CONSUMER

COMPLAINTS

• 1.COMPLAINT AGAINST DEFECTIVE TELEVISION UNDER SECTION 12 OF CONSUMER PROTECTION ACT, 1986

• 2.COMPLAINT AGAINST DEFICIENT COURIER SERVICE ( Complaint under section 12 of the Consumer Protection Act, 1986)

• 3.COMPLAINT AGAINST EXCESS TELEPHONE BILLING ( Complaint under section 12 of the Consumer Protection Act, 1986)

• 4.CONSUMER COMPLAINT WITHDRAWAL

• 5.CONSUMER COMPLAIN RESTORATION

• 6.CONSUMER STANDARD COMPLAINT

• 7.CONSUMER TELEPHONE COMPLAINT ( Complaint under section 12 of the Consumer Protection Act, 1986)

REPLIES

• 1.CONSUMER COMPLAINT REPLY

APPEALS

• 1.CONSUMER COMPLAINANT APPEAL (Appeal under Sections 15 & 17 (a) (ii) of the Consumer Protection Act, 1986)

• 2.CONSUMER APPEAL (Appeal under Sections 15 & 17 (a) (ii) of the Consumer Protection Act, 1986)

• 3.CONSUMER ATTACHMENT

AFFIDAVIT EVIDENCES

• 1.CONSUMER AFFIDAVIT EVIDENCE ( UNDER SECTION 13 OF CONSUMER PROTECTION ACT)

• 2.CONSUMER AFFIDAVIT EVIDENCE ( UNDER SECTION 13 OF CONSUMER PROTECTION ACT)

INTERIM ORDERS

• 1.CONSUMER INTERIM ORDER (Application for interim order under Section 13 (3B) of Consumer Protection Act, 1986 )

• 2.SETTING ASIDE OF EX- PARTE ORDER ( UNDER SECTION 22-B OF CONSUMER PROTECTION ACT)

MISCELLANEOUS

• 1.CONSUMER RELEASE OF DEPOSIT

• 2.CONSUMER RESPONDENT ARREST (Application under Section 151, Order 38 Rule 1 and 2 of CPC read with Section 13 [4] [I] of The Consumer Protection Act, 1986)

• 3.CONSUMER EXECUTION (Application Under Section 25 and 27 of the Consumer Protection Act 1986)

• 4.CONSUMER REVISION (Revision Petition as provided under Section 21(b) of the Consumer Protection Act, 1986)