M R F LIMITED Vs. JAGDISH LAL
LAWS(SC)-1999-5-22
SUPREME COURT OF INDIA
Decided on May 05,1999

M.R.F.LIMITED Appellant
VERSUS
JAGDISH LAL Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) The short point on which notice was issued in this case on 22nd January, 1999 was whether the Consumer Court should have followed the procedure under section 13 of the Consumer Protection Act, 1986.
(3.) We have heard Mr. Ashok H. Desai, learned Senior Counsel appearing for the appellant. The respondent, though served, is not present.;


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