PRAVEEN KUMAR MITTAL Vs. PORSCHE INDIA PVT. LTD

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed by the Complainants against Opposite Parties (OPs) as detailed above, inter alia praying for directions to the OPs to:-

(2.) Notice was issued to the OPs on 20/4/2018. Parties filed Written Statement/Reply, Evidence by way of Affidavit, Rejoinder and Written Arguments/Synopsis etc. as per details given in the Table at Annexure-A.

(3.) Initially, the complaint was filed against four OPs:-