Citation : 2022 Latest Caselaw 9860 Bom
Judgement Date : 27 September, 2022
1 2 CRI WP 677.2022
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL WRIT PETITION NO.677 OF 2022
Amit s/o Vasantrao Zade
..vs..
Mohammad Azhar Sadique
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri J.M. Gandhi, Advocate for the petitioner.
CORAM : VINAY JOSHI, J.
DATED : 27/09/2022.
Heard.
2. The petitioner has impugned herein the judgment and order dated 02.12.2021 passed by the Additional District Consumer Disputes Redressal Commission, Nagpur along with the consequential proceedings filed by the consumer under Section 71 and 72 of the Consumer Protection Act, 2019 (for short 'the Act'). It is stated that though the consumer complaint was time barred in contravention to the provisions of Section 69 of the Act, the complaint was entertained and decided ex-parte. It is argued that the transaction relates to the open plot and therefore, the provisions of the Act would not apply.
3. The point of maintainability is kept open.
4. Issue notice to the respondent, returnable on 11.10.2022.
5. In the meantime, execution applications
2 2 CRI WP 677.2022
arising out of Consumer Complaint No.CC/21/80, stands stayed till the next date.
(VINAY JOSHI, J.)
Trupti
TRUPTI SANTOSHJI AGRAWAL
29.09.2022 10:26
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