HEMA AGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is filed to issue an appropriate writ or direction more particularly a writ in the nature of Writ of Certiorari calling for records in Revision Petition No.291 of 2020 before National Consumer Disputes Redressal Commission, New Delhi and to set aside the order dtd. 5/12/2023 passed by the National Consumer Disputes Redressal Commission, New Delhi in I.A.No.2537 of 2020 and revision petition No.291 of 2020 and to pass such other order or orders, which this Court deems fit and proper in the circumstances of the case.

(2.) The brief facts of the case giving rise to filing of the present petition are as under:

(3.) Heard Sri Pranay Sohini, learned counsel for the petitioner and Sri Kowturu Pavan Kumar, learned counsel for respondent No.3.