NEHA SINGHAL Vs. UNITECH LIMITED

JUDGEMENT

(1.) These two appeals arise from two separate orders dated 24th September, 2010 passed by the Delhi State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission') in complaint cases Nos. C - 9 / 2008 and C - 9/ 176. Though the orders are separate, they are identically worded and involve the same issue, viz., the territorial jurisdiction of the State Commission to entertain the above-mentioned complaints.

(2.) Observations in this regard made by the State Commission are re-produced below:

(3.) Thus, the State Commission proceeded to dismiss the complaint in limine entirely on the ground of its territorial jurisdiction citing the provision of a specific clause relating to this issue in this agreement between the parties.