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Supreme Court: Oneness of the Interest is Akin to a Common Grievance Against the Same Person - (20 May 2019)

CIVIL

Supreme Court while upholding a view of full bench of National Consumer Disputes Redressal Forum in Ambrish Kumar Shukla and Ors. v. Ferrous Infrastructure Pvt. Ltd held that “Oneness of the interest is akin to a common grievance against the same person”.

Tags : SUPREME COURT   ONENESS  

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