REGENT COMPUTRONICS PVT. LTD.

Mohan Sakpal Appellant

V/S

Abhay Goyal Respondents

Referred Judgements :-

SADHANA LODH V. NATIONAL INSURANCE CO. LTD. [REFERRED TO]
WARYAM SINGH VS. AMARNATH [REFERRED TO]
AHMEDABAD MANUFACTURING AND CALICO PRINTING CO LIMITED AHMEDABAD VS. RAM TAHEL RAMNAND [REFERRED TO]
BABHUTMAL RAICHAND OSWAL VS. LAXMIBAI R TARTA [REFERRED TO]
ESTRALLA RUBBER VS. DASS ESTATE PRIVATE LIMITED [REFERRED TO]
SHUB KARAN BHBNA ALIAS SHUB KARAN PRASAD BUBNA VS. SITA SARAN BUBNA [REFERRED TO]
CELINA COELHO PEREIRA VS. ULHAS MAHABALESHWAR KHOLKAR [REFERRED TO]
V P MAINRA VS. DAWSONS LEASING LIMITED [REFERRED TO]

JUDGEMENT

(1.) This petition, under Article 227 of the Constitution of India, is directed against an order dtd. 21/7/2022, passed by the learned National Consumer Disputes Redressal Commission "the learned NCDRC") in Execution Application 39/2018 in Complaint Case 294/2015 (Abhay Goyal v. M/s A A Estate Pvt. Ltd.).

(2.) The impugned order reads as under:

(3.) Mr. Arvind Nayar, learned Senior Counsel for the petitioners, submits that there was no warrant or justification for the learned NCDRC to direct the petitioners, who are the directors of M/s A A Estate Pvt. Ltd, (the respondents before the learned NCDRC) to appear in person.

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MOHAN SAKPAL Vs. ABHAY GOYAL

Referred Judgements :-

JUDGEMENT

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