M/S. M.S. Shah Developers PVT. LTD Vs Kishore Birbal Soni

National Consumer Disputes Redressal Commission 14 Jan 2020 Appeal Execution No. 1 Of 2020, First Appeal No. 13 Of 2020 (2020) 01 NCDRC CK 0124
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal Execution No. 1 Of 2020, First Appeal No. 13 Of 2020

Hon'ble Bench

V.K. Jain, Presiding Member

Advocates

Anitha Shenoy, Manav, Alpana Sharma

Final Decision

Dismissed

Acts Referred
  • Mumbai Municipal Corporation Act, 1888 - Section 354(a)
  • Consumer Protection Act, 1986 - Section 2(o)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2020) 01 NCDRC CK 0124
  • Coram: V.K. Jain, Presiding Member
  • Bench: Single Bench
  • Advocates: Anitha Shenoy, Manav, Alpana Sharma
  • Result: Dismissed
Referenced Acts & Sections
  • Mumbai Municipal Corporation Act, 1888 - Section 354(a)
  • Consumer Protection Act, 1986 - Section 2(o)
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