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  • 2 (46)(6) read wtth Section 35 of Consumer Protectton Act ' 2019.
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  • 2 (46)(6) read wtth Section 35 of Consumer Protectton Act ' 2019.

    BRIJESH NASIT S/o. MUKESHBHAI NSIT v. THE ORIENTAL INSURANCE CO LTD

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    Case No:DC/4 57 lCCl A96,12o26 RefNo. 2o2fl,092LL44t Order u Ex.1(

    (l) Read complalnt. Perused papers. Heard.

    (2) Thls is a stage of admlssion and which ls read as pre-trlal stage. Therefore respondent is not requlred to be heard or notice for thls stage. At present consldering the relevant elements for admission. It prima facie appears the allegaflons of complalnt against Respondents u/s: 2 (46)(6) read wtth Section 35 of Consumer Protectton Act ' 2019. Hence.

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    (1) Admit.

    (2) Complatnt be registered as per rules.

    (3) Show cause notice be issued to respondent.

    (4) R. Date is 2611012026 Filing Date:- 2UOgl2O26 Physlcal File Submltted D 9/202 Pronounced on Date:- 22/09

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    BRIJESH NASIT S/o. MUKESHBHAI NSIT v. THE ORIENTAL INSURANCE CO LTD
    (Oct 7, 2026)