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Judgment
Present petition has been filed under Article 227 of Constitution of India impugning order dated 15.04.2024 as well as order dated 15.07.2024 passed by State Consumer Disputes Redressal Commission, Delhi in a consumer complaint filed by the respondents herein.
As per the scheme of the Consumer Protection Act, 2019, it cannot be said that the petitioner is rendered remediless as it can always invoke jurisdiction of Hon’ble National Consumer Disputes Redressal Commission (NCDRC) in terms of Section 51 and 58 of the said Act.
It will be, therefore, appropriate if the petitioner invokes said jurisdiction before invoking the jurisdiction of this Court under Article 227 of Constitution of India.
The petition is accordingly, disposed of in the aforesaid terms and petitioner is at liberty to explore the above said legal option available to it.
Needless to say, all rights and contentions of the parties are reserved.