature of the consumer dispute involved

(To indicate the Case Category)

(Whether Housing, Insurance, Medical, etc.)

(Please see enclosed Category list)

Details of the connected Revision Petition (s) or Appeal(s) if any, already filed in the National Commission.

Details of any pending / disposed of petition, involving identical question of law, if any.

If the consumer dispute relates to a housing, or land development project, details of the pending Revision Petitions, if any, in respect of the same project.

Whether attested true copies of the impugned order, order of the District Commission, pleadings and evidence (oral, affidavits as well as documentary) filed before the District Commission are filed?

Whether attested true copies of the pleadings :-

(i) Copy of Complaint filed in District Commission.

(ii) Reply filed in District Commission.

(iii) Rejoinder filed in District Commission.

(iv) Evidence, if any, of both the parties.

(v) Affidavits as well as documents filed before the District Commission are filed?

Yes or No

Whether English translations of all the documents in vernacular language are filed?

Telephone no. (Landline as well as mobile), and e-mail address of the Respondent (s), if available.

Name, address, telephone nos. (Landline as well as mobile) and e-mail address of the advocate of the petitioner.

VERIFICATION:

I, the Petitioner / Counsel / Authorised Representative above mentioned, do hereby verify that the information provided herein above is true and complete in all respects, and nothing material has been concealed therefrom.

Signature of the Petitioner / Counsel /

Authorised Representative

NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
NEW DELHI

AFFIDAVIT

(REVISION PETITION)

I __________________S/O, D/O, W/O _______________ aged _____ R/O_________ ___________________ do hereby solemnly affirm and declare as under:-

(1) That I have filed this Revision Petition against the order dated___________ in FA No……………….. of ……..… passed by the State Commission,_______________.

(2) That I have filed copies of the impugned order, the order of the District Commission and the copies of all the pleadings, affidavits and documents (which the parties had), etc, as required in the proforma for filing Revision Petition.

(3) That I have also filed copies of the oral evidence recorded by the District Commission.

No oral evidence was led by any party, before the District Commission.

DEPONENT

VERIFICATION

I _________________ the deponent above mentioned do hereby verify that the contents of my affidavit are true and correct to the best of my knowledge, nothing contained therein is false and nothing has been concealed therefrom. DEPONENT

Strike off whichever is not applicable.