PURCHASE MANAGER, LANXESS INDIA PRIVATE LIMITED Vs. PRESIDENT DISTRICT CONSUMER DISPUTES REDRESSAL FORUM AND YUVASHRI ENTERPRISES, REP BY ITS MANAGER

JUDGEMENT

(1.) The opposite party in the original complaint before the Consumer Forum has come before this Court for issuance of Writ of prohibition prohibiting the first Respondent, District Consumer Disputes Redressal Forum, Madurai, from conducting the proceedings in C.C. No. 236 of 2008.

(2.) The facts of the case, are as follows:

(3.) As per the Purchase Order, the writ Petitioner herein was required to pay the money within thirty days from the date of the receipt of the materials. However, the Petitioner did not pay the amount quoting that there are certain manufacturing defects in the Respondent/ complainant's products. As the money was not paid for the products delivered to the writ Petitioner, the second Respondent issued a notice on 19-11-2008, through his Advocate.