ACTION CONSTRUCTION EQUIPMENT LTD Vs. ARUN SINGH

JUDGEMENT

(1.) This First Appeal has been filed under Section 19 of The Consumer Protection Act, 1986, hereinafter referred to as the 'Act 1986', in challenge to the Order dated 20.02.2020 in C.C. No. 04 of 2011 passed by The State Consumer Disputes Redressal Commission, Bihar, hereinafter referred to as the 'State Commission'.

(2.) ***

(3.) Heard arguments from Mr. Puneet Bajaj, learned Counsel for the Manufacturer.