M/S Omway Buildestate Pvt. Ltd vs Vineet Yadav S/O Shri Vinod Kumar ...
2022 Latest Caselaw 7524 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 15335/2022
                                    M/s Omway Buildestate Pvt. Ltd.
                                                                                                            ----Petitioner
                                                                             Versus
                                    Vineet Yadav S/o Shri Vinod Kumar Yadav
                                                                                                          ----Respondent

For Petitioner(s) : Mr. A.K. Bhandari, Sr. Adv., assisted by Mr. Jitendra Mishra For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH Order

29/11/2022 Learned Senior Counsel appearing on behalf of the petitioner submits that the writ petition is maintainable against the order passed by the National Consumer Dispute Redressal Commission, in view of the judgment passed by the Hon'ble Supreme Court in the matter of Ibrat Faizan Vs. Omaxe Buildhome Private Limited, reported in 2022 SCC Online SC 620.

In that view of the matter, issue notice to the respondents, returnable by six weeks.

List on 06.01.2023.

Meanwhile, operation of the order dated 15.03.2018 passed by the State Commission Rajasthan, Jaipur (Annexure-5) as well as the order dated 03.08.2022 passed by the National Commission (Annexure-6) shall remain stayed, subject to depositing the original amount taken by the petitioner from the respondents before the Registrar (Administration), Rajasthan High Court, Bench at Jaipur by way of demand draft.

(INDERJEET SINGH),J

Upendra Pratap Singh /77

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