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J&K&L HC: State Consumer Commission Not Empowered to Exercise Powers of Review - (19 Dec 2022)

CONSUMER

Jammu and Kashmir and Ladakh High Court has held that State Consumer Commissions and District Consumer Forums are not empowered to exercise powers of review and set aside ex parte orders unless a statute empowers them for the same.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   STATE CONSUMER COMMISSIONS   REVIEW  

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