DWARKADHIS PROJECTS PVT. LTD. Vs. PRATAP CHAND NASA

JUDGEMENT

(1.) The present petition has been filed under Article 227 of the Constitution of India, challenging order dtd. 5/10/2023 in First Appeal No. 935/2023 passed by Hon'ble National Consumer Disputes Redressal Commission (in short 'NCDRC"

(2.) The above matter was filed before NCDRC impugning order dtd. 28/4/2023 passed by the State Consumer Disputes Redressal Commission, Haryana, Panchkula in Consumer Complaint No.106/2018.

(3.) Since the entire cause of action pertaining to the present subject matter has arisen within the jurisdiction of High Court of Punjab and Haryana, 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, learned counsel for petitioner prays that the petitioner may be permitted to withdraw the present petition with liberty to approach said jurisdictional High Court.