Sunil Chandulal Shah & Ors Vs Anilkumar L. Acharya & Ors
.... bligations. The complainants have always shown their full cooperation to the petitioner in case of obtaining occupation certificate to their building. Till date the Petitioner has failed to take necessary steps for procuring the Occupation Certificate. Also, the Petitioner failed to produce a ...
National Consumer Disputes Redressal Commission
M/s Shakambari Polymers Private Limited Vs Oriental Insurance Co. Ltd. & 3 Ors
.... eof. The driver also informed that he then returned back to Chennai. This acknowledgment did not bear any remark of damages. A joint meeting had taken place, as noted above, with Mr. Prabhakar, the proprietor of M/s K. P. Cranes and finally the inference drawn was that there was no proof that th ...
National Consumer Disputes Redressal Commission
Amiya Prakash Mishra Vs U.P. Avas Evam Vikas Parishad & 2 Ors
.... t been allotted. Therefore, the complainant is not a consumer, and the complaint should have been rejected. 8.7. The complainant is a prospective investor and not a consumer until the allotment. Mere application for allotment does not grant any right to the complainant. The District Forum w ...
National Consumer Disputes Redressal Commission
Khanna Paper Mills Ltd Vs United India Insurance Co. Ltd
.... Siemens Invoice No. 2008-09/028 dated 20/11/2008 Idle Charges during repairing of 10.5 MW STG 9,50,000.00 Not Allowed Due to wear & tear 9. Siemens Invoice No. 9867500034 dated 24/05/2007. Journ ...
National Consumer Disputes Redressal Commission
Post Master, Kalyan City Post Office Vs Ramchandra Mahipati Ghadge
.... mmission on account of mistake on the part of the concerned Counsel of the Petitioner, was allowed. 8. He has also relied upon another decision of this Commission in “ RP No.3145 of 2014, M/s. New India Assurance Company Vs. Neelam Kumar Jain, decided on 17.10.2024. ” in which in a similar ...
National Consumer Disputes Redressal Commission
Rajiv Malhotra & 2 Ors Vs M/s Parsvnath Developers Limited & 3 Ors
.... f the project was revised from 05.10.2009 to 05.02.2011 on the basis of Arbitrator’s Award dated 09.01.2015. As seen from the order of the Arbitrator dated 09.01.2015, the appellant was not a party to the arbitration proceedings. Therefore, the order under review which adopted a revised date of ...
National Consumer Disputes Redressal Commission
Chandigarh Housing Board Vs M/s Parsvnath Developers Limited & 3 Ors
.... ich is concerned with the nonfulfillment of this obligation, is also not attracted”. 2. It was argued that since the developer did not even commence the construction of the project at the site due to a dispute with the Chandigarh Housing Board in view of the encumbrances on the allotted la ...
National Consumer Disputes Redressal Commission
Alliance Builder And Contractor Ltd Vs Saurav Dutta Gupta
.... hrough the Miscellaneous Application. In view of the full refund ordered vide the impugned order with interest the plot in question will revert to the revision petitioner since the issue was construction of house on the plot itself. The Miscellaneous Application is therefore, allowed. In case any ...
National Consumer Disputes Redressal Commission
M/s Empire Home Appliances Ltd Vs National Insurance Co. Ltd
.... risk of goods held in trust. However learned counsel could not point out any pleadings to that effect on record but this argument was advanced only on the basis of the amount of premium separately mentioned in both the said policies. 20. Mr. Malhotra, learned counsel for the Insurance compa ...
National Consumer Disputes Redressal Commission
New India Assurance Co. Ltd Vs M/S. Chiripal Industries Limited
.... 03.2005 to 21.03.2006. During the subsistence of the policy, a fire occurred in the laboratory and plant, machinery, equipments, instruments and wiring, blower, chamber etc. were badly damaged. The complainant informed the insurance co. A surveyor was appointed by the insurance co. The insurance ...
National Consumer Disputes Redressal Commission
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