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Karnataka HC Refuses to Quash Communication Issued to Ola Electric in CCPA Investigation - (08 Jan 2025)

CONSUMER

Karnataka High Court while refusing to quash communication issued to OLA Electric as part of a Central Consumer Protection Authority (CCPA) investigation against the company, has held that the communication directing OLA Electric to furnish documents has been issued in interest of the consumers.

Tags : KARNATAKA HIGH COURT   OLA ELECTRIC   CCPA  

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