Bajaj Capital Limited Vs Sunita Tak & 3 Ors

National Consumer Disputes Redressal Commission 30 May 2023 Revision Petition No. 392 Of 2017
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Revision Petition No. 392 Of 2017

Hon'ble Bench

Sudip Ahluwalia, Presiding Member; Dr. Inder Jit Singh, Member

Advocates

Abhishek Puri, Surbhi Gupta, Sahil Grewal, Vijay Tak

Final Decision

Disposed Of

Acts Referred

Code of Civil Procedure, 1908 — Section 151#Companies Act, 1956 — Section 58A(9), 433(e), 433(f), 434, 439#Consumer Protection Act, 1986 — Section 3#Contract Act, 1872 — Section 230

Judgement Text

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Case Metadata
  • Coram: Sudip Ahluwalia, Presiding Member; Dr. Inder Jit Singh, Member
  • Bench: Division Bench
  • Advocates: Abhishek Puri, Surbhi Gupta, Sahil Grewal, Vijay Tak
  • Result: Disposed Of
Referenced Acts & Sections

Code of Civil Procedure, 1908 — Section 151#Companies Act, 1956 — Section 58A(9), 433(e), 433(f), 434, 439#Consumer Protection Act, 1986 — Section 3#Contract Act, 1872 — Section 230

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