UNITED BREWERIES LIMITED Vs. MUMBAI GRAHAK PANCHAYAT

JUDGEMENT

(1.) -On the complaint of Mumbai Grahak Panchayat, Maharashtra State Commission issued following direction to the appellant.

(2.) Feeling aggrieved by the said order, the appellant has filed this appeal.

(3.) Mumbai Grahak Panchayat filed a complaint against the appellant as well as Western Railway for having adopted Unfair Trade Practices in prominently displaying/exhibiting false, misleading and surrogate Liquor Advertisements on the coaches of the Western Railway trains and to seek discontinuance of the same along with corrective advertising by the opposite parties to neutralise the effect of the said advertising and punitive damages.