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1. THIS revision petition has been filed by the petitioners against the order dated 6.5.2013 & 10.10.2013 passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai (in short, ''the State Commission …
1. THIS appeal has been filed under section 19 of the Consumer Protection Act, 1986 against the impugned order dated 22.07.2011, passed by the West Bengal State Consumer Disputes Redressal Commission (for short ''the St…
1. THIS revision petition has been filed by M/s Manikbag Automobiles, Petitioner herein and Complainant before the District Consumer Disputes Redressal Forum, Dharwad (for short the District Forum), being aggrieved by t…
1. THIS revision is directed against the order of the State Commission dated 14.01.2013 whereby the State Commission set aside the order passed by the District Forum and dismissed the complaint filed by the petitioner. …
1. REVISION petition no. 806 of 2013 has been filed against the order dated 17.01.2013 of the Punjab State Consumer Disputes Redressal Commission, Chandigarh ( ''the State Commission '') in First Appeal no. 163 of 2012.…
1. THIS revision petition has been filed by the petitioner against the order dated 17.08.2012 passed by the Jharkhand State Consumer Disputes Redressal Commission, Ranchi (in short, ''the State Commission '') in Appeal …
Sen, J.@mdashThe petitioner instituted a rent suit u/s 148(a), Ben. Ten. Act, against Mewa Lal Kamath who was recorded in the petitioner''s serishta for arrears of rent for the years 1326 to 1329 making the Babus of Mad…