REGENT COMPUTRONICS PVT. LTD.

A G Sawant Appellant

V/S

Sanjay D Berde Respondents

Referred Judgements :-

STATE OF KARNATAKA VS. VISHWABARATHI HOUSE BUILDING COOP. SOCIETY [REFERRED TO]
TAYABHAI M. BAGASORWALLA AND ANR. VS. HIND RUBBER INDUSTRIES PVT. LTD. [REFERRED TO]
BABAJI KONDAJI GARAD BABASAHEB RAJARAMJI DAMPURIKAR VS. NASIK MERCHANTS CO OPERATIVE BANK LTD [REFERRED TO]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED TO]
FAIR AIR ENGINEERS PRIVATE LIMITED VS. N K MODI [REFERRED TO]
L CHANDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
SAT PAL MOHINDRA VS. SURINDRA TIMBER STORES [REFERRED TO]
CHARAN SINGH VS. HEALING TOUCH HOSPITAL [REFERRED TO]
R B UPADHYAY VS. STATE COMMISSION FOR CONSUMER DISPUTES [REFERRED TO]

JUDGEMENT

(1.) Rule. By consent, rule is heard forthwith.

(2.) By this writ petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973, the Petitioner seeks to quash the orders passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai dated 5 August and 9 July 2012 which have been delivered in Execution Application No.10/2011 in Consumer Complaint No.06/2007.

(3.) What we are presently concerned with are prayers (b-1) and (b- 2) which read as under :

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A G SAWANT Vs. SANJAY D BERDE

Referred Judgements :-

JUDGEMENT

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