Monu Kumar Vs Metro Max Infrastructure Pvt Ltd
.... prayed in the said application that this Court should not only expunge the observations made by the National Company Law Tribunal in common order dated 22nd June, 2018 as found in paragraphs 104 and 105 of the said judgment and order dated 13th April, 2021 of this Court in Civil Appeal No.8129 o ...
National Consumer Disputes Redressal Commission
Jasvinder Singh Vs Ocus Skyscrapers Realty Pvt Ltd
.... Chamber The present review application has been filed by the opposite party Ocus Skyscrapers Realty Limited seeking review of the order dated 19.02.2024. We have gone through the review application as well as the impugned order and we find no error apparent on the face of the record wh ...
National Consumer Disputes Redressal Commission
M.R. Sood Vs Pioneer Toyota
.... nflate to prevent occupants from hitting the interior of the vehicle. The frontal airbags deploy during severe frontal crashes. The frontal airbags do not offer protection in rollovers, side impact, rear end or under-ride crashes. In an under-ride crash, the vehicle goes partially or wholly unde ...
National Consumer Disputes Redressal Commission
M/s. Sathe Synthetics Vs Oriental Insurance Company Ltd.
.... wn by the Complainant and subsequently the Bank Guarantee does not appear to have been renewed. Today during the course of the arguments learned Counsel for the Complainant has produced a letter dated 07.09.2006, a copy whereof has been handed over to Mr. Vishnu Mehra, learned Counsel for t ...
National Consumer Disputes Redressal Commission
M/s. Omaxe Chandigarh Extension Developers Pvt. Limited Vs Mayank Tyagi & Anr.
.... receipt of a certified copy of this order, failing which, the same shall carry interest @12% p.a., from the date of filing this complaint till realization. vi. To pay cost of litigation, to the tune of Rs.50,000/- to the complainant, within two months from the date of receipt of a certified ...
National Consumer Disputes Redressal Commission
Vikas Garg Vs Estate Officer (Housing)
.... in “Ireo Grace Realtech (P) Ltd. v. Abhishek Khanna, (2021) 3 SCC 241” has held that even if there was a delay in the offer of possession, refusal by Allottees is untenable if possession is offered with an Occupation Certificate; That regarding the Completion Certificate, the Opposite Party is e ...
National Consumer Disputes Redressal Commission
Pairaya Kak @ Piyari Kak Vs HUDA & Anr
.... he Respondents on 23.07.1988, after a delay of almost 2 years, but the said amount was refunded to her through cheque dated 23.08.1988 and she was informed that plot was already cancelled as she did not comply with clause 4 & 5 of the allotment letter. It is further contended that there is ...
National Consumer Disputes Redressal Commission
M/s Sanghi Industries Limited Vs National Insurance Company Ltd.
.... stored in transit. The question as to whether the discharge of the cement and its stacking at the jetty would still amount to a stoppage during transit and would thus be covered under the policy has to be examined for which the learned counsel for the complainant submits that she will be ...
National Consumer Disputes Redressal Commission
M/s. Kohinoor International Vs M/s. Intraship Ag International Transport & Shipping & Ors
.... e Punjab State Consumer Disputes Redressal Commission and they relate to a common questions of facts and law in connection with maritime insurance claims and, therefore, they are being taken up together. The New India Assurance Co. has filed Appeal Nos. 239/2001 and 240/2001 against order ...
National Consumer Disputes Redressal Commission
HSBC Bank Ltd Vs Hitesh Chadha
.... nder: “(i) Review proceedings are not by way of appeal and have to be strictly confined to the scope and ambit of Order 47 Rule 1 CPC. (ii) Power of review may be exercised when some mistake or error apparent on the fact of record is found. But error on the face of record must be ...
National Consumer Disputes Redressal Commission
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!