RADIANT HOTELS PRIVATE LTD Vs. UDAY PILANI

JUDGEMENT

(1.) This petition, under Article 2271 of the Constitution of India, assails order dtd. 8/8/2022 passed by the learned National Consumer Disputes Redressal Commission (NCDRC) in FA 80/2018 (Radiant Hotels Private Ltd.v. Uday Pilani), whereby the learned NCDRC dismissed the appeal filed by the petitioner in CC 154/2015.

(2.) Mr. Rajesh Yadav, learned Senior Counsel for the petitioner, submits that the learned NCDRC lacked the jurisdiction to pass the impugned order, as the initial complaint filed before the learned State Consumer Disputes Redressal Commission (SCDRC) was itself not maintainable.

(3.) He submits that the point of jurisdiction was raised both before the learned NCDRC as well as before the learned SCDRC, but has not been considered by the learned NCDRC in the impugned order dtd. 8/8/2022.