National Consumer Disputes Redressal
Amazon Seller Services Pvt. Ltd. vs Gopal Krishan & 5 Ors. on 26 February, 2018
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 1602 OF 2017 (Against the Order dated 17/02/2017 in Appeal No. 27/2017 of the State Commission Chandigarh) 1. AMAZON SELLER SERVICES PVT. LTD. THROUGH ITS AUTHORIZED SIGNATORY SHRI RAHUL SUNDARAM REGISTERED OFFICE AT BRIGADE GATEWAY 8TH FLOOR, 26/1, DR. RAJKUMAR ROAD, MALLESHWARAM (W) BANGALURU-560055 KARNATAKA ...........Petitioner(s) Versus 1. GOPAL KRISHAN & 5 ORS. S/O. SHYAM LAL R/O. H.NO. 2015, SECTOR 27-C, CHANDIGARH 2. XIOMI TECHNOLOGY INDIA PVT. LTD. BY RISING STARS MOBILE INDIA PVT. LTD., 380-BELERICA ROAD, SIRI CITY SIDDAM AGRA HARAM VILLAGE, VARADAIAHPALEM MANDAL CHITTOR, NADHRA PRADESH-517541 3. XIOMI INDIA C/O. LKEVA BUSINESS CENTRE 8TH FLOOR, UMIYA BUSINESS BAY TOWER 1, CESSNA BUSINESS PARK, KADUBEESANAHALLI, MARTHAHALLI SARJAPUR OUTER RING ROAD, BANGALURU-560103 KARNATAKA 4. CLOUDTAIL INDIA PVT. LTD., ANJANEYA INFRASTRUCTURE PROJECT NO. 38&39, SOUKYA ROAD, KACHERAKANAHALLI HOSKOTE TALUKA BANGALURU RURAL DISTRICT-BANGALURU-560067 KARNATAKA 5. CLOUDTAIL INDIA PVT. LTD., S-405, L GROUND FLOOR, GREATER KAILSAH II, NEW DELHI-110048 6. XIAOMI EXCLUSIVE CHANDIGARH SHOP NO. SCO 2471-72, 1ST FLOOR SECTOR 22-C, CHANDIGARH ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE D.K. JAIN,PRESIDENT
For the Petitioner : Mr. A.P.S. Ahluwalia, Sr. Advocate
Mr. Vishal Khattar, Advocate
Mr. S.S. Ahluwalia, Advocate
Mr. Jatin Teotia, Advocate For the Respondent : Mr. Nitin M., Advocate
Mr. A. Chaturvedi, Advocate
Dated : 26 Feb 2018 ORDER
Mr. A.P.S. Ahluwalia, Learned Senior Counsel appearing for the Petitioner, submits that as per his instructions, as a goodwill gesture, the Petitioner Company has decided not to press the present Revision Petition, more so, when the Manufacturer, Respondent No.3 herein, has already complied with the order impugned in the present Revision Petition. He, however, states that the questions of law sought to be raised in the present Revision Petition may be kept open for being decided in an appropriate case.
In view of the above, the Revision Petition is dismissed as not pressed, keeping open the questions of law sought to be raised in the present Revision Petition. It goes without saying that I have not expressed any opinion on the merits of the said questions.
The Revision Petition stands disposed of leaving the parties to bear their own costs.
......................J D.K. JAIN PRESIDENT