Living Media India Limited Vs H M B Sinha
.... ct Act.” 22. It is then submitted through the Affidavit which has been filed on 16.5.2024, and 8.7.2024, copies whereof been served on the complainant Mr H M B Sinha who appeared in person, to urge that since the documents pertaining to the list of participants in the year 2008- ...
National Consumer Disputes Redressal Commission
Rajender M. Kowli Vs Chief Manager, Bank Of India
.... r. Vipul Jai was present for the respondent- Bank. MA/282/2024 was filed praying for restoration and on 22.04.2024, learned counsel for the appellant was called upon to verify as to whether the costs of Rs.5,000/- imposed on the appellant while restoring the appeal in 2017 has been deposite ...
National Consumer Disputes Redressal Commission
Amarjeet Singh Gadhok & 10 Ors Vs Raheja Developers Limited
.... by the government authority should be questioned by this Commission and request is also made to add them also as party. It is also contended that the dispute arising in respect of an agreement to sell an apartment does not relate to rendering of any service within the meaning of Section 2(1)(o) ...
National Consumer Disputes Redressal Commission
Prabodh Kumar Shukla Vs Raipur Development Authority
.... t letter.” (iii) Vide letter dated 10.07.2008, a demand of Rs.17,95,200/- was made, with a direction to complete the registry by 31.07.2008, which is reproduced below: “Sub: Allotment of plot No. C-188/5 under Katora Talab. Based on the agreement and affidavit given by you in t ...
National Consumer Disputes Redressal Commission
Bihar State Housing Board & 2 Ors Vs Awadhesh Pandey Through Lrs.(A) Veena Pandey (Wife), (B) Sarvagya (Son)
.... tay of the execution case. I find that the appeal was dismissed for non-prosecution on 20.02.2015 and during the judgment period the commission was not empowered with review. As such the Restoration Miscellaneous case is dismissed on account of lack of jurisdiction. 7. It is ass ...
National Consumer Disputes Redressal Commission
Agriculture Insurance Co. Of India Ltd Vs Abdul Aziz & Ors
.... t to loss/lower yield. As per Scheme, the report of Collector with respect to the actual yield is not acceptable. It is also contended by the Petitioner that the State of Rajasthan too had filed a RP/2823/2015 against the said order, which was dismissed on 28.02.2019 for non-prosecution. ...
National Consumer Disputes Redressal Commission
Dr Manju Dadu Vs Fortis Escort Heart Institute & Research Centre & 2 Ors
.... 1. Radiology Report of chest (pg.147 of medical record) dated 07.05.2011 showed “bronchovascular marking are prominent in both lung field”. Radiology Report of chest (pg.149) dated 10.05.2011 showed “congested lung fields”. Even then Dr. Ashok Seth advised for angioplasty, although the patient, ...
National Consumer Disputes Redressal Commission
Writer Safeguard Pvt. Ltd Vs National Insurance Co. Ltd
.... detailed explanation in which it was emphasised that there was no breach of any Policy condition, on account of which the loss would not fall under Exclusion No. 3 of the Policy. The Complainant’s reply to this detailed query No. 3 of the Surveyor is as follows – “Regarding written instruc ...
National Consumer Disputes Redressal Commission
M/s Wave Mega City Centre Pvt. Ltd Vs Ajay Kumar Verma & 2 Ors
.... party, however, took the plea that total basic sale consideration was Rs.54,39,960/- and in civil construction matters, time was not the essence of the contract, therefore, the complaint is liable to be dismissed. The State Commission, in the impugned order, found that the due date of posse ...
National Consumer Disputes Redressal Commission
Shakun Maternity Home & Anr Vs Ajesh Kumar
.... d letters by complainant-1. Alleging medical negligence on the part of the opposite parties, the complainants filed above complaint before the State Commission. 6. The appellants filed their joint written reply stating that on 27.08.2012 the patient came as a case of 16 weeks pregnancy. S ...
National Consumer Disputes Redressal Commission
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