Haryana Urban Development Authority Now, Haryana Shehri Vikas Pradhikaran& Others Vs Radha Thakur W/O Vinod Kumar Thakur

National Consumer Disputes Redressal Commission 26 Nov 2024 Revision Petition No. 1559, 1560 Of 2023 (2024) 11 NCDRC CK 0090
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Revision Petition No. 1559, 1560 Of 2023

Hon'ble Bench

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

Advocates

Nikunj Gupta, Naveen Sharma, S K Sharma

Final Decision

Disposed Of

Acts Referred
  • Consumer Protection Act, 1986 - Section 24A

Judgement Text

Translate:
Supreme Court
Jothi @ Nagajothi Vs State, Rep. By The Inspector Of Police
11 Dec 2025
Sikkim HC
Sikkim State Cooperative Supply And Marketing Federation Limited Vs Deputy Commissioner Of Income-tax, Circle 3(2), Gangtok
10 Dec 2025
From The Blog
Delhi High Court Grants Default Bail: Extension of NDPS Investigation Without Notice Violates Article 21
Dec
15
2025

Court News

Delhi High Court Grants Default Bail: Extension of NDPS Investigation Without Notice Violates Article 21
Read More
Madras High Court: Honour Killing Still Plagues Society, Bail Must Be Rare in Grave Offences
Dec
15
2025

Court News

Madras High Court: Honour Killing Still Plagues Society, Bail Must Be Rare in Grave Offences
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2024) 11 NCDRC CK 0090
  • Coram: Avm J. Rajendra, Avsm Vsm (Retd.),Presiding Member
  • Bench: Single Bench
  • Advocates: Nikunj Gupta, Naveen Sharma, S K Sharma
  • Result: Disposed Of
Referenced Acts & Sections
  • Consumer Protection Act, 1986 - Section 24A
Stay Updated

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