A. SRIMANNARAYANA Vs. DASARI SANTAKUMARI
LAWS(SC)-2013-1-64
SUPREME COURT OF INDIA
Decided on January 09,2013

A. Srimannarayana Appellant
VERSUS
Dasari Santakumari Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) These appeals arising out of the aforesaid special leave petitions have been filed against the judgment and order dated 15.07.2010 in R.P. No. 2032 of 2010 passed by the National Consumer Disputes Redressal Commission (hereinafter referred to as "the National Commission"), New Delhi.;


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