H. M. NATARAJA Vs. SUB-INSPECTOR OF POLICE

JUDGEMENT

(1.) Heard learned counsel Sri R.P.Somashekaraiah for the petitioner, learned HCGP Sri Gopalakrishna Soodi for respondent No.1, learned counsel Sri M.V.Naveen Reddy for respondent Nos.4 and 5 and learned counsel Sri G.R.Anantharam for respondent Nos.2 and 3 who are present before the Court physically.

(2.) This petition is filed by the petitioner seeking to quash the order passed by the Karnataka State Consumer Disputes Redressal Commission (Principal Bench) Bengaluru in Complaint No.76/2011 dtd. 4/3/2020 as per Annexure-A.

(3.) Counsel for respondents submits that appeal has to be preferred before the National Consumer Disputes Redressal Commission against the order passed by the State Consumer Disputes Redressal Commission.