Tapas Kanti Sengupta Vs Tata Motors Ltd. & 2 Ors

National Consumer Disputes Redressal Commission 25 Nov 2024 Revision Petition No.1596 Of 2019 (2024) 11 NCDRC CK 0067
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Revision Petition No.1596 Of 2019

Hon'ble Bench

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

Advocates

Souvik Chatterjee, Arpan Shukla

Final Decision

Dismissed

Acts Referred
  • Consumer Protection Act, 1986 - Section 13(1)(c), 21(b)
  • Consumer Protection Act, 2019 - Section 58(1)(b)

Judgement Text

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Case Metadata
  • Ck Citation: (2024) 11 NCDRC CK 0067
  • Coram: Avm J. Rajendra, Avsm Vsm (Retd.),Presiding Member
  • Bench: Single Bench
  • Advocates: Souvik Chatterjee, Arpan Shukla
  • Result: Dismissed
Referenced Acts & Sections
  • Consumer Protection Act, 1986 - Section 13(1)(c), 21(b)
  • Consumer Protection Act, 2019 - Section 58(1)(b)
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