Delhi High Court - Orders
M/S Tdi Infrastructure Pvt Ltd vs Rajesh Vasudeva on 26 February, 2019
Author: Anu Malhotra
Bench: Anu Malhotra
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 272/2019 & CM APPL. 7589-7590/2019
M/S TDI INFRASTRUCTURE PVT LTD ..... Petitioner
Through Ms. Kanika Agnihotrai, Ms. Sukriti
Gandhi, Advs.
versus
RAJESH VASUDEVA ..... Respondent
Through None.
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 26.02.2019 CM APPL. 7590/2019 Exemption allowed subject to all just exceptions. Application is disposed of.
CM(M) 272/2019 & CM APPL. 7589/2019 Initial submissions is made on behalf of the petitioner. At this stage, learned counsel for the petitioner confines the prayer made in the petition to the extent of seeking reduction of costs imposed vide the impugned order dated 16.11.2018 in First Appeal No. 2404/2017 of the NCDRC submitting further to the effect that the petition is maintainable in as much as the said order has been made by the NCDRC in terms of Section 19 of the Consumer Protection Act, 1986 and does not fall within the embargo of Section 23 of the said enactment. Reliance is also inter alia placed on behalf of the petitioner on the order dated 19.12.2018 of this Court in CM (M) 1111/2018 in similar circumstances.
CM(M) 272/2019 page 1 of 2 Notice of the petition and the accompanying application be issued to the respondent on taking of steps by the petitioner through all permissible modes, returnable on 19th March, 2019 till which date the operation of the imposition of the costs vide the impugned order is stayed.
Copy of the order be given Dasti, as prayed.
ANU MALHOTRA, J
FEBRUARY 26, 2019/MK
CM(M) 272/2019 page 2 of 2