PREETI GOEL Vs. SUPERSONIC ENTERTAINMENT PVT. LTD.

JUDGEMENT

(1.) This revision petition has been filed under sec. 58 (1) (b) of the Consumer Protection Act, 2019 (in short, the "Act") against the order of the State Consumer Dispute Redressal Commission, Uttar Pradesh, Lucknow (in short, "State Commission") in First Appeal No. 256 of 2021 dtd. 19/4/2022 which has directed that the case be listed before it on 14/6/2022.

(2.) Briefly stated, the facts of the case as stated by the petitioner are that she had had booked shop no. FC-2 admeasuring 130 sq ft in Sainik World Mall, Surajpur, Greater Noida, Gautam Budh Nagar for Rs.9,01,559.00 on 16/8/2015 and paid Rs.8,22,000.00 in instalments. Neither possession of the shop which was promised within one month has been done by the respondent despite receiving over 90% of the sale consideration nor the 12% assured return promised in default was paid in full. Consumer complaint no. C-463 of 2017 was filed before the District Consumer Grievance Redressal Forum, Gautam Buddha Nagar ("District Forum") which was compromised between the parties on 26/3/2019 and respondent handed over post dated cheques amounting to Rs.11,83,132.00 as refund and interest in lieu of which the petitioner withdrew all cases instituted by her and returned the original documents. However, only 4 cheques could be encashed and the rest were dishonoured for lack of sufficient funds or returned on account of the account being blocked. FA No. 256 of 2021 was then filed.

(3.) The petition has impugned an order which is not a final order of the State Commission and seeks directions for expeditious and fair disposal.