Apoorv Bansal Vs M/s Vatika Ltd

National Consumer Disputes Redressal Commission 28 Jan 2022 Consumer Case No. 1119 Of 2018 (2022) 01 NCDRC CK 0041
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Consumer Case No. 1119 Of 2018

Hon'ble Bench

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

Advocates

Himani Aggarwal, Ayshwarya Chander

Final Decision

Partly Allowed

Acts Referred
  • Consumer Protection Act, 1986 - Section 2(1)(d), 2(r), 11, 17, 21, 21(a)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2022) 01 NCDRC CK 0041
  • Coram: R.K. Agrawal, President Member; Dr. S.M. Kantikar, Member
  • Bench: Division Bench
  • Advocates: Himani Aggarwal, Ayshwarya Chander
  • Result: Partly Allowed
Referenced Acts & Sections
  • Consumer Protection Act, 1986 - Section 2(1)(d), 2(r), 11, 17, 21, 21(a)
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