The National Consumer Disputes Redressal Commission (NCDRC) has resumed physical hearing in all its Benches from November 15.
The notification issued by the NCDRC has notified that,
“It is notified for information of all the concerned that the Benches of the National Consumer Disputes Redressal Commission shall hear the cases listed before them, from 15th November, 2021 onwards, through physical court hearing.”
The alternative modes of hearing of cases i.e. hearing through video conferencing (virtual court hearing) and hybrid hearing shall be dispensed with from 15th November, 2021. This issues with the approval of the Hon'ble President, National Commission
About National Consumer Disputes Redressal Commission
The National Consumer Disputes Redressal Commission (NCDRC), India is a quasi-judicial commission in India which was set up in 1988 under the Consumer Protection Act of 1986. Its head office is in New Delhi. The commission is headed by a sitting or retired judge of the Supreme Court of India. The commission is presently headed by Justice R K Agrawal, former judge of the Supreme Court of India.
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