Karvy Computershare Pvt. Ltd. & Anr Vs Sarla Prasad & Anr

National Consumer Disputes Redressal Commission 4 Jan 2023 First Appeal No. 78 Of 2013 (2023) 01 NCDRC CK 0056
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

First Appeal No. 78 Of 2013

Hon'ble Bench

Deepa Sharma, Presiding Member

Advocates

Inder Pahuja, Sanjay Bora

Final Decision

Dismissed

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: (2023) 01 NCDRC CK 0056
  • Coram: Deepa Sharma, Presiding Member
  • Bench: Single Bench
  • Advocates: Inder Pahuja, Sanjay Bora
  • Result: Dismissed
Stay Updated

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