TDI INFRASTRUCTURE LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India assails order dtd. 23/11/2017, passed by the learned National Consumer Disputes Redressal Commission (the learned NCDRC) in Consumer Complaint 1747/2016, alongwith IA/10846/2016 and IA/1063/2017 (Vinod Kumar Gupta & Anr. v. TDI Infrastructure Ltd.) filed therein.

(2.) It may be noted, here, that, of the two complainants before the learned NCDRC, Complainant 2 settled the matter with the petitioner and, therefore, the proceedings before the learned NCDRC survived only in respect of Complainant 1 Vinod Kumar.

(3.) The petitioner has impleaded the Union of India as Respondent 1 as certain omnibus directions are sought, expressing grievance regarding the manner in which applications under Sec. 12(1)(c) of the Consumer Protection Act, 1986 are being disposed of by the learned NCDRC. I do not propose in this petition to enter into the said larger issue. Accordingly, the UOI is deleted from the array of parties.