Rupali Bahl Vs M/s Ireo Grace Realtech Private Limited & 4 Ors

National Consumer Disputes Redressal Commission 23 Jan 2023 Consumer Case Nos. 107, 196, Of 2019, 554, 1301, 1302, 1322, 1400, 1698, 1699, 2282, 2476, 2497, 2795, 2795 Of 2017, 1972 Of 2018 (2023) 01 NCDRC CK 0076
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Consumer Case Nos. 107, 196, Of 2019, 554, 1301, 1302, 1322, 1400, 1698, 1699, 2282, 2476, 2497, 2795, 2795 Of 2017, 1972 Of 2018

Hon'ble Bench

Ram Maurya, Presiding Member; Dr. Inder Jit Singh, Member

Advocates

Deepak Kr. Khushalani, Rahul Kumar, Ram Avtaar, Aditya Parolia, Sumbul Ismail, Priya, Subhash Oberoi, Varun Bhandari, Sameer Chaudhary, Rahul Ahuja , Gaurav Sharma, Ruchi Kumar, Chaitanya Bansal, Sadhvi Swaroup, Arvind Lamba, Sunil Mund, Archana Yadav

Final Decision

Partly Allowed

Acts Referred
  • Consumer Protection Act, 1986 - Section 12(1)(c), 24A
  • Limitation Act, 1963 - Section 14

Judgement Text

Translate:
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