Avalon Projects A Unit Of Grj ... vs Narendra Kumar Goyal
2025 Latest Caselaw 2957 Del

Delhi High Court

Avalon Projects A Unit Of Grj ... vs Narendra Kumar Goyal on 24 March, 2025

                          $~33
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                  Date of Decision: 24th March, 2025
                          +     CM(M) 120/2024 & CM APPL. 3833/2024 & CM APPL. 22407/2024
                                & CM APPL. 29871/2024
                                AVALON PROJECTS A UNIT OF GRJ DISTRIBUTORS AND
                                DEVELOPERS PRIVATE LIMITED                                 .....Petitioner
                                                    Through:      Mr. Abhishek Patra, Advocate for Mr.
                                                                  Vivek Kohli, Advocate
                                                    versus

                                NARENDRA KUMAR GOYAL                     .....Respondent
                                            Through: Mr. Arjun Shukla, Advocate (Through
                                                     VC)

                                CORAM:
                                HON'BLE MR. JUSTICE MANOJ JAIN
                                             J U D G M E N T (oral)

1. The present petition has been filed under Article 227 of the Constitution of India, challenging order dated 09.11.2023 passed in First Appeal No. 872/2021 by Hon‟ble National Consumer Disputes Redressal Commission (in short „NCDRC‟).

2. The above matter was filed before NCDRC impugning order dated 21.09.2021 passed by the State Consumer Disputes Redressal Commission, Rajasthan in Consumer Complaint No.151/2019.

3. Since the entire cause of action pertaining to the present subject matter has arisen within the jurisdiction of Rajasthan High Court, in view of judgment dated 04.03.2024 passed by Hon‟ble Supreme Court in Siddhartha S Mookerjee vs. Madhab Chand Mitter, 2024 SCC OnLine SC 4205, the petitioner should rather approach the concerned jurisdictional High Court.

4. In Siddhartha S Mookerjee (supra), the Hon‟ble Supreme Court has, very categorically, observed that merely because NCDRC had allowed petition, the jurisdiction would not vest with Delhi High Court and observing that since the cause of action had arisen in Kolkata and the matter had been dealt with by the State Commission of West Bengal, it was held that the jurisdiction of High Court of Calcutta should have been invoked.

5. Moreover, this Court has already vide order dated 12.09.2024 passed in General Manager, Punjab National Bank and Others vs. Rohit Malhotra:

(2024) SCC OnLine Del 6415 observed that in view of Siddhartha S Mookerjee (supra), any such petitioner should go to the "jurisdictional High Court".

6. In view of the above, the present petition is disposed of as not maintainable on account of lack of jurisdiction. All the rights and contentions of the parties are reserved.

7. Needless to say, the petitioner would be at liberty to invoke the jurisdiction of the jurisdictional High Court i.e. Rajasthan High Court by filing appropriate petition.

8. In view of the above, for a period of four weeks from today, let no coercive process be taken in the Execution Petition in order to enable the petitioner herein to seek appropriate relief from the Jurisdictional High Court.

9. The petition stands disposed of in aforesaid terms.

(MANOJ JAIN) JUDGE MARCH 24, 2025//dr/js