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  • Section 41 of the Consumer Protection Act, 2019
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Acts
  • Section 41 of the Consumer Protection Act, 2019
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    Punjab Urban Planning and Development Authority v. Jasvir Kaur

    STATE CONSUMER DISPUTES REDRESSAL COMMISSION,

    PUNJAB, CHANDIGARH

    First Appeal No.432 of 2021 Date of Institution : 25.11.2021 Date of Decision : 13.07.2022

    Punjab Urban Planning and Development Authority through Estate Officer, Punjab Urban Planning and Development Authority (Bathinda Development Authority), PUDA/BDA Complex, Bhagu Road, Bathinda.

    ……Appellant/Opposite Party

    Versus

    Jasvir Kaur, aged about 58 years, widow of late Sh.Gurcharan Singh, resident of Village and Office Bareh, Budhlada, District Mansa.

    …..Respondent/Complainant

    First Appeal under Section 41 of the Consumer Protection Act, 2019 against the order dated 11.02.2021 of the District Consumer Disputes Redressal Commission, Mansa.

    Quorum:-

    Hon'ble Mrs. Justice Daya Chaudhary, President Mr.Rajinder Kumar Goyal, Member

    1) Whether Reporters of the Newspapers may be allowed to see the Judgment?

    Yes/No

    2) To be referred to the Reporters or not? Yes/No

    3) Whether judgment should be reported in the Digest?

    Yes/No

    Present:-

    For the appellant : Sh.L.S.Sidhu, Advocate For the respondent : Sh.Simranjit Singh, Advocate

    1

    First Appeal No 432 of 2021 2

    JUSTICE DAYA CHAUDHARY, PRESIDENT

    For detailed order, see order passed in First Appeal No.410 of 2021 (Punjab Urban Planning & Development Authority Vs. Ajaib Singh).

    (JUSTICE DAYA CHAUDHARY)

    PRESIDENT

    (RAJINDER KUMAR GOYAL)

    MEMBER

    July 13, 2022

    (Gurmeet S)

    2

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    Punjab Urban Planning and Development Authority v. Jasvir Kaur
    (Jul 13, 2022)