Manu Solanki & 8 Ors Vs Vinayaka Mission University (Formerly Known As Vinayaka Mission's Research Foundation Deemed University) And Others
Judgement Snapshot
Case Number
Consumer Case No. 261, 267 Of 2012, 2238 Of 2018, Revision Petition No. 3159 Of 2014, 2047 Of 2013, 222 Of 2015, 1960 Of 2016, 82 Of 2017, 721, 722, 2955, 2956, 2957, 2958, 2959, 2960, 2961 2962, 2963, 3383 3384 Of 2018, 1731, 1732, 1733 Of 2017, 1366 Of
Hon'ble Bench
R.K. Agrawal, President; V.K. Jain, Presiding Member; M. Shreesha, Presiding Member
Advocates
Vineet Kumar Jain, Deepasha Talwar, Mansi Bajaj, Nidhi Tyagi, Nitin Prakash, Kaustubh Bhardwaj, Smaran kapoor, Ruchita, Preety kakkar, Abhimanyu Garg, Ayushi Kakkar, Nicholas Choudhury, D. Bharat Kumar, Aman Shukla, Soumyajit Pani, Chittaranjan Singh, Pooja Kashyap, Pradeep Mishra, Binisa Mohanty, Ashish Kumar, Shakti Verma, Monalisha Kosaria, D. Abhinav Rao,, Sandeep Narain, Bhanwar Lal Parekh, Pratap Shanker, Preeti Jha, Monalisha Harsa, Pallav Mongia, Sneha Jeetam, Anant Aggarwal, Abdul Rahiman Tambdi
Final Decision
Dismissed/Allowed
Acts Referred
- Constitution Of India, 1950 - Article 12, 19(1)(g), 41, 51A
- Consumer Protection Act, 1986 - Section 2(c)(iii), 2(d), 2(d)(ii), 2(g), 2(o), 2(1)(o), 21
