REGENT COMPUTRONICS PVT. LTD.

Amit Singh Bhati Appellant

V/S

Manish Goyal Respondents

Referred Judgements :-

R. B. RAMLINGAM VS. R. B. BHAVANESHWARI [REFERRED TO]
RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
MANINDRA LAND AND BUILDING CORPORATION LTD VS. BHUTNATH BANERJEE [REFERRED TO]
LALA MATA DIN VS. A NARAYANAN [REFERRED TO]
KANDIMALLA RAGHAVAIAH AND CO VS. NATIONAL INSURANCE CO [REFERRED TO]
ORIENTAL AROMA CHEMICAL INDUSTRIES LTD VS. GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION [REFERRED TO]
PARIMAL VS. VEENA ALIAS BHARTI [REFERRED TO]
MANIBEN DEVRAJ SHAH VS. MUNICIPAL CORPORATION OF BRIHAN MUMBAI [REFERRED TO]
ANSHUL AGGARWAL VS. NEW OKHLA INDUSTRIAL DEVELOPMENT AUTH [REFERRED TO]
BASAWARAJ VS. SPL. LAND ACQUISITION OFFICER [REFERRED TO]

JUDGEMENT

(1.) The instant I.A. was filed by the Opposite Party raising the question of maintainability on the ground of limitation (delay in filling the instant Complaint) and the pecuniary jurisdiction.

(2.) Heard the learned Counsel for both the sides.

(3.) There was delay of 954 days in filing the Consumer Complaint before this Commission. The Complainant filed an I.A. No. 4756/2017 for condonation of delay under sec. 24A of the CP Act, 1986.

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AMIT SINGH BHATI Vs. MANISH GOYAL

Referred Judgements :-

JUDGEMENT

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