Rohit Jain S/o. Sh. S.L. Jain Vs Parsvnath Developers Ltd

National Consumer Disputes Redressal Commission 25 Nov 2021 Consumer Case No. 330 Of 2014 (2021) 11 NCDRC CK 0036
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Consumer Case No. 330 Of 2014

Hon'ble Bench

C. Viswanath,Presiding Member; Ram Surat Ram Maurya, Member

Advocates

Ashwani Kumar Sharma, Prabhakar Tiwari

Final Decision

Partly Allowed

Acts Referred
  • Consumer Protection Act, 1986 - Section 2(1)(d), 21(a)(1)

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2021) 11 NCDRC CK 0036
  • Coram: C. Viswanath,Presiding Member; Ram Surat Ram Maurya, Member
  • Bench: Division Bench
  • Advocates: Ashwani Kumar Sharma, Prabhakar Tiwari
  • Result: Partly Allowed
Referenced Acts & Sections
  • Consumer Protection Act, 1986 - Section 2(1)(d), 21(a)(1)
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.