- (1.) We have heard learned counsel for the petitioners and Mr. Pinaki Misra, learned senior counsel for respondent no.1 on caveat.
(2.) In the present matter, by order dated 23.05.2018, the National Consumer Disputes Redressal Commission accepted the submission of the present petitioners and granted them permission to proceed with the complaint as a class action and also directed that public notice be issued under Order 1 Rule 8 of the Code of Civil Procedure, 1908, in the newspapers "Times of India" (English Edition) and "Navbharat Times" (Hindi Edition). The matter was directed to be listed on 23.10.2018.
(3.) Respondent no.1 thereafter carried the matter by way of a petition under Article 227 of the Constitution of India in the High Court of Delhi at New Delhi. The High Court vide its order dated 16.07.2018 stayed the operation of the order passed by the National Commission, which order is presently under challenge.;