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SC Directs NCDRC to Expeditiously Pronounce Judgment in a Case Which It 'Reserved For Judgment' - (31 Jul 2020)

CONSUMER

Supreme Court has directed the National Consumer Disputes Redressal Commission to expeditiously pronounce judgment in a case which it had 'reserved for judgment' on 24 October 2019.

Tags : SUPREME COURT   NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION  

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