WPMS/938/2021
2021 Latest Caselaw 2765 UK

IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL
        ON THE 2ND DAY OF AUGUST, 2021
                        BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


     WRIT PETITION (M/S) No. 938 of 2021

BETWEEN:

Goswami Automobiles.                          ...Petitioner
     (By Mr. Mayank Datta, Advocate)

AND:
District Consumer
Dispute Redressal
Commission & another.                      ...Respondents
     (By Mr. Vipul Sharma, Advocate for respondent no. 2)


                      JUDGMENT

Learned counsel for the petitioner submits that he is not challenging the order passed by District Consumer Disputes Redressal Commission, Haridwar on merits. He further submits that the writ petition was filed in the month of April, 2021, as the State Consumer Disputes Redressal Commission, Dehradun was not functioning for want of quorum. By the order dated 20.03.2021, impugned in this writ petition, District Consumer Disputes Redressal Commission, Haridwar has directed sealing of the showroom of the petitioner.

2. It is a fact that petitioner has challenged the said order by filing Revision Petition before the State Consumer Disputes Redressal Commission, Dehradun.

3. Learned counsel for the petitioner has apprised the Court that the next date fixed before the State Consumer Disputes Redressal Commission, Dehradun is 04.08.2021.

4. In such view of the matter, the writ petition is disposed of with a request to State Consumer Disputes Redressal Commission, Dehradun to consider petitioner's stay application filed alongwith his Revision petition on the next date fixed i.e. on 04.08.2021 or on any other day within 15 days thereafter.

5. For a period of three weeks or till disposal of petitioner's stay application, whichever is earlier, the order 20.03.2021 passed by District Consumer Disputes Redressal Commission, Haridwar, shall be kept in abeyance.

(MANOJ KUMAR TIWARI, J.) Arpan