REGENT COMPUTRONICS PVT. LTD.

Ecgc Limited Appellant

V/S

Mokul Shriram Epc Jv Respondents

Referred Judgements :-

JANARDAN REDDY V. STATE [REFERRED TO]
GANPAT RAI V. AGARWAL CHAMBER OF COMMERCE LTD [REFERRED TO]
EOOSEIN EASAM DADA INDIA LIMITED VS. STATE OF MADHYA PRADESH [REFERRED TO]
GARIKAPATI VEERAYA VS. N SUBBIAH CHOUDHRY [REFERRED TO]
STATE OF BOMBAY VS. SUPREME GENERAL FILMS EXCHANGE LTD [REFERRED TO]
VITTHALBHAI NARANBHAI PATEL VS. COMMISSIONER OF SALES TAX M P NAGPUR [REFERRED TO]
HARDEODAS JAGANNATH VS. THEE STATE OF ASSAM [REFERRED TO]
ANANT MILLS COMPANY LIMITED ARYODAYA SPG AND WVG MILLS COMPANY LIMITED MUNICIPAL CORPN OF CITY OF AHMEDABAD STATE OF GUJARAT ARYODAYA SPG AND WVG MILLS COMPANY LIMITED VS. STATE OF GUJARAT:THE ANANT MILLS CO LTD:THE MUNICIPAL CORPN OF THE CITY OF AHMEDABAD:THE MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD [REFERRED TO]
GANESH TRADING CO VS. MOJI RAM [REFERRED TO]
HARCHARAN VS. STATE OF HARYANA [REFERRED TO]
HARIHAR POLYFIBRES VS. REGIONAL DIRECTOR ESI CORPORATION [REFERRED TO]
GURCHARAN SINGH BALDEV SINGH VS. YASHWANT SINGH [REFERRED TO]
RAMESHSINGH VS. CINTA DEVI [REFERRED TO]
SPRING MEADOWS HOSPITAL VS. HARJOL AHLUWALIA [REFERRED TO]
GUJARAT AGRO INDUSTRIES COMPANY LIMITED VS. MUNICIPAL CORPORATION OF CITY OF AHMEDABAD [REFERRED TO]
SHIV SHAKTI CO OPERATIVE HOUSING SOCIETY NAGPUR VS. SWARAJ DEVELOPERS [REFERRED TO]
KISHORI LAL VS. CHAIRMAN EMPLOYEES STATE INSURANCE CORPORATION [REFERRED TO]
THIRUMALAI CHEMICALS LIMITED VS. UNION OF INDIA [REFERRED TO]
NAGENDRA NATH BOSE VS. MON MOHAN SINGHA ROY [REFERRED TO]
VIDEOCON INTERNATIONAL LTD. VS. SECURITIES & EXCHANGE BOARD OF INDIA [REFERRED TO]
K. RAVEENDRANATHAN NAIR VS. COMMISSIONER OF INCOME TAX & ANR. [REFERRED TO]
K. H. NAZAR VS. MATHEW K. JACOB [REFERRED TO]

JUDGEMENT

(1.) The present appeal is directed against an order passed by the National Consumer Dispute Redressal Commission (National Commission) whereby the appellant herein was directed to pay a sum of Rs. 265.01 Crores along with interest @ 10% p.a. from 19.9.2016 within a period of three months. In case of failure to deposit the said amount, the awarded amount would carry compensation in the form of simple interest @ 12% p.a. The appellant has filed an application (IA No. 99210 of 2021) ex abundanti cautela to entertain the appeal as per the provisions of the Consumer Protection Act, 1986 (For short, the '1986 Act'). It is the said application which is being decided by the present order.

(2.) The complainant was awarded a contract for construction of rain water drainage, heavy sewerage and municipal road system by the Government of Basra, Iraq. The complainant obtained two specific contracts (Letter of Credit Comprehensive Risks Policies) by paying a sum of Rs. 10,38,03,912/- as premium to the appellant. The grievance of the complainant was that the payment for invoices issued for the work done under the contract was suspended. Later, the contract also was withdrawn by the Government of Basra owing to some internal conflict. The appellant herein rejected the insurance claim of the complainant and thus relief was sought before the National Commission by filing a complaint under Section 21(a)(i) of the 1986 Act. The said complaint was allowed on 27.1.2021.

(3.) The question now being examined here is as to whether the present appeal would be governed under the Consumer Protection Act, 2019 (For short, the '2019 Act') or under the erstwhile 1986 Act.

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ECGC LIMITED Vs. MOKUL SHRIRAM EPC JV

Referred Judgements :-

JUDGEMENT

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