RELIANCE GENERAL INSURANCE CO LTD AND ANR Vs. MAMPEE TIMBERS AND HARDWARES PVT LTD AND ANR
LAWS(SC)-2017-2-217
SUPREME COURT OF INDIA
Decided on
February 10,2017
Reliance General Insurance Co Ltd And Anr
Appellant
VERSUS
Mampee Timbers And Hardwares Pvt Ltd And Anr
Respondents
JUDGEMENT
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(1.) Heard.
(2.) Delay condoned.
(3.) The question involved in this appeal is whether the time stipulated under Section 13 of the Consumer Protection Act, 1986 for filing written statement is mandatory and whether no flexibility is available with the Court in the interest of justice.;
(2.) Delay condoned.
(3.) The question involved in this appeal is whether the time stipulated under Section 13 of the Consumer Protection Act, 1986 for filing written statement is mandatory and whether no flexibility is available with the Court in the interest of justice.;
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