(1.) Heard Mr. Krishnan Venugopal, Senior Advocate, assisted by Mr. Sumeet Sharma, Advocate, for the appellant and Mr. Piyush Sharma, Advocate, for the respondent-1, Mr. Devendra Kumar Singh, Advocate, for respondent-2, Mr. Mayank Singh, Advocate, for respondent-3. Mr. Aditya Parolia, Advocate, as an intervener, on legal issue.
(2.) Jaiprakash Associates Limited (opposite party-2) has filed above appeal from the order of State Consumer Disputes Redressal Commission, Uttar Pradesh, dtd. 24/10/2018, passed in CC/347/2016, partly allowing the complaint with cost of Rs.10000.00 and compensation of Rs.20000.00 and directing the appellant to return Rs.4778280.00 with interest @18% per annum from the date of respective deposit till the date of actual payment, firstly to Axis Bank Limited (opposite party-3), who had advanced loan to the complainant and secondly the balance amount to the complainant.
(3.) The office has reported 89 days delay in filing the appeal. The appellant has filed IA/3673/2019, for condonation of delay. Cause shown is sufficient. The delay in filing the appeal is condoned.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN