AIROnline 2019 SC 1284 ::(2020) 6 All WC 5300 (SC) ::(2019) 2 Orissa LR 1037

Supreme Court Of India

Hon'ble Judge(s): K. M. Joseph, A. S. Bopanna , JJ

Consumer Protection Act (68 of 1986) , S.22A— (as Inserted By Amendment Act (62 Of 2002)) - Setting aside of ex-parte order - Appeal by Judicial member of State Commission challenging adverse observation made against him on account that he did not set aside ex-parte order - Since State Commission has no power to set aside ex-parte order which are given only to National Commission under S. 22A of Consumer Protection Act - Observation made against appellant, set aside. (2011) 9 SCC 541, Rel. on. (Para 7)