Arindam Sinha, J
1. Dr. Singh, learned advocate appears on behalf of petitioner. He had moved the petition on 14th September, 2022. Order made that date is
reproduced below.
“1. Mr. Singh, learned advocate appears on behalf of petitioner. He files supplementary affidavit disclosing judgment dated 22nd August, 2022. He submits, the
writ petition was filed in anticipation of the judgment reserved. On it being delivered it be treated as impugned in the writ petition.
2. It appears the District Consumer Disputes Redressal Commission passed impugned judgment against opposite parties in the Commission, connected to Sahara
Universal Multipurpose Society Limited. The society was opposite party no.5 while petitioner, described as ‘Head Sahara Office’, was opposite party no.1.
3. Issue notice along with this order on the petition and supplementary affidavit, upon opposite party no.2 by registered/speed post with AD. Petitioner will put in
requisites.
4. List on 12th October, 2022. The I.A. will be considered on adjourned date.â€
2. He submits, service has been duly made on opposite party no.2. Said opposite party goes unrepresented.
3. Dr. Singh refers to subsequently passed judgment dated 22nd August, 2022 by District Consumer Disputes Redressal Commission directing, inter
alia, his client to pay maturity value Rs.4,40,000/- as on 11th September, 2011 to opposite party no.2 and 12% interest thereon till repayment. Further
directions were also made.
4. He submits, the Commission lacks jurisdiction to entertain the complaint. It is a matter relating to cooperative societies and does not come under
Consumer Protection Act, 2019.
5. It appears from the judgment this contention of petitioner was dealt with under issue no.1. As such, there has been an adjudication. It cannot be said
that in the process petitioner was not heard. In the circumstances, remedy of appeal is provided to petitioner, under the statute.
6. There will be stay of operation of judgment dated 22nd August, 2022 in Consumer Case no.30 of 2022 till 11th November, 2022, within which time
petitioner may approach the appellate forum. This order will stand automatically vacated thereafter.
7. The writ petition is disposed of..
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