BALWINDER SINGH BHATTI Vs. PADAM MOTORS AND ORS.

JUDGEMENT

(1.) Instant writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari quashing order dated 06.06.2013 (Annexure P/1) and order dated 15.07.2013 (Annexure P/2) passed by respondent No. 4 -State Consumer Disputes Redressal Commission, Punjab. I have heard learned counsel for the petitioner and perused the record.

(2.) The matter is well settled that against the order passed by State Consumer Disputes Redressal Commission, an appeal lies before the National Consumer Commission as per the provisions of Consumer Protection Act, 1986 and writ petition is not maintainable.

(3.) The Hon'ble Supreme court in Om Parkash Saini v/s. DCM Ltd. and others, : (2010) 11 S.C.C. 622 has observed as under: