National Consumer Disputes Redressal
Beml Ltd. (Formerly Bharat Earth Movers ... vs M/S. Lalit Marbles Pvt. Ltd. on 17 February, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 2715 OF 2009 (Against the Order dated 21/01/2009 in Appeal No. 1196/2008 of the State Commission Rajasthan) 1. BEML LTD. (FORMERLY BHARAT EARTH MOVERS LTD.) BEML SOUDHA -23/1, 4TH Main S.R.Nagar Bangalore-560027 ...........Petitioner(s) Versus 1. M/S. LALIT MARBLES PVT. LTD. Peepada Rajnagar Tehsil Rajsamand Rajasthan ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE J.M. MALIK, PRESIDING MEMBER HON'BLE MR. DR. S.M. KANTIKAR, MEMBER For the Petitioner : Ms. Priya Deep, Advocate with Ms. Anushree Narain, Advocate For the Respondent : Mr. Jitender Singh, Advocate Dated : 17 Feb 2015 ORDER JUSTICE J. M. MALIK, PRESIDING MEMBER (ORAL)
1. Learned counsel for the parties present.
2. As per the direction of this Commission, the matter has been settled. The complainant is directed to produce Hydraulic Excavator machine before the OP on 10.3.2015 at about 11.00 a.m. The opposite party is directed to replace or rectify those parts, which are covered as per the warranty Annexrue R-2 appearing in this file at page 46. Accordingly, needful be done and for the replaced parts, there will be further warranty for six months.
This order be treated as a decree and is executable.
The matter stands settled and is disposed of.
A copy of this order be given dasti.
......................J J.M. MALIK PRESIDING MEMBER ...................... DR. S.M. KANTIKAR MEMBER