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Justice Delayed: Despite noting that a long date was given in a case, Supreme Court declined to interfere [Read the Order]


Justice Aniruddha Bose-Justice Deepak Gupta
22 Mar 2020
Categories: Latest News

Supreme Court has declined to interfere in situaiton where the Consumer Commission had given a long date in the case.

A bench of Justice Gupta and Justice Bose passed the order in the case titled ABHINAV ASHWIN & ANR. vs LOGIX INFRASTRUCTURE PRIVATE LTD. on 31.01.2020.

Supreme Court observed and held as under:

"This Appeal is directed only against an order in which a long date has been given by the National Consumer Disputes Redressal Commissioner, New Delhi. No jurisdictional issue is involved. Therefore, we reject this Appeal. The same is accordingly dismissed".

Read the Order here:



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