FIROZ AHMAD Vs. STATE CONSUMER DISPUTES REDRESSAL

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India seeks a direction to the learned State Consumer Disputes Redressal Commission ('the learned SCDRC') to decide FA 546/2019 expeditiously preferably on day-to-day basis and adjudicate the appeal on merits.

(2.) The prayer clause in this petition reads thus:

(3.) It is not possible for this Court, exercising jurisdiction under Article 227 of the Constitution of India, to monitor the progress of cases before the fora below. Supervisory jurisdiction under Article 227 of the Constitution of India can be exercised only in cases where the forum, subject to the superintending jurisdiction of this Court, acts in a manner which calls for supervisory correction.