LAWS(NCD)-2022-11-2

GAUTAM CHUGH Vs. ADVANCE INDIA PROJECTS LIMITED

Decided On November 07, 2022
Gautam Chugh Appellant
V/S
Advance India Projects Limited Respondents

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed by the Complainants against the opposite parties as detailed above, inter aila praying for:-

(2.) Notice was issued to the opposite parties giving them 30 days' time to file their written statement.

(3.) It is averred/stated in the complaint that:-