BIPLAB GHOSH Vs. TEPUKHRUTU ANGAMI

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and perused the impugned order dated 20-11-2018 passed by the State Consume Disputes Redressal Commission, Nagaland (hereinafter referred to as 'the State Commission') whereby the State Commission has remanded the matter after setting aside the order passed by the District Consumer Disputes Redressal Forum, Dimapur, Nagaland (hereinafter referred to as 'the District Forum') and directed it to pass a fresh order after hearing the parties on the ground that while holding that it is a case of 'consumer' and the matter will be proceeded, no reasons have been given.

(2.) We have perused the order passed by the District Forum and find that the District Forum while holding the complainant as 'consumer' has held as follows:

(3.) It has not gone into the question whether it should proceed with the complaint or not. The State Commission has, therefore, rightly remanded the matter to the District Forum to decide the same in accordance with law after hearing the parties. It will be open to the petitioner to raise the plea regarding the jurisdiction also which will be decided.