Bharti Axa General Insurance Company Ltd. Vs Mool Chand Lalwani

National Consumer Disputes Redressal Commission 25 Nov 2024 Revision Petition No. 645 Of 2021 (2024) 11 NCDRC CK 0064
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Revision Petition No. 645 Of 2021

Hon'ble Bench

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

Advocates

Navneet Kumar, Harsh Sharan, Avnish Dave, Aadhar Saha

Final Decision

Dismissed

Acts Referred
  • Consumer Protection Act, 1986 - Section 21(b)
  • Indian Penal Code, 1860 - Section 378

Judgement Text

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Case Metadata
  • Ck Citation: (2024) 11 NCDRC CK 0064
  • Coram: Avm J. Rajendra, Avsm Vsm (Retd.),Presiding Member
  • Bench: Single Bench
  • Advocates: Navneet Kumar, Harsh Sharan, Avnish Dave, Aadhar Saha
  • Result: Dismissed
Referenced Acts & Sections
  • Consumer Protection Act, 1986 - Section 21(b)
  • Indian Penal Code, 1860 - Section 378
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