REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA THROUGH POST MASTER GENERAL IN KARNATAKA POLICE THIMMAIAH CIRCLE Appellant

V/S

N. NETHRAVATHI Respondents

Referred Judgements :-

WOLVERHAMPTON NEW WATERWORKS CO. V. HAWKESFORD. [REFERRED TO]
HOUSE OF LORDS IN NEVILLE V. LONDON EXPRESS NEWSPAPERS LTD. [REFERRED TO]
ANSHUL AGGARWAL VS. NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY [REFERRED TO]
THANSINGH NATHMAL V. SUPERINTENDENT OF TAXES. [REFERRED TO]
ATTORNEY GENERAL OF TRINIDAD AND TOBAGO V. GORDON GRANT AND CO. LTD. [REFERRED TO]
BABURAM PRAKASH CHANDRA MAHESHWARI VS. ANTARIM ZILA PARISHAD NOW ZILA PARISHAD MUZAFFAMAGAR [REFERRED TO]
TITAGHUR PAPER MILLS COMPANY LIMITED VS. STATE OF ORISSA [REFERRED TO]
LUCKNOW DEVELOPMENT AUTHORITY VS. M K GUPTA [REFERRED TO]
STATE OF HARYANA VS. CHANDRA MANI [REFERRED TO]
SPECIAL TEHSILDAR LAND ACQUISITION KERALA VS. K V AYISUMMA [REFERRED TO]
FAIR AIR ENGINEERS PRIVATE LIMITED VS. N K MODI [REFERRED TO]
MAFATLAL INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
L CHANDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
CHARAN SINGH VS. HEALING TOUCH HOSPITAL [REFERRED TO]
SECRETARY OF STATE VS. MASK AND CO [REFERRED TO]

JUDGEMENT

(1.) Being aggrieved by order dated 16.8.2007, passed by Karnataka State Consumer Disputes Redressal Commission, Bangalore (for short as 'State Commission), petitioner has filed this present revision petition under Section 21(b) of Consumer Protection Act, 1986 (for short as 'Act').

(2.) Alongwith this revision petition, an application seeking condonation of delay of 4 years 91 days has also been filed.

(3.) Respondent (complainant before the District Forum) had filed complaint against the present petitioners (opposite parties before the District Forum) stating that she has invested Rs.30,000/- in Indra Vikas Patra. However, the original certificates were lost and facts about the loss was reported to the Police Station. After maturity, when respondent made a claim for payment of the money, the same was rejected.

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UNION OF INDIA Vs. N NETHRAVATHI

Referred Judgements :-

JUDGEMENT

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