MUNISH SAHGAL Vs. DLF HOME DEVELOPERS LIMITED

JUDGEMENT

(1.) This appeal is from the order dated 29th September 2010 passed by the Delhi State Consumer Disputes Redressal Commission, Delhi (in short, the State Commission ), by which the State Commission dismissed the complaint of the complainant (appellant herein) on the sole ground of lack of territorial jurisdiction, while observing as under:

(2.) This order was passed in limine without issuing notice to the Opposite party DLF Home Developers Ltd., DLF Centre, Sansad Marg, New Delhi.

(3.) I have heard Ms. Jyoti Mendiratta, learned Counsel appearing on behalf of the appellant/ complainant. As pointed out by Ms. Mendiratta, the issue in this appeal is limited. She has drawn attention to the order of this Commission dated 11.04.2002 in FA No. 142 of 2001 against the order dated 09.04.2001 of this very State Commission in Complaint Case No. 592 of 1992. The relevant part of this Commission s order reads as under: