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Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure - (20 Aug 2025)

CONSUMER

South Mumbai District Consumer Disputes Redressal Commission has held the Reliance Retail liable for deficiency in service after it failed to replace a defective AC despite admitting the defect. The Commission ordered replacement, Rs.10,000 compensation, and Rs.5,000 litigation costs to complainant.

Tags : CONSUMER PROTECTION ACT   RELIANCE RETAIL   MUMBAI COMMISSION   DEFECTIVE AC  

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