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SC: Consumer Commission Can’t Decide High Disputed Facts or Case Involving Criminal/Tortious Acts - (29 Mar 2023)

CONSUMER

Supreme Court has held that proceedings before Consumer Commission being summary in nature, complaints involving highly disputed questions of facts or cases involving tortious acts or criminality like fraud or cheating, could not be decided by the Forum/Commission.

Tags : SUPREME COURT   CONSUMER COMMISSION   DISPUTED FACTS  

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