BHASKAR JYOTI GOSWAMI Vs. PRESIDENT/MANAGING DIRECTOR FORD INDIA PVT. LTD.

JUDGEMENT

(1.) This application under Article 227 of the Constitution is against the order dtd. 11/5/2022 passed by the District Consumer Disputes Redressal Commission, East Khasi Hills Shillong in Complaint Case No. 4 of 2021.

(2.) The petitioner's case is that, though appeal lies before the State Commission as per provision of Sec. 15 of The Consumer Protection Act, 1986, but as the said Commission is due to sit only after 25/5/2022 the petitioner is compelled to approach this Court by way of the instant application.

(3.) The learned counsel for the petitioner submits that the urgency is due to the fact that by the impugned order the petitioner has been directed to return the vehicle to the opposite party on 20/5/2022 i.e. today.