SC: Mere Service of Notice on Opposite Party Without Complaint Copy Cannot be Commencing Point - (05 Mar 2020)
CONSUMER
Supreme Court has held that the commencing point of limitation of 30 days under Section 13 of the Consumer Protection Act, 1986 would be from the date of receipt of the notice accompanied with the complaint by the opposite party, and not mere receipt of the notice of the complaint.
Tags : SUPREME COURT SERVICE OF NOTICE
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