Constitution of India:Art. 136 – Special Leave to appeal – Order passed by theNational Consumer Disputes Redressal Commission-NCDRC inexercise of its appellate jurisdiction u/s.58(1)(a)(iii) – Petitionseeking special leave to appeal u/Art. 136 – Entertainability of,when remedies available by way of writ petition u/Arts. 226 and227 before the High Court – Held: Remedy of appeal to this Courtis available only with respect to the orders passed by the NCDRC inexercise of its powers conferred by s. 21(a)(i) of the 1986 Act ands. 58(1)(a)(i) or s. 58(1)(a)(ii) of the 2019 Act – Both the Acts providefor the remedy of appeal to this Court only with respect to the orderswhich are passed by the NCDRC in its original jurisdiction or asthe court of first instance (original orders) and no further appeallies against the orders which are passed by the NCDRC in exerciseof its appellate or revisional jurisdiction – Thus, the petition shouldnot be adjudicate on merits – Petitioner to avail remedy either u/Art.226 or u/Art. 227 before the High Court – Consumer ProtectionAct, 1986 – ss. 17, 19 – Consumer Protection Act, 2019.Art. 136 – Special leave to appeal under – Scope and grantof – Discussed.