Realmark Oracle Project Llp. & Others Vs Averi Roy & Another
.... ee certified copy, which is left blank in the District Commission’s order. We see some merit in the contention of the Petitioner herein. However, in the absence of any document/evidence that he ever pleaded before the State Commission that the delay was 14 days and not 62 days as mentioned in hi ...
National Consumer Disputes Redressal Commission
Sahedul Rahman Vs Pratap Singh Aswal
.... f the order of this Commission. However, the State Commission has considered such readiness to be beyond three weeks of the passing of the order by this Commission and accordingly dismissed the appeal, being First Appeal No. A/16/27, on the ground of non-compliance of this Commission’s order. ...
National Consumer Disputes Redressal Commission
Naresh Bansal S/o. Sh. R.D. Bansal & Anr Vs M/s Omaxe Ltd Through Its Managing Director
.... ore this Commission, then why they had accepted the full and final payment from the decree holders. Considering the facts and circumstances, the State Commission ordered the respondent to refund the said amount to the decree holders along with additional cost of Rs.1,00,000/- on the Respondents. ...
National Consumer Disputes Redressal Commission
M/s Novous Abasan Pvt. Ltd Vs Dakshineswar Saptarshi Welfare Society & Anr
.... sing the I.A. filed, observed as under: “Perused the papers on record. Considered submissions on behalf of both the parties. It appeared on perusal of the document in the form of Court information issued by the competent authority that the T.S. No. 605/10 was dismissed for non prosecution ...
National Consumer Disputes Redressal Commission
Yatri Hotel & Anr Vs Arjun Kami
.... gement, however, no action was taken. It is not in dispute that at about 1.15 a.m., a fire broke out in the Yatri hotel premises, engulfing the hotel, which led to the death of the complainant's son and his friend in the said incident. The post mortem report clearly brings out that the deceased ...
National Consumer Disputes Redressal Commission
Bhagwati Devi Bais & 2 Ors Vs Prakriya Prabhari (Process In-Charge) & Anr
.... e seeds were sown but did not germinate, then the findings made by the District Commission about the nature of the crops sown from the revenue documents was an erroneous approach. The preponderate probabilities seem to have been missed by the fora below that the soya been seeds that are subject ...
National Consumer Disputes Redressal Commission
Vivek Gulati & Anr Vs Realtech Developments And Infrastructure (India) Pvt. Ltd. & Anr
.... nt letter and to execute the builder buyers’ agreement, as promised. She further argued that the complainant cannot wait indefinitely and till date the developer had not delivered the physical possession of the units, hence, there is deficiency in service on the part of the real estate developers ...
National Consumer Disputes Redressal Commission
Tiju Thomas & Anr Vs M/S Imperia Structures Ltd
.... learned Counsel for the Decree Holders accepted the same and submitted that no further amount is due from the Judgment Debtor Company.. Learned Counsel for the Decree Holders handed over the NOC from the State Bank of India for the loan taken on this unit to the AR who accepted the same. H ...
National Consumer Disputes Redressal Commission
Mohd. Mukhtar Vs Bajaj Allianz General Insurance Co. Ltd
.... after 17 days from the date of receipt of payment, which fact itself makes it evident that there was no coercion or any pressure upon the complainant to accept the payment from the insurance company and unless there is cogent evidence to show that there was any pressure or coercion, settled clai ...
National Consumer Disputes Redressal Commission
M/s Ashok Leyland Finance Ltd Vs Deepak Kushwaha
.... 6.09.2003 at Sansi Police Station. That the complainant has also denied the said fact on affidavit. Thus the entire onus to prove the said fact was on opposite party which could have been proved by bringing cogent evidence, however opposite party has miserably failed to prove that the complaint ...
National Consumer Disputes Redressal Commission
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