Delhi High Court - Orders
Department Purchase Central In Charge ... vs Sri Tapan Kumar Barman & Ors on 17 October, 2023
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~95
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13628/2023 & CM APPL. 53759/2023
DEPARTMENT PURCHASE CENTRAL IN CHARGE (DPC) JUTE
CORPORATION OF INDIA ..... Petitioner
Through: Mr. Ashutosh Lohia, Ms.Shraddha
Bhargava, Mr. Rohan Dewan, Mr.
Gaurav Anand, Mr. Rohit Saraswat,
Mr. Karan Sharma, Ms. Parul Lohia,
Advocates
versus
SRI TAPAN KUMAR BARMAN & ORS. ..... Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 17.10.2023 Learned counsel for the petitioner contends that the respondents are not the consumers as they were the producers of the jute which they claim to have agreed to sell to the petitioner within the meaning of Section 2(1)(d) of the Consumer Protection Act, 1986.
Subject to the Petitioner depositing a sum of Rs.50 lakhs with the Registrar General of this Court within eight weeks, let notice be issued to the Respondents.
On Petitioner's taking steps, let notice be served on the Respondents through all permissible modes, including Dasti.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/10/2023 at 22:26:48 Registrar General of this Court is directed to keep the amount deposited by the Petitioner in an interest bearing fixed deposit.
List on 12.02.2024.
In the meantime, there shall be stay of the operation of the impugned order.
SUBRAMONIUM PRASAD, J OCTOBER 17, 2023 Rahul This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/10/2023 at 22:26:48