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SC Sets Aside NCDRC Findings of Unfair Trade Practice Against Star TV and Bharti Airtel - (24 Jan 2020)

CIVIL

Supreme Court has set aside the order of National Consumer Dispute Redressal Commission (NCDRC) which directed Star TV and Bharti Airtel to jointly pay punitive damages of Rs 1 Crore for alleged unfair trade practice concerning the quiz show 'Kaun Banega Crorepati'.

Tags : SUPREME COURT   NATIONAL CONSUMER DISPUTE REDRESSAL COMMISSION   STARTV AND BHARTI AIRTEL  

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