w w w . L a w y e r S e r v i c e s . i n
Prakash Chandra Jain v/s Director, Danish Grih Nir Sanstha MYDT
Company & Directors' Information:- DANISH PRIVATE LIMITED [Active] CIN = U31200RJ1985PTC003346
Company & Directors' Information:- B A JAIN & CO. PRIVATE LIMITED [Active] CIN = U21014WB1997PTC083658
Company & Directors' Information:- N S JAIN AND COMPANY PRIVATE LIMITED [Active] CIN = U31909MH1997PTC112719
Company & Directors' Information:- V K JAIN AND CO PRIVATE LIMITED [Active] CIN = U74899DL1993PTC055478
Company & Directors' Information:- H. V. JAIN & CO PRIVATE LIMITED. [Active] CIN = U74140MH2009PTC189774
Company & Directors' Information:- R K CHANDRA PVT LTD [Strike Off] CIN = U36911WB1989PTC046753
Company & Directors' Information:- JAIN AND CO PVT LTD [Strike Off] CIN = U65921UP1925PTC000288
Company & Directors' Information:- H CHANDRA PRIVATE LIMITED [Strike Off] CIN = U65990MH1952PTC008894
Company & Directors' Information:- H C CHANDRA & CO. PVT LTD [Strike Off] CIN = U20231WB1957PTC023337
Company & Directors' Information:- S PRAKASH AND COMPANY LIMITED [Dissolved] CIN = U99999MH1938PTC002840
Company & Directors' Information:- B A JAIN & CO. PRIVATE LIMITED [Active] CIN = U21014WB1997PTC083658
Company & Directors' Information:- N S JAIN AND COMPANY PRIVATE LIMITED [Active] CIN = U31909MH1997PTC112719
Company & Directors' Information:- V K JAIN AND CO PRIVATE LIMITED [Active] CIN = U74899DL1993PTC055478
Company & Directors' Information:- H. V. JAIN & CO PRIVATE LIMITED. [Active] CIN = U74140MH2009PTC189774
Company & Directors' Information:- R K CHANDRA PVT LTD [Strike Off] CIN = U36911WB1989PTC046753
Company & Directors' Information:- JAIN AND CO PVT LTD [Strike Off] CIN = U65921UP1925PTC000288
Company & Directors' Information:- H CHANDRA PRIVATE LIMITED [Strike Off] CIN = U65990MH1952PTC008894
Company & Directors' Information:- H C CHANDRA & CO. PVT LTD [Strike Off] CIN = U20231WB1957PTC023337
Company & Directors' Information:- S PRAKASH AND COMPANY LIMITED [Dissolved] CIN = U99999MH1938PTC002840
Rev. Petition No. 21 of 2019
Decided On, 13 January 2020
At, Madya Pradesh State Consumer Disputes Redressal Commission Bhopal
By, THE HONOURABLE MR. JUSTICE SHANTANU S. KEMKAR
By, PRESIDENT & THE HONOURABLE MR. PRABHAT PARASHAR
By, MEMBER
For the Petitioner: Rajeev Jain, Learned Counsel. For the Respondent: Devendra Sahu, Learned Counsel.
Judgment Text
Shantanu S. Kemkar, President
1. Parties through counsel. Heard.
2. This revision petition is directed against the order dated 12.12.2018 passed by the District Consumer Disputes Redressal Forum, Bhopal, (for short ‘Forum’) in complaint case no.788/15, whereby the Forum has rejected the application for amendment filed by the petitioner / complainant on the ground that the same has been filed at a belated stage.
3. Learned counsel for the petitioner / complainant submits that the application was filed on the basis of subsequent events. In the circumstances, in order to bring subsequent events on record it became necessary to file amendment application.
4. On the other hand, learned counsel for the respondent / opposite party has supported the impugned order.
5. On going through the facts stated in the application it appears that on 22.03.2017 when the appellant / complainant went to the site he found that few houses were demolished and process of demolition of some houses was going on. In the circumstances, the application was filed.
6. Thus having gone through the application, it seems that the application for amendment was filed to bring the subsequent events on record which appears to be necessary for the just decision of the case.
7. As a result, we allow the application. The appellant / complainant is directed to carry out the amendment in the complaint within two weeks from the date of appearance before the Fo
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rum. The respondent may carry out consequential amendment in the reply within two weeks thereafter. The parties are directed to appear before the Forum on 26.02.2020.