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SC: NCDRC Can’t Dismiss Complaint on Complainant’s Revision Plea For Enhanced Compensation - (13 Oct 2017)

Supreme Court, while setting aside an order of National Consumer Disputes Redressal Commission (NCDRC), has held that while considering a revision petition filed by complainant praying for increase of compensation and payment of interest, it could not have dismissed the petition itself.

Tags : SUPREME COURT   NCDRC  

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