MANISH GULATI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This hearing has been done through hybrid mode (physical and virtual hearing).

(2.) The service of R-3 and R-4 is still awaited in this matter. Let fresh notice be issued.

(3.) The present petition has been filed by the Petitioner who had filed a complaint under Section 12 of the Consumer Protection Act, 1986 before the District Consumer Disputes Redressal Commission (hereinafter referred to as 'DCDRC'). The Petitioner's grievance is that his petition before the DCDRC was heard in July 2018 and orders were reserved, however the same were not pronounced. Thereafter, according to the Petitioner, the matter was again heard on 20th August 2019 and reserved, however no orders had been pronounced until the last date of hearing.