1996 A I H C 3804 ::(1995) 2 CivLJ 555 ::(1995) 1 Cal LJ 139 ::(1995) 1 CalLT 127 ::(2001) 103 ComCas 479 ::(1995) 3 CPR 257 ::(1995) 1 Cal HN 459

Calcutta High Court

Hon'ble Judge(s): N. K. Batabyal , J

(A) Constitution of India , Art.226— Alternate remedy - Order of Consumer District forum - Appeal against available under provisions of Consumer Protection Act - Invocation of extraordinary jurisdiction not permissible. AIR 1977 SC 1703 : AIR 1976 SC 2446 and AIR 1992 SC 2279, Rel. on. (Para 11) (B) Consumer Protection Act (68 of 1986) , S.14(3), S.30— Consumer Protection Rules (1987) , R.10— District forum - Powers of - District forum passing Ex parte order - Not empowered to set aside or review its own order. (Para 14) .....