Delhi High Court
Aditya Bagree & Ors. vs National Consumer Disputes ... on 24 February, 2023
Neutral Citation Number 2023/DHC/001534
$~53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 24.02.2023
+ CM(M) 306/2023
ADITYA BAGREE & ORS ..... Petitioners
versus
NATI ONAL CONSUMER DISPUTES REDRESSAL
COMMISSION THROUGH THE REGISTRAR
& ANR. ..... Respondents
Advocates who appeared in this case:
For the Petitioner : Mr. Vidur Mohan, Mr. Som Dev Tiwari and
Ms. Shefali, Advs.
For the Respondent : None
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
JUDGMENT
TUSHAR RAO GEDELA, J. (ORAL)
[ The proceeding has been conducted through Hybrid mode ]
CM APPL. 9243/2023
1. Exemption allowed subject to all just exceptions.
2. Application stands disposed of.
CM(M) 306/2023
3. The petitioners are aggrieved by the issue that the National
Consumer Disputes Redressal Commission, New Delhi (hereinafter
referred to as the 'National Commission') has not been proceeding to
dispose of the CC No. 3248/2017 titled "Aditya Bagree & Ors. Vs.
Signature Not Verified
Digitally Signed
By:VINOD KUMAR
Signing Date:02.03.2023
15:42:17
Neutral Citation Number 2023/DHC/001534
M3M India Limited", despite the matter kept for final hearing from 4th
November, 2019.
4. Mr. Mohan, learned counsel appearing for the petitioners submit
that the pleadings in the said consumer case is already complete and the
learned National Commission had listed the matter in the month of 2019
for final disposal. However, due to false and frivolous applications
being filed one after the other from the year 2019, by the respondent
No.2, the matter has not culminated in the final order being passed.
5. Learned counsel further submits that the amount so demanded by
respondent No.2 i.e. about Rs. 3 crores was deposited by the petitioner
way back in the year 2017, barring a small amount Rs.18 lacs which was
subsequently deposited in the National Commission.
6. Learned counsel submits that the despite taking all steps in
accordance with law and also complying with the amount deposited, the
petitioners/complainant is yet to see the results of the Consumer Case as
it stands before the National Commission.
7. This Court has perused the various order placed on record by the
learned counsel which was passed by the learned National Commission.
8. Since the only prayer of the petitioner is seeking a direction to the
National Commission for early and expeditious disposal of the
Consumer Case No. 3248/2017 titled "Aditya Bagree & Ors. Vs. M3M
India Limited", this Court is of the opinion that the present petition can
be disposed of at the admission stage with a request to the learned
National Commission to dispose of the Consumer Case No. 3248/2017
'Aditya Bagree & Ors. Vs. M3M India Limited', expeditiously and
preferably within the next eight months. The learned National
Signature Not Verified
Digitally Signed
By:VINOD KUMAR
Signing Date:02.03.2023
15:42:17
Neutral Citation Number 2023/DHC/001534
Commission is at liberty to take up the pending applications in the
interregnum and dispose of them as expeditiously as possible so as to
ensure that the main consumer complaint can be decided on its own
merits.
9. In view of the aforesaid directions, the petition is disposed of with
no order as to costs.
TUSHAR RAO GEDELA, J .
FEBRUARY 24, 2023
ms
Signature Not Verified
Digitally Signed
By:VINOD KUMAR
Signing Date:02.03.2023
15:42:17
