Y.R. TANEJA Vs DELHI BOTTLING COMPANY

NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION 7 Feb 1994 (1994) 02 NCDRC CK 0036
Result Published

Judgement Snapshot

Hon'ble Bench

R.N.Mittal , S.Brar J.

Final Decision

Appeal dismissed

Judgement Text

Translate:

1. - THIS appeal has been filed by the Complainant against the order of the District Forum dated 29th October, 1992 granting him Rs. 500/- as damages. The Complainant did not file the certified copy of the order alongwith appeal. Rule 8 of the Delhi Consumer Protection Rules provides that each memorandum shall be accompanied by a certified copy of the order of the District Forum. Consequently, it is not an appeal in the eye of law and liable to be dismissed on this short ground.



2. FOR the aforesaid reasons we dismiss the appeal with no order as to costs. Copy of the order be given/sent to the parties. Appeal dismissed.

From The Blog
Supreme Court Declares: Anticipatory Bail Is Exceptional, Not the Rule
Feb
01
2026

Court News

Supreme Court Declares: Anticipatory Bail Is Exceptional, Not the Rule
Read More
Delhi High Court Rules: Undated Cheques Hold Legal Value in Loan Recovery Cases
Feb
01
2026

Court News

Delhi High Court Rules: Undated Cheques Hold Legal Value in Loan Recovery Cases
Read More