Vinod Gupta & Anr Vs Emaar MGF Land Limited & 3 Ors

National Consumer Disputes Redressal Commission 4 Jul 2022 Consumer Case No. 3198 Of 2017 (2022) 07 NCDRC CK 0010
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Consumer Case No. 3198 Of 2017

Hon'ble Bench

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

Advocates

Deepak Aggarwal, Sunil Mund

Final Decision

Disposed Of

Acts Referred
  • Consumer Protection Act, 1986 - Section 2(1)(d), 2(1)(d)(ii), 2(o), 2(r), 21, 21(a)(i)
  • Companies Act, 1956 - Section 391, 392, 393, 394

Judgement Text

Translate:
Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2022) 07 NCDRC CK 0010
  • Coram: R.K. Agrawal, President Member; Dr. S.M. Kantikar, Member; Binoy Kumar, Member
  • Bench: Full Bench
  • Advocates: Deepak Aggarwal, Sunil Mund
  • Result: Disposed Of
Referenced Acts & Sections
  • Consumer Protection Act, 1986 - Section 2(1)(d), 2(1)(d)(ii), 2(o), 2(r), 21, 21(a)(i)
  • Companies Act, 1956 - Section 391, 392, 393, 394
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