Ankur Arora Vs Jaypee Sports International Limited & Anr
.... ated that National Green Tribunal has imposed ban for extracting ground water in District Gautam Budh Nagar in the year 2013 due to which, the project was delayed for a short period. The opposite party was entitled for extension of the period as per terms and conditions of the standard terms an ...
National Consumer Disputes Redressal Commission
JCB India Ltd Vs Ram Singh & 2 Ors
.... ort dated 12.06.2012 and 11.07.2012, the machine was repaired to the satisfaction of the Complainant. 14. The learned Counsel specifically highlighted that the Machine was purchased for commercial purpose. Thus, he was not consumer under Section 2(1)(d)(ii) of the Act. The machine in quest ...
National Consumer Disputes Redressal Commission
M/s Maya Realtors Pvt. Ltd Vs T.P. Ghosh & 7 Ors
.... deem fit in the facts and circumstances of the case. 9. In the Appeal, the Appellant/OP-1 raised the following key issues:- a. The State Commission disregarded the judgment of Trial Court in OS No. 1182/2009 as per which it was ready and shown during the CC proceedings. Th ...
National Consumer Disputes Redressal Commission
Devendra Kumar Goel S/O. Shri Suresh Kumar Goel Vs M/s Pearls Infrastructure Projects Limited Through Its Chairman, Nirmal Singh Bhangoo
.... an Annu Vs. Hirmanidevi G.S. Gupta & Ors., 2016 SCC OnLine NCDRC 2605. 6. In Sheo Raj Singh (Supra), Hon’ble Supreme Court while considering the appeal filed against an order of the High Court condoning the delay, observed that condonation of delay being a discretionary power ava ...
National Consumer Disputes Redressal Commission
Universal Sompo General Insurance Company Limited & 2 Ors. Vs M/s Ujala Plastic & Case Company & 2 Ors
.... tical vide bill photo copy page no. 26 to 88 of the case file. There apart, it is in respect of purchase of the goods for the year 2011 also; it filed its total bills thereof. It has filed the record of bank payment of Rs.65,000/- from the page 76 to 78 of the records which it made to M/s. Bhara ...
National Consumer Disputes Redressal Commission
Branch Manager Cholamandalam M S General Insurance Company Ltd Vs Minati Dei & Anr
.... 015, so the limitation period lapsed on 11.08.2015. The District Forum proceeded ex-parte against OP-1 on 28.07.2015, before the limitation period expired. He further contended that the District Forum's action was premature and sought to set aside the impugned orders, allowing OP-1 an opportunit ...
National Consumer Disputes Redressal Commission
Pratap Singh Vs IFFCO Tokio General Insurance Company Limited & 3 Ors
.... fact in his statement, it is clearly mentioned in the statement of the complainant Pratap Singh attached with the surveyor report. 12. "But the conductor's side door was neither latched from inside nor locked from outside and without locking the conductor's side cabin door leaving the ...
National Consumer Disputes Redressal Commission
GTFS Multi Services Ltd Vs Smt. Pravati Behera & Anr
.... for Rs.1.00 lac. The death certificate shows that the insured died on 12.4.2004. It is also revealed from the copy of the claim statement that she made claim on 16.6.2004. The post-mortem report and the police report jointly show that the deceased died out of accidental fall. So the complainant ...
National Consumer Disputes Redressal Commission
Prabu Herbert Samuel (Civil Engineer) Vs R. Rajammal
.... arned District Forum has founded its conclusion on the contents of Ex.C1 Report and held that there were defects in the construction carried out by the opposite party which would require Rs.4,25,000/- to rectify. 13. As has been rightly held by the Learned District Forum it has acted upon th ...
National Consumer Disputes Redressal Commission
Nutan Aggarwal Vs M/s Purearth Infrastructure Ltd
.... t on 26.07.2012 and sent the same to the complainant alongwith letter dated 14.08.2012. It is denied that several clauses in the agreement were left blank. All the blanks were filled up before signature of the complainant except the due date of possession. It is denied that the opposite party ga ...
National Consumer Disputes Redressal Commission
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