SHELTER MAKER PVT. LTD. Vs. ANAND MUNDRA

JUDGEMENT

(1.) The present petition has been filed under Article 227 of the Constitution of India, challenging order dtd. 23/12/2021 in First Appeal No. 464/2015 and order dtd. 4/3/2022 in Review Application No. 26/2022 passed by Hon'ble National Consumer Disputes Redressal Commission (in short 'NCDRC').

(2.) The above matter was filed before NCDRC impugning order dtd. 25/2/2015 passed by the State Consumer Disputes Redressal Commission, Maharashtra in Complaint No.29/2011.

(3.) Since the entire cause of action pertaining to the present subject matter has arisen within the jurisdiction of Bombay High Court, in view of judgment dtd. 4/3/2024 passed by Hon'ble Supreme Court in Siddhartha S Mookerjee vs. Madhab Chand Mitter, Civil Appeal Nos. 3915-16/2024, the petitioner should rather approach the concerned jurisdictional High Court.