State Bank Of India Vs Jamnagar Jilla

National Consumer Disputes Redressal Commission 23 Mar 2022 Revision Petition No. 3992 Of 2010 (2022) 03 NCDRC CK 0066
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Revision Petition No. 3992 Of 2010

Hon'ble Bench

Dinesh Singh, Presiding Member; Karuna Nand Bajpayee, Member

Advocates

A.V. Rangam, Buddy A. Ranghanadhan, Avani Bagaria, Nandini Tomar, Prerana Mohapatra

Final Decision

Dismissed

Acts Referred
  • Consumer Protection Act, 1986 - Section 2(1)(g), 21(b), 24A(1)
  • Code of Criminal Procedure, 1973 - Section 161

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 03 NCDRC CK 0066
  • Coram: Dinesh Singh, Presiding Member; Karuna Nand Bajpayee, Member
  • Bench: Division Bench
  • Advocates: A.V. Rangam, Buddy A. Ranghanadhan, Avani Bagaria, Nandini Tomar, Prerana Mohapatra
  • Result: Dismissed
Referenced Acts & Sections
  • Consumer Protection Act, 1986 - Section 2(1)(g), 21(b), 24A(1)
  • Code of Criminal Procedure, 1973 - Section 161
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