FIITJEE LTD. Vs. HANS RAJ SHARMA

JUDGEMENT

(1.) The present petition has been filed under Article 227 of the Constitution of India challenging order dtd. 16/10/2024 passed by Hon'ble National Consumer Disputes Redressal Commission (in short 'NCDRC').

(2.) It was a revision petition which had been filed before learned NCDRC impugning order dtd. 2/12/2021 passed by the State Consumer Disputes Redressal Commission, Odisha, Cuttack in First Appeal No.256/2015.

(3.) Learned counsel for the petitioner submits that he does not press the present petition and merely seeks liberty to file appropriate review application before learned NCDRC.