REGENT COMPUTRONICS PVT. LTD.

Max Infra (India) Ltd. Appellant

V/S

ASHOK LEYLAND LTD. Respondents

Referred Judgements :-

LAXMI ENGINEERING WORKS VS. RS G INDUSTRIAL INSTITUTE [REFERRED TO]
KALPAVRUKSHA CHARITABLE TRUST VS. TOSHNIWAL BROTHERS BOMBAY PRIVATE LIMITED [REFERRED TO]
MADAN KUMAR SINGH VS. DISTT MAGISTRATE [REFERRED TO]
SUPER COMPUTER CENTRE VS. GLOBIZ INVESTMENT PVT LTD [REFERRED TO]
PURUSHARATH BUILDERS PVT LTD VS. UPPAL HOUSING LTD [REFERRED TO]
MONSTERA ESTATE PVT LTD VS. ARDEE INFRASTRUCTURE PVT LTD [REFERRED TO]
SHIKHA BIRLA VS. DLF RETAILERS DEVELOPERS LTD [REFERRED TO]

JUDGEMENT

(1.) The present complaint has been filed by M/s. Max Infra (I) Ltd. against M/s. Ashok Leyland Ltd, and its three employees. The key controversy swirls around the question, "Whether, the complainant is a consumer?".

(2.) Paras 1, 2, 3, 4 & 5 of the complaint are reproduced as follows :-

(3.) The complainant has made the following prayers :-

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MAX INFRA (INDIA) LTD Vs. ASHOK LEYLAND LTD

Referred Judgements :-

JUDGEMENT

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