Delhi High Court

Tdi Infrastructure Limited vs Bikramjit Singh & Ors on 14 May, 2025

                          $~59
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                         Date of Decision: 14th May, 2025
                          +    CM(M) 2865/2024 & CM APPL. 37660/2024

                                   TDI INFRASTRUCTURE LIMITED                        .....Petitioner
                                                     Through:     Mr. Vaibhav Agbihotri with
                                                                  Mr.Harshit Kiran, Mr. Himaghn Jain,
                                                                  Advocates.
                                                     versus

                                   BIKRAMJIT SINGH & ORS.                            .....Respondents
                                                 Through: None.
                                   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 common order dated 11.03.2024 passed by learned National Consumer Disputes Redressal Commission (in short „NCDRC‟) in First Appeal No.546/2019.

2. The above matter was filed before learned NCDRC impugning order dated 20.12.2018 passed by Punjab State Consumer Disputes Redressal Commission, Chandigarh in Consumer Complaint No.700/2018.

3. Since the cause of action pertaining to the present subject matter has arisen within the jurisdiction of other High Court, relying upon judgment dated 04.03.2024 passed by Hon‟ble Supreme Court in Siddhartha S Mookerjee vs. Madhab Chand Mitter, 2024 SCC OnLine SC 4205, learned counsel for petitioner now prays that the petitioner may be permitted to withdraw the present petition with liberty to approach the jurisdictional High Court.

4. This Court has gone through the above said order wherein the Hon‟ble Supreme Court has, very categorically, observed that merely because NCDRC, having seat in Delhi, 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. The petition stands disposed of as withdrawn with liberty to invoke the jurisdiction of the jurisdictional High Court by filing appropriate petition within four weeks.

7. 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.

8. The petition stands disposed of in aforesaid terms.

9. It is, however, made clear that this Court has not expressed any opinion, whatsoever, over the merits of the case.

(MANOJ JAIN) JUDGE MAY 14, 2025/st/shs