National Consumer Disputes Redressal
Mahender Kumar Sharma vs Avas Ayukt U.P., U.P. Avas & Vikas ... on 5 January, 2018
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI MISCELLANEOUS APPLICATION NO. 490 OF 2017 IN RP/2672/2011 1. MAHENDER KUMAR SHARMA ...........Appellants(s) Versus 1. AVAS AYUKT U.P., U.P. AVAS & VIKAS PARISHAD & ANR. ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE D.K. JAIN,PRESIDENT
For the Appellant : For the Petitioner/Applicant : Mr. Debasis Misra, Advocate For the Respondent :
Dated : 05 Jan 2018 ORDER
MA No. 490 of 2017 (Application for directions)
No case for initiating action against the Respondents, under Section 191 read with Sections 120-B and 107 of the Indian Penal Code, 1860, is made out.
The Application is dismissed accordingly.
......................J D.K. JAIN PRESIDENT