IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.6151 OF 2001

Satish Chander Gupta & Sons        ...Appellant(s)

Versus

M/s. Klick Nixon Ltd. & Anr.       ...Respondent(s)

O  R  D  E  R

Heard learned counsel for the parties.

This  appeal  has  been filed  against the order of  the National  Consumer

Disputes  Redressal  Commission [for  short,  “the National  Commission”]  dated 13th

April, 2000.  The said impugned order reads as follows:

“We have gone through the merits of the case.  We agree with the view expressed by the State Commission.  The Revision Petition is dismissed.”

A  perusal  of  the  above  order  shows  that  no  reasons  have  been  given

therein.  In our opinion, even in an order of affirmance, some reasons ought to be

recorded, which need not be as elaborate as orders passed by the District Forum or

the  State  Consumer  Disputes  Redressal  Commission.   Hence,  we  set  aside  the

impugned order and remand the matter to the National  Commission for decision

afresh after hearing the parties in accordance with law as expeditiously as possible.

The civil appeal is, accordingly, allowed.

......................J.       [MARKANDEY KATJU]

......................J.       [G.S. SINGHVI]

New Delhi, February 26, 2009.