WPMS/7/2023
2023 Latest Caselaw 94 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                      COURT'S OR JUDGES'S ORDERS
No           or directions and
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                                 WPMS No. 07 of 2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Mr. Neeraj Garg, learned counsel for the petitioner.

Mr. Yogesh Tiwari, learned Standing Counsel for the State/respondent nos. 1 & 2.

It is contended by the learned counsel for the petitioner that the judgment rendered by learned District Consumer and Redressal Forum, Haridwar is without jurisdiction as the complainant does not come within the meaning of the expression 'consumer', as required under Consumer Protection Act, 2019.

Issue notices to respondent nos. 3 & 4, returnable within six weeks.

List this case on 31.03.2023. Till next date of listing, execution of the impugned judgment shall be kept in abeyance.

Stay application (IA 1 of 2023) stands disposed of accordingly.

(Manoj Kumar Tiwari, J.) 06.01.2023 Mamta