M/s TDI Infrastructure Ltd Vs Surender Sharma
.... on 13.02.2019 Dharamvir Singh versus Infrastructure Limited Revision Petition No.350 of 2015- Decided by the Hon'ble National Consumer Disputes Redressal Commission on 13th July, 2020. ...
National Consumer Disputes Redressal Commission
Neerja Vs ATS Township Private Limited
.... d the School of Planning and Architect have not been filed, I see no reason to disbelieve their respective report supported by an affidavit of the Architect, when no material to the contrary has been field by the allottees. Therefore, I have no hesitation in holding that the additional demand on ...
National Consumer Disputes Redressal Commission
Mrs. Sonia Dewan Vs RPS Infrastructure Limited
.... Rs.50,000/-” The builder has challenged the above order in FA/756/2023, which has been dismissed on 03.08.2023. Only contention of the Appellant is that the State Commission has awarded interest @ 6% per annum. Although, in similar circumstances Hon’ble Supreme ...
National Consumer Disputes Redressal Commission
M/s Shalby Hospital Vs Shri Krishna Kishor Goswami
.... the Bench finds it expedient to decide the matter on the basis of record. 6. Looking into overall circumstances in the case without making any observation about the merits of the case, lest, the same may cause any prejudice to either side and colour the vision of the State Commission, in ...
National Consumer Disputes Redressal Commission
Dr. Sandep Singh Sandhu Vs Amarjit Kaur & Anr
.... nt a tendency which is closely linked with the desire to punish. Things have gone wrong and, therefore, somebody must be found to answer for it. To draw a distinction between the blameworthy and the blameless, the notion of mens rea has to be elaborately understood. An empirical study would reve ...
National Consumer Disputes Redressal Commission
Branch Manager, Central Bank Of India & Anr Vs Rajinder & Company Engineer And Contractor
.... orded in the order of the State Commission, despite opportunities given the Bank did not place on record the relevant documents. In the absence of any documents/ evidence on record to show whether the said FD was under auto renewal mode or not, we are of the considered view that this has to be g ...
National Consumer Disputes Redressal Commission
M/s Kkreation Asociates Vs Manas Kumar Kar
.... has to be seen in perspective of the conspicuous facts and circumstances of each case and the onus of showing such factual basis from which may emanate the convincing grounds to vindicate the delayed filing has to be discharged by the petitioner / appellant who seeks judicial indulgence in this ...
National Consumer Disputes Redressal Commission
K. Boopathy Vs N. Jayavantham & Anr
.... summary jurisdiction is not suitable for adjudicating such type of disputes. Given its complexity and the need for extensive evidence and investigation, the Civil Court is the appropriate forum to address and resolve the issues raised in this complaint. 5. This Commission has heard both t ...
National Consumer Disputes Redressal Commission
The Indian Institute Of Metals Through Its Secretary General Vs Sarat Kumar K
.... e dates are available on the stamp affixed on the certified copies of the both the Orders, therefore, the very submission regarding non-supply of free copy of the Orders falls to the ground and stands exposed as nothing but a mendacious plea. 7. It may be relevant in this context to menti ...
National Consumer Disputes Redressal Commission
Haryana State Co Operative Housing Federation Ltd Vs Saroj Devi & 3 Ors
.... 2. Petition stands dismissed in non-prosecution. 3. However, in the interest of justice it may be observed that if the petitioner is interested in pursuing the matter in right earnest with due diligence and feels aggrieved by this Order it may move appropriate application for recall of ...
National Consumer Disputes Redressal Commission
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