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SC: Writ Petition Not Maintainable Against Orders Passed by State Consumer Commission - (16 Mar 2021)

CONSUMER

Supreme Court has opined that a writ petition under Article 226 of the Constitution of India, 1949 challenging judgments and orders passed by the State Consumer Disputes Redressal Commission is not maintainable.

Tags : SUPREME COURT   ORDERS PASSED BY STATE CONSUMER COMMISSION  

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