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SC: Consumer Complaint Against Common Carrier Not Maintainable Without Serving Prior Notice - (20 Aug 2021)

CONSUMER

Supreme Court has observed that a consumer complaint against a common carrier is not maintainable if prior notice under Section 6 of Carriers Act, 1865, is not served on it. The Court has observed that notice is required to be served prior to initiation of proceedings and not the proceedings itself.

Tags : SUPREME COURT   CONSUMER COMPLAINT AGAINST COMMON CARRIER  

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