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Export Creadit Guarantee Corporation India Ltd v. M/s. Garg Sons International

Export Creadit Guarantee Corporation India Ltd v. M/s. Garg Sons International

(National Consumer Disputes Redressal Commission, New Delhi)

First Appeal No. 246/2001 | 02-08-2013

Respondent, who is appearing in person, agree that the amount deposited by the appellant/applicant be released to the appellant. Office is directed to release the deposited amount to the appellant with accrued interest thereon. I.A. stands disposed of in above terms. ......................J ASHOK BHAN PRESIDENT ...................... VINEETA RAI MEMBER ...................... VINAY KUMAR MEMBER -1-

Advocate List
Bench
  • MR. ASHOK BHAN, PRESIDENT
  • MRS. VINEETA RAI, MEMBER
  • MR. VINAY KUMAR, MEMBER
Eq Citations
  • LQ/NCDRC/2013/3102
Head Note

Constitution of India — Arts. 136 and 142 — Interim/Interlocutory order — Amount deposited by appellant/applicant — Respondent, who is appearing in person, agree that the amount deposited by the appellant/applicant be released to the appellant — Office is directed to release the deposited amount to the appellant with accrued interest thereon