REGENT COMPUTRONICS PVT. LTD.

Bar Of Indian Lawyers Appellant

V/S

D. K. Gandhi Ps National Institute Of Communicable Diseases Respondents

Referred Judgements :-

D'ORTA-EKENAIKE VS. VICTORIA LEGAL AID [REFERRED TO]
LAUREATE BUILDWELL (P) LTD. VS. CHARANJEET SINGH [REFERRED TO]
STATE OF WEST BENGAL VS. SUBODH GOPAL BOSE [REFERRED TO]
DHARANGADHRA CHEMICAL WORKS LIMITED VS. STATE OF SAURASHTRA [REFERRED TO]
TRIVENIBEN HARBHAJAN SINGH LAL SINGH INDIAN COUNCIL OF FAMILY AND SOCIAL WELFARE GURCHARAN SINGH AND PRITAM SINGH REP VS. STATE OF GUJARAT:STATE OF JAMMU AND KASHMIR:UNION OF INDIA:STATE OF TAMIL NADU:STATE OF PUNJAB [REFERRED TO]
BYRAM PESTONJI GARIWALA VS. UNION BANK OF INDIA [REFERRED TO]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED TO]
LUCKNOW DEVELOPMENT AUTHORITY VS. M K GUPTA [REFERRED TO]
STATE OF UTTAR PRADESH K L SHARMA R D GUPTA ARUN KUMAR MISHRA VS. U P STATE LAW OFFICERS ASSOCIATION :U P STATE LAW OFFICERS ASSOCIATION HIGH COURT ALLAHABAD :STATE OF UTTAR PRADESH:STATE OF UTTAR PRADESH [REFERRED TO]
LAXMI ENGINEERING WORKS VS. RS G INDUSTRIAL INSTITUTE [REFERRED TO]
INDIAN MEDICAL ASSOCIATION VS. V P SHANTHA [REFERRED TO]
STATE OF KARNATAKA VS. VISHWABARATHI HOUSE BUILDING CO OPERATIVE SOCIETY [REFERRED TO]
HIMALAYAN COOPERATIVE GROUP HOUSING SOCIETY VS. BALWAN SINGH [REFERRED TO]
R. MUTHUKRISHNAN VS. REGISTRAR GENERAL OF THE HIGH COURT OF JUDICATURE AT MADRAS [REFERRED TO]

JUDGEMENT

(1.) An important question of law pertaining to the Legal Profession as a whole that has fallen for consideration before this Court is - whether a complaint alleging "deficiency in service" against Advocates practising Legal Profession, would be maintainable under the Consumer Protection Act, 1986 as re-enacted in 2019? In other words, whether a "Service" hired or availed of an Advocate would fall within the definition of "Service" contained in the C.P. Act, 1986/2019, so as to bring him within the purview of the said Act?

(2.) The present set of Appeals emanate from the impugned order dtd. 6/8/2007 passed by the National Consumer Disputes Redressal Commission (NCDRC), New Delhi in Revision Petition No.1392/2006, in which the NCDRC has held inter alia that if there was any deficiency in service rendered by the Advocates/Lawyers, a complaint under the Consumer Protection Act, 1986 (for short "CP Act, 1986") would be maintainable.

(3.) The short facts in C.A. No.2649/2009, arising out of the impugned order passed by the NCDRC are that: -

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BAR OF INDIAN LAWYERS Vs. D. K. GANDHI PS NATIONAL INSTITUTE OF COMMUNICABLE DISEASES

Referred Judgements :-

JUDGEMENT

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