RHC VENTURES LIMITED Vs. KITCHANNAGARI SARVESHWARSA REDDY

JUDGEMENT

(1.) The present petition has been filed under Article 227 of the Constitution of India challenging order dtd. 12/4/2024 passed by Hon'ble National Consumer Disputes Redressal Commission (in short 'NCDRC') in First Appeal No.95/2020.

(2.) Admittedly, said Appeal had been filed before NCDRC impugning order dtd. 13/12/2019 passed by the Telangana State Consumer Disputes Redressal Commission, Hyderabad, in Complaint No.CC 227/2018.

(3.) Since the entire cause of action pertaining to the present subject matter has arisen within the jurisdiction of State of Telangana, relying upon order dtd. 4/3/2024 passed by the Hon'ble Supreme Court in Siddhartha S Mookerjee vs. Madhab Chand Mitter, Civil Appeal Nos. 3915-16/2024, learned counsel for petitioners prays that he may be permitted to withdraw the present petition with liberty to approach the jurisdictional High Court within three weeks from today.