M/S Mcdonald Family Restaurant vs Shyam Joshi
2016 Latest Caselaw 970 Del

Citation : 2016 Latest Caselaw 970 Del
Judgement Date : 8 February, 2016

Delhi High Court

M/S Mcdonald Family Restaurant vs Shyam Joshi on 8 February, 2016

Author: Manmohan

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P.(C) 4713/2015 & CM APPL. 8523/2015

       M/S MCDONALD FAMILY RESTAURANT          ..... Petitioner
                   Through  Dr. Lalit Bhasin with Mr. Krishnayan
                            Sen, Mr. Uddyam Mukherjee,
                            Mr. Ankit Jain and Mr. Sanjay Gupta,
                            Advocates
                   versus

       SHYAM JOSHI                      ..... Respondent
                           Through      None

%                                Date of Decision: 08th February, 2016.

CORAM:
HON'BLE MR. JUSTICE MANMOHAN

                              JUDGMENT

MANMOHAN, J: (Oral)

1. Present writ petition has been filed challenging the order dated 14 th November, 2014 passed by the National Commission in R.P. No. 1719/2014 as well as the order dated 22nd January, 2014 passed by the State Commission, Rajasthan and the order dated 26th June, 2013 of the District Forum, Jaipur. The petitioner has also prayed for dismissal of the respondent's complaint registered as Complaint No. 327/2012.

2. It is the case of the petitioner that the concept of rounding off to the nearest rupee as done by the petitioner in its bill is in accordance with the statutory circulars, notifications and guidelines.

3. Learned counsel for the petitioner has relied upon the Reserve Bank of India's circular No. RPCD.CO.RF.BC.NO.67/07.02.01/2006-07 dated 9th April, 2007 which has directed all nationalized banks that all transactions, including payment of interests, should be rounded off to the nearest rupee.

4. None has appeared for the respondent despite service. However, keeping in view the trivial amount of Rs. 4,500.50 awarded by the District Forum and confirmed by the State Consumer Disputes Redressal Commission, this Court disposes of the present petition with a direction that neither the order of District Forum nor State Consumer Disputes Redressal Commission or National Consumer Disputes Redressal Commission shall have any precedentary value.

5. With the aforesaid directions, present writ petition and application stand disposed of.

MANMOHAN, J FEBRUARY 08, 2016 rn