UPPAL HOUSING PRIVATE LIMITED Vs. JASWANT SINGH ARORA

JUDGEMENT

(1.) The present petition has been filed under Article 227 of the Constitution of India. It seeks to assail order dtd. 6/12/2023 passed by the Hon'ble National Consumer Disputes Redressal Commission (in short 'NCDRC') in Appeal Execution No. 110/2021.

(2.) Admittedly, the Appeal Execution which had been filed before the Hon'ble NCDRC emanates from an order passed by the State Consumer Disputes Redressal Commission, UT, Chandigarh.

(3.) Since the entire cause of action pertaining to the present subject matter has arisen within the jurisdiction of Chandigarh, 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 appellant prays that he may be permitted to withdraw the present petition with liberty to approach the jurisdictional High Court within six weeks from today.