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Smart Summary

Factual and Procedural Background

This matter is Revision Petition No. 2670 of 2010 before the National Consumer Disputes Redressal Commission, filed by Kumari Namrata Singh against Indus - A Division of Electrotherm & Anr. and Saurabh Agrawal (authorized dealer). The petition challenges an order dated 21/04/2010 in Appeal No. 373/2009 of the State Commission, Chhattisgarh. The hearing recorded on 28 November 2014 notes that no one was present and that the Collector, Raigarh, intimated that the amount due had been paid.

Legal Issues Presented

The opinion addresses a procedural matter and does not frame distinct legal issues.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The court noted that no party was present at the hearing and recorded the Collector, Raigarh's communication that the amount had been paid. On that basis the court concluded there was no further dispute requiring adjudication and proceeded to dispose of the revision petition.

Holding and Implications

DISPOSED OF

Direct effect: The Revision Petition No. 2670 of 2010 was disposed of by the Commission on 28 November 2014 because the amount in dispute had been paid. The opinion does not discuss broader implications or establish a new precedent.

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    KUMARI NAMRATA SINGH v. INDUS - A DIVISION OF ELECTROTHERM & ANR.

    NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI

      REVISION PETITION NO. 2670 OF 2010

      (Against the Order dated 21/04/2010 in Appeal No. 373/2009 of the State Commission Chhattisgarh)

    1. KUMARI NAMRATA SINGH

    R/o. Chakradhar Nagar, Banglapara

    Raigadh

    Chhattisgarh ...........Petitioner(s) Versus  

    1. INDUS - A DIVISION OF ELECTROTHERM & ANR.

    72, Palodia

    Ahmedabad

    Gujarat

    2. SAURABH AGRAWAL, AUTHORIZED DEALER

    Satya Yo Bikes, Dayaram Complex, Sittigudi Chowk

    Raigadh

    Chhattisgarh ...........Respondent(s) BEFORE:    HON'BLE MR. JUSTICE J.M. MALIK, PRESIDING MEMBER   HON'BLE MR. DR. S.M. KANTIKAR, MEMBER For the Petitioner : NEMO For the Respondent : Dated : 28 Nov 2014

    ORDER

    None present.  The Collector, Raigarh has intimated that the amount has been paid.

              The Revision Petition, therefore, stands disposed of.

      ......................J J.M. MALIK

    PRESIDING MEMBER ......................

    DR. S.M. KANTIKAR MEMBER

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    KUMARI NAMRATA SINGH v. INDUS - A DIVISION OF ELECTROTHERM & ANR.
    (Nov 28, 2014)