LAWS(NCD)-2022-11-39

AMLAN GHOSE Vs. BRAHMA CITY PRIVATE LIMITED

Decided On November 23, 2022
Amlan Ghose Appellant
V/S
Brahma City Private Limited Respondents

JUDGEMENT

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

(2.) Notice was issued to the opposite party on 13/4/2018 giving them 30 day's time to file their written statement.

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