Even on the second call, none present on behalf of the appellant nor the documents, as directed, have been filed. Dismissed for non-prosecution. ...................... VINEETA RAI PRESIDING MEMBER ...................... VINAY KUMAR MEMBER -1-
Are you looking for a
legal research tool ?
Get Started
Do check other products like LIBIL, a
legal due diligence tool to get a litigation check report and
Case Management tool to monitor and collaborate on cases.
M/s. Naresh International v. M/s. Gati Cargo Management Services
M/s. Naresh International v. M/s. Gati Cargo Management Services
(National Consumer Disputes Redressal Commission, New Delhi)
First Appeal No. 486/2008 | 03-10-2013
Advocate List
Bench
- MRS. VINEETA RAI, PRESIDING MEMBER
- MR. VINAY KUMAR, MEMBER
Eq Citations
- LQ/NCDRC/2013/4098
Head Note
