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

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Case Metadata
  • Ck Citation: (2023) 01 NCDRC CK 0076
  • Coram: Ram Maurya, Presiding Member; Dr. Inder Jit Singh, Member
  • Bench: Division Bench
  • 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
  • Result: Partly Allowed
Referenced Acts & Sections
  • Consumer Protection Act, 1986 - Section 12(1)(c), 24A
  • Limitation Act, 1963 - Section 14
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