Amar Asha Cooperative Societies ... vs The District Consumer Disputes ...
2021 Latest Caselaw 16557 Bom

Citation : 2021 Latest Caselaw 16557 Bom
Judgement Date : 30 November, 2021

Bombay High Court

Amar Asha Cooperative Societies ... vs The District Consumer Disputes ... on 30 November, 2021

Bench: Avinash G. Gharote

                                                                                                         40wp 3806.2021.odt
                                                                1

                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH : NAGPUR

                                         Writ Petition No. 3806/2021

                     Amar Asha Cooperative Societies Ltd. And anr.
                                         ..VS..
                 The District Consumer Disputes Redressal Forum, Nagpur
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Office Notes, Office Memoranda of                                     Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order__________________________________________________________
                                          Dr. Mrs. R.S. Sirpurkar, Advocate for the petitioners

                                           CORAM :              AVINASH G. GHAROTE, J.

DATED : 30/11/2021

Heard Dr. Mrs. R.S. Sirpurkar, learned Counsel for the petitioners.

2. The contention raised by the learned Counsel for the petitioner relying upon the judgment in the case of Haryana Urban Development Authority Vs. Tej Refrigeration Industries reported in 2013 (14) SCC 758, that it was necessary for the learned Consumer Forum to have framed the issue of limitation before proceeding ahead with the matter. Though, an application was filed raising a preliminary objection on the ground of limitation, as well as, specific plea was raised in the written statement, the same has not been done.

3. Issue notice for final disposal to the respondents, returnable on 15.12.2021.

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40wp 3806.2021.odt

4. In the mean time, since the apprehension has been expressed that the Consumer Forum would proceed with the matter, there shall be stay of further proceedings in the matter before Consumer Forum till returnable date.

JUDGE

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