Delhi High Court - Orders
Tdi Infrastructure Pvt Ltd vs Sinder Paul Garg on 29 January, 2019
Author: Anu Malhotra
Bench: Anu Malhotra
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 116/2019 & CM APPL. 3464 & 3466/2019
TDI INFRASTRUCTURE PVT LTD ..... Petitioner
Through: Mr. Sandeep Sethi, Sr. Advocate with
Ms. Kanika Agnihotri, Mr. Preet
Singh Oberoi, Mr. Rudresh,
Advocates.
versus
SINDER PAUL GARG ..... Respondent
Through:
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 29.01.2019 CM APPL. 3465/2019 (Ex.) Exemption allowed subject to all just exceptions. The application stands disposed of. CM(M) 116/2019 At the outset on behalf of the petitioner, it is submitted that as regards, the prayer made vide para 19 of the petition which reads to the effect:-
"Along with the prayer of setting aside of the impugned order, the Petitioner prays that a direction be issued to Respondent no.1 in consultation with the Ld. Commission to lay down a proper regulations or guidelines for admitting Complaint under the Consumer Protection Act, 1986."
It is submitted that the said prayer is sought to be deleted and is thus, directed to be deleted.
Notice of the petition and of the accompanying applications be issued to the respondent on taking of steps by the petitioner through all permissible modes, returnable for 18.02.2019.
It is also submitted on behalf of the petitioner that the compliance of the directions of the State Consumer Disputes Redressal Commission and also as directed by the National Consumer Disputes Redressal Commission vide Para 8 of the impugned order have been complied with, the proof in relation thereto be placed on the record by the petitioner before the next date of hearing.
In the meantime, the execution of the impugned order of the learned National Consumer Disputes Redressal Commission is stayed.
Copy of the order be given Dasti, as prayed.
ANU MALHOTRA, J JANUARY 29, 2019/NC