- (1.) THIS application has been preferred by Rajiv Kumar Bhagat who was one of the Respondents in W.P. (C) 2526/01. It is stated that the order was passed in the Court in that case on 20th June, 2001 without notice to him.
(2.) HERE it was pointed out to the counsel that the petitioner was merely given liberty to prefer appeal before the State Consumer Disputes Redressal Commission, Ranchi within a time frame and interim relief was merely given till the stay matter was decided by the Commision, the counsel for Rajiv Kumar Bhagat said, to his information, that no appeal was preferred by the writ petitioners Senior Divisional Manager, National Insurance Co. Ltd. and others within six weeks from 20th June, 2001. In the facts and circumstances, it is made clear that if no appeal has been preferred by the writ petitioners before the State Consumer Disputes Redressal Commission, Ranchi within six weeks from 20th June, 2001 along with a petition for stay then, in such case, the interim order shall not be applicable. However, if any such appeal with petition for stay has been preferred by writ petitioners within six weeks from 20th June, 2001, the review applicant Rajiv Kumar Bhagat will contest the matter before the State Commission.
(3.) THE review application stands disposed of.;