Q. What are the equivalent citations for TVS MOTOR COMPANY LTD vs HANEESH T. RAM & ANR ?

The equivalence citation are LQ/NCDRC/2014/3135 ;

Q. What was the bench assigned for the case TVS MOTOR COMPANY LTD vs HANEESH T. RAM & ANR?

MR. J.M. MALIK, PRESIDING MEMBER , MR. S.M. KANTIKAR, MEMBER

TVS MOTOR COMPANY LTD Vs. HANEESH T. RAM & ANR On 05 August, 2014

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Tvs Motor Company Ltd v. Haneesh T. Ram & Anr

(National Consumer Disputes Redressal Commission, New Delhi)

Revision Petition No. 3066/2014 | 05-08-2014

Learned counsel for the petitioner present. Arguments heard. Subject to the petitioner remitting a sum of Rs.10,000/- by way of demand draft within a directly period of four weeks from today to respondent No.1/complainant to enable him to meet his travel and allied expenses in connection with the present proceedings, notice be issued to the respondent No. 1. Learned counsel for the petitioner submits that he will produce the respondent No. 2 at his own risk. -1- Arguments on stay application heard. Stay is granted subject to deposit of entire decretal amount within four weeks with the District Forum. At this stage, learned counsel for the petitioner wants to withdraw this case. Permission granted. The revision petition is dismissed as withdrawn. ......................J J.M. MALIK PRESIDING MEMBER ...................... DR. S.M. KANTIKAR MEMBER