REVISION PETITION (RP) – 21(b)

  Revision Petition as provided under Section 21(b) of the Consumer Protection Act, 1986-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 can be filed with the Registry of this Commission within a period  of  ninety days from the date of receipt of the order on all working days (Monday to Friday) between 10:00 A.M. to 4:30 P.M. at Ground Floor, ‘Upbhokta Nyay Bhawan’, ‘F’ Block,  General Pool Office Complex, INA, New Delhi - 110 023. Revision Petition must be supported by an Notarised  attested affidavit with 1+1 sets (with File cover) + Number of Opposite Parties . The Revision Petition along with all the copies should be paginated and duly indexed in the following seriatim:-
1.  Index
2.  List of Dates
3.  Memo of Parties (with fresh complete addresses & telephone no.)
4.  Revision Petition with Notarised  attested affidavit
5.  Stay Application, or any other application if any, with Notarised  attested affidavit
6.  Application for condonation of delay with Notarised attested affidavit, if beyond  limitation. (Within 90 days of receipt of
     order)
7.  Certified copy of order of State Commission
8.  Copy of order of District Commission
9.  Copy of Complaint, Reply & Rejoinder filed before District Commission as well as copy of evidence if recorded and other
     documents relied on by both parties.  (All the Annexures must be attested as True Copy on the last page with name &
     signature)

Note :

1.  The documents shall be filed in English language only or translated copy of any other language, duly typed in double

     space on one side of the paper. If any supporting documents are not legible the same will not be accepted until clear

     legible/photo copies are filed.

2.  If the documents are not filed as per in the format mentioned above the same will be returned to the parties at the

     counter itself without acknowledgement and will only be registered after removing the defects

3.  After the issue of notice, any documents in a case, the same has to be served on the other side and 1+1 sets be filed

     with proof of service. No document will be accepted unless filed two days (working days) in advance from the date of

      hearing.

4.  Henceforth, the review petition/application for recalling of order will be listed before the bench by way of circulation in

     chambers.

5.  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, against each appeal/complaint decided by the State Commission in the common order.

6.  No. of copies to be filed in the Commission 1+1 sets (with File cover) + Number of Opposite Parties . 

7.  Caveat Application filed in the Commission in Revision Petition and First Appeal has to be filed in 1+1 sets along

     with proof of service on Opposite Parties and also copy of order of the State Commission.

8.  Application for Certified copy of order must be made on Letter Head with signature & Rubber stamp by counsel with

      a statement that first free certified copy has not been received either by the party-in-person or their counsel.

9.  Duplicate certified copy shall be issued on payment basis as per Regulation with a clear endorsement that earlier first

     free certified copy was sent by post at the address of the party-in-person or to their Counsel/Authorized Representative.

HON’BLE PRESIDENT

NCDRC