Neera Khuntia Vs M/s Emaar Mgf Land Ltd. & Anr

National Consumer Disputes Redressal Commission 24 Dec 2021 Consumer Case No. 3700 Of 2017 (2021) 12 NCDRC CK 0043
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Consumer Case No. 3700 Of 2017

Hon'ble Bench

R.K. Agrawal, President Member, Dr. S.M. Kantikar, Member, Binoy Kumar,Member

Advocates

Sushil Kaushik, Himanshi Singh, Karan Singh Negi, Sunil Mund

Final Decision

Partly Allowed

Acts Referred
  • Consumer Protection Act, 1986 - Section 2(r), 14, 14(1)(d), 14(1)(e), 21, 21(a), 21(a)(i)
  • Contract Act, 1872 - Section 74

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) 12 NCDRC CK 0043
  • Coram: R.K. Agrawal, President Member, Dr. S.M. Kantikar, Member, Binoy Kumar,Member
  • Bench: Full Bench
  • Advocates: Sushil Kaushik, Himanshi Singh, Karan Singh Negi, Sunil Mund
  • Result: Partly Allowed
Referenced Acts & Sections
  • Consumer Protection Act, 1986 - Section 2(r), 14, 14(1)(d), 14(1)(e), 21, 21(a), 21(a)(i)
  • Contract Act, 1872 - Section 74
Stay Updated

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