LAWS(ORI)-2008-4-11

GOLDEN TRUST FINANCIAL SERVICES Vs. SECRETARY STATE CONSUMER

Decided On April 04, 2008
GOLDEN TRUST FINANCIAL SERVICES Appellant
V/S
Secretary State Consumer Respondents

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned Addl. Standing Counsel.

(2.) SECTION 15 of the Consumer Protection Act, 1986 are quoted as under: