SHIVANAND JAIN Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) CM APPL. 55721/2023 (For Exemption) Allowed, subject to all just exceptions. Accordingly, the present application stands disposed of. CM(M) 1753/2023 1. This petition has been filed under Article 227 of the Constitution of India seeking a limited of relief for issuance of direction to the District Consumer Disputes Redressal Commission-1, North District, Tis Hazari Court, Delhi ('District Commission') to pronounce the final order and judgment in Consumer Complaint No. 209/2021 titled as 'Shivanand Jain and Anr. vs. Diya Greencity Ghaziabad Pvt. Ltd. and Ors.".

(2.) Learned counsel for the Petitioner states that the consumer complaint has been proceeded ex-parte against the opposite party i.e., Respondent No. 3.

(3.) This Court has considered the submissions of the Petitioner and perused the record.