S. Baldev Singh vs J&K State Consumer Disputes ...
2021 Latest Caselaw 473 j&K

                                                                          Sr. No. 356



               HIGH COURT OF JAMMU AND KASHMIR
                          AT JAMMU

                                                    Reserved on: 09.04.2021

                                                    OWP No. 210/2010
                                                    IA No. 274/2010

S. Baldev Singh                                            .....Appellant/Petitioner(s)

                                   Through :- Mr. Sunil Sethi, Sr. Advocate with
                                              Mr. Navyug Sethi, Advocate

                             v/s

J&K State Consumer Disputes Redressal                               .....Respondent(s)
Commission and others

                                   Through :- None.


Coram:       HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE

                                      ORDER

This matter was heard and reserved for judgment on 09.04.2021.

While going through the record, it transpires that the order

impugned has been passed by the State Consumer Disputes Redressal

Commission, Jammu, which is cognizable by the Division Bench. This matter

is, accordingly, released.

Let the same be listed before the Division Bench after obtaining

the necessary permission from the Hon'ble the Chief Justice.

(Rajnesh Oswal) Judge JAMMU 12.04.2021 Rakesh