M/S. ANKUR SEEDS P. LTD. Vs. ARVIND

JUDGEMENT

(1.) Oral - Heard learned counsel for the parties.

(2.) Rule. Rule made returnable forthwith and taken up for hearing with consent of counsel for the parties.

(3.) This Writ Petition challenges an order passed by the State Consumer Disputes Redressal Commission at Nagpur, on an application made to it under section 13(1)(c) of the Consumer Protection Act, 1986. The subject matter of disputes in the two complaints herein (Complaint Case Nos. CC/17/56 and CC/17/57) is the quality of pumpkin seeds sold by the petitioners (original opposite party to the complaint cases) to the respondent (original complainant in the complaint cases). Since the disputes concern the quality of the seeds supplied, that is to say, the allegation of defect in the goods, a request was made to the State Commission for obtaining a sample of the goods, sealing it and authenticating and thereafter, referring the same to an appropriate laboratory for an analysis or test. It is submitted that only after such analysis or test would it be clear as to whether the goods suffered from the defect alleged or not. This request was rejected by the State Commission. Hence, the present writ petition.