Dr. Vijay Purushottam Kale Vs M/s Hetali Enterprises, Builders & Developers & Anr

National Consumer Disputes Redressal Commission 8 Dec 2021 Consumer Case No. 2443, 2444, 2445 Of 2017 (2021) 12 NCDRC CK 0009
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Consumer Case No. 2443, 2444, 2445 Of 2017

Hon'ble Bench

R.K. Agrawal, President Member; Dr. S.M. Kantikar, Member

Final Decision

Disposed Of

Acts Referred
  • Consumer Protection Act, 1986 - Section 2(1)(8), 2(1)(o), 2(1)(r), 21(a)(i)

Judgement Text

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Case Metadata
  • Ck Citation: (2021) 12 NCDRC CK 0009
  • Coram: R.K. Agrawal, President Member; Dr. S.M. Kantikar, Member
  • Bench: Division Bench
  • Result: Disposed Of
Referenced Acts & Sections
  • Consumer Protection Act, 1986 - Section 2(1)(8), 2(1)(o), 2(1)(r), 21(a)(i)
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