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Judgment
Manoj Kumar Tiwari, J
Learned counsel for the petitioner submits that he is not challenging the order passed by District Consumer Disputes Redressal Commission,
Haridwar on merits. He further submits that the writ petition was filed in the month of April, 2021, as the State Consumer Disputes Redressal
Commission, Dehradun was not functioning for want of quorum. By the order dated 20.03.2021, impugned in this writ petition, District Consumer
Disputes Redressal Commission, Haridwar has directed sealing of the showroom of the petitioner.
It is a fact that petitioner has challenged the said order by filing Revision Petition before the State Consumer Disputes Redressal Commission,
Dehradun.
Learned counsel for the petitioner has apprised the Court that the next date fixed before the State Consumer Disputes Redressal Commission,
Dehradun is 04.08.2021.
In such view of the matter, the writ petition is disposed of with a request to State Consumer Disputes Redressal Commission, Dehradun to consider
petitioner’s stay application filed alongwith his Revision petition on the next date fixed i.e. on 4.08.2021 or on any other day within 15 days
thereafter.
For a period of three weeks or till disposal of petitioner’s stay application, whichever is earlier, the order 20.03.2021 passed by District
Consumer Disputes Redressal Commission, Haridwar, shall be kept in abeyance.