Mercedes Benz India Private Limited Vs Smt Revathi Giri

National Consumer Disputes Redressal Commission 11 Oct 2023 First Appeal No. 766 Of 2021 (2023) 10 NCDRC CK 0042
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

First Appeal No. 766 Of 2021

Hon'ble Bench

Subhash Chandra, Presiding Member; Avm J. Rajendra, Avsm Vsm (Retd.), Member

Advocates

Vishal Bhardwaj

Final Decision

Disposed Of

Acts Referred
  • Consumer Protection Act, 1986 - Section 2(1)(d ), 13(1)(c), 14(1)(d)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2023) 10 NCDRC CK 0042
  • Coram: Subhash Chandra, Presiding Member; Avm J. Rajendra, Avsm Vsm (Retd.), Member
  • Bench: Division Bench
  • Advocates: Vishal Bhardwaj
  • Result: Disposed Of
Referenced Acts & Sections
  • Consumer Protection Act, 1986 - Section 2(1)(d ), 13(1)(c), 14(1)(d)
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