Smt Rekha Sharma vs State Consumer Disputes Redressal ...
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Allahabad High Court

Smt Rekha Sharma vs State Consumer Disputes Redressal ... on 28 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:64608
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 3992 of 2026   
 
   Smt Rekha Sharma    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Consumer Disputes Redressal Commission And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Mohd Hasnain, Musharraf Ali, Sarfraz Ahmad   
 
  
 
Counsel for Respondent(s)   
 
:   
 
Ashish Agrawal   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE VIKAS BUDHWAR, J.     

1. Heard.

2. In view of the order, which is being proposed to be passed today, notices are not being issued to the respondents.

3. The solitary relief claimed in the present writ petition for a direction to the court below / respondent No.1 State Consumer Disputes Redressal Commission Lucknow to decide the above noted Appeal No. SC/9/FA/884/2025 (Smt. Rekha Sharma vs. Branch Manager, Union Bank of India) pending before State Consumer Disputes Redressal Commission Lucknow.

4. Learned counsel prayed that the said suit may be decided, expeditiously.

5. Since the above-mentioned case is pending, no useful purpose would be served in keeping this petition pending. 6. In view of the above, this writ petition stands disposed of with a direction to the court below / respondent No.1 State Consumer Disputes Redressal Commission Lucknow to decide the above noted Appeal No. SC/9/FA/884/2025, in accordance with law, expeditiously without granting unnecessary adjournment, after ensuring service of notice upon all the respondents and providing opportunity of hearing to all the concerned parties as well as giving a reasonable opportunity of leading evidence in respect of their case, provided there is no other legal impediment.

(Vikas Budhwar,J.)

March 28, 2026

Rajesh