Brigadier Harir Pant Vs M/s. Imperia Structure Ltd

National Consumer Disputes Redressal Commission 11 Oct 2021 Consumer Case Nos. 1043, 1044, 1045, 1046, 1047, 1048 Of 2018
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Consumer Case Nos. 1043, 1044, 1045, 1046, 1047, 1048 Of 2018

Hon'ble Bench

R.K. Agrawal, President Member

Final Decision

Partly Allowed

Acts Referred

Consumer Protection Act, 1986 — Section 2(d)(i), 2(7), 2(33), 2(37), 2(42), 12(1)(a), 18, 21, 85, 86#Consumer Protection Act, 2019 — Section 3, 100, 107#General Clauses Act, 1897 — Section 6

Judgement Text

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Case Metadata
  • Coram: R.K. Agrawal, President Member
  • Bench: Single Bench
  • Result: Partly Allowed
Referenced Acts & Sections

Consumer Protection Act, 1986 — Section 2(d)(i), 2(7), 2(33), 2(37), 2(42), 12(1)(a), 18, 21, 85, 86#Consumer Protection Act, 2019 — Section 3, 100, 107#General Clauses Act, 1897 — Section 6

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