- (1.) Rule DB.
(2.) Without going into the issue of maintainability of the writ petition after hearing the counsel at length with the consent of the parties the following order is passed.
(3.) The amount covered by the impugned order dated 05-10-2005 1 of 2 shall be deposited before the National Consumer Forum within four weeks from today and the same may be invested in the FDR. This deposit of the amount shall be subject to the final result before the National Consumer Disputes Redressal Commission. The Writ petition accordingly stands disposed of.;