C.P. Kukreja Associates (P) Ltd Vs Lt. Udhay Bhan Singh & Ors

National Consumer Disputes Redressal Commission 31 Jan 2022 First Appeal Nos. 424, 444, 451 Of 2011 (2022) 01 NCDRC CK 0046
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

First Appeal Nos. 424, 444, 451 Of 2011

Hon'ble Bench

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

Advocates

Arvind Gupta, C. P. Kukreja, Ajay Kumar Jha, Rukhmani Bobde, Swati Bharadwaj, Sarthak Gaur, Aishwarya Dash, Bhupinder Kumar, Capt. K.S. Bhati

Final Decision

Dismissed

Acts Referred
  • Consumer Protection Act, 1986 - Section 2(d), 2(1)(d)(i)
  • Maharashtra Ownership Flats. (Regul�fion ofthe proiiiion of construction, sale, management and transfer). Act, 1963 - Section 7, 8

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 01 NCDRC CK 0046
  • Coram: R.K. Agrawal, President Member; Dr. S.M. Kantikar, Member
  • Bench: Division Bench
  • Advocates: Arvind Gupta, C. P. Kukreja, Ajay Kumar Jha, Rukhmani Bobde, Swati Bharadwaj, Sarthak Gaur, Aishwarya Dash, Bhupinder Kumar, Capt. K.S. Bhati
  • Result: Dismissed
Referenced Acts & Sections
  • Consumer Protection Act, 1986 - Section 2(d), 2(1)(d)(i)
  • Maharashtra Ownership Flats. (Regul�fion ofthe proiiiion of construction, sale, management and transfer). Act, 1963 - Section 7, 8
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