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SC: Delivering Used & Defective Car Against Booking for New Car is Unfair Trade Practice - (09 Sep 2022)

CONSUMER

Supreme Court has held that delivering a defective and old model car against a booking for a new car made by a customer who has paid full sale consideration is an ‘unfair trade practice’, and such practice amounts to dishonesty on the part of the dealer.

Tags : SUPREME COURT   UNFAIR TRADE PRACTICE   CAR BOOKING  

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