KERALA AGRO MACHINERY CORPORATION LIMITED Vs. BIJOY KUMAR ROY
LAWS(SC)-2002-2-13
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on February 28,2002

KERALA AGRO MACHINERY CORPORATION LIMITED Appellant
VERSUS
BIJOY KUMAR ROY Respondents

JUDGEMENT

Brijesh Kumar, J. - (1.) Leave granted.
(2.) Heard the learned Counsel for the parties.
(3.) This appeal has been preferred against the order passed by the National Consumer Disputes Redressal Commission, New Delhi dated August 5, 1999 dismissing the Revision Petition filed by the appellant against the orders passed by the State Consumer Disputes Redressal Commission, West Bengal.;


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