Q. What are the equivalent citations for NEERAJ KUMAR JAIN vs M/S. PEPSI FOOD PRIVATE LIMITED & 2 ORS ?

The equivalence citation are LQ/NCDRC/2013/2712 ;

Q. What was the bench assigned for the case NEERAJ KUMAR JAIN vs M/S. PEPSI FOOD PRIVATE LIMITED & 2 ORS?

MRS. REKHA GUPTA, PRESIDING MEMBER

NEERAJ KUMAR JAIN Vs. M/S. PEPSI FOOD PRIVATE LIMITED & 2 ORS On 11 July, 2013

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Neeraj Kumar Jain v. M/s. Pepsi Food Private Limited & 2 Ors

(National Consumer Disputes Redressal Commission, New Delhi)

Revision Petition No. 2187/2013 | 11-07-2013

-1- After arguing the matter for some time, learned counsel for the petitioner states that he would like to with draw the present revision petition with liberty to seek appropriate relief before the appropriate forum. In view of the statement made by the learned counsel for the petitioner, the revision petition stands dismissed as withdrawn. Liberty as prayed for is granted. ...................... REKHA GUPTA PRESIDING MEMBER

Advocate List

Bench

MRS. REKHA GUPTA, PRESIDING MEMBER

Eq Citations

LQ/NCDRC/2013/2712

Head Note

Criminal Procedure Code, 1973 — Ss. 378 and 397 — Revision petition — Dismissal of, with liberty to petitioner to seek appropriate relief before appropriate forum