Delhi High Court - Orders
Ravinder Yadav vs Dell International Service India Pvt. ... on 24 November, 2021
Author: Yashwant Varma
Bench: Yashwant Varma
$~20(SB)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13195/2021 & CM APPL. 41617/2021
RAVINDER YADAV ..... Petitioner
Through: Mr. Ravinder Yadav, Adv.
versus
DELL INTERNATIONAL SERVICE INDIA PVT. LIMITED &
ORS. ..... Respondents
Through: Mr. Shubham Nanda, Adv for
respondent Nos. 1 & 2
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 24.11.2021 The sole grievance which is addressed by the petitioner who appears in person is of the continued adjournment of proceedings on his complaint which is pending before the District Consumer Disputes Redressal Commission. The complaint stands numbered as CC/197/2018. The petitioner who appears in person further apprises the Court that although pleadings have been completed on that complaint, the matter has not been taken up for final disposal.
Bearing in mind the limited nature of the grievance which is addressed, the ends of justice would warrant this petition being disposed of with a request to the Commission to take up the complaint which has been filed in 2018 and to dispose it of with expedition without granting any unnecessary adjournment to respective parties Though, needless to state, it is observed that the Commission shall Signature Not Verified Digitally Signed By:BHAWNA Signing Date:26.11.2021 11:30:25 proceed in the matter with due notice to respondent Nos. 1 & 2.
In view of the above, the petition along with pending application stands disposed of.
YASHWANT VARMA, J.
NOVEMBER 24, 2021/neha Signature Not Verified Digitally Signed By:BHAWNA Signing Date:26.11.2021 11:30:25