C.M.O.H., M.R. Bangur Hospital & Anr Vs Tanmoy Majhi

National Consumer Disputes Redressal Commission 9 Feb 2024 Revision Petition No. 3585 Of 2017 (2024) 02 NCDRC CK 0008
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Revision Petition No. 3585 Of 2017

Hon'ble Bench

Avm J. Rajendra, Avsm Vsm (Retd.), Presiding Member

Advocates

Raja Chatterjee, Anupama Gupta, Tapas Kumar Maity

Final Decision

Allowed

Acts Referred
  • Consumer Protection Act, 1986 - Section 2(1)(d), 12, 21(b)

Judgement Text

Translate:
From The Blog
Rajasthan High Court Raps Axis Bank for Encashing FD Without Court Permission, Orders Refund
Dec
12
2025

Court News

Rajasthan High Court Raps Axis Bank for Encashing FD Without Court Permission, Orders Refund
Read More
FEMA Compliance for NRI Family Trusts: Legal Clarity on Corpus, Beneficiaries, and Repatriation
Dec
12
2025

Court News

FEMA Compliance for NRI Family Trusts: Legal Clarity on Corpus, Beneficiaries, and Repatriation
Read More