Ordered Chicken Biryani – Got Plain Rice: The Legal Saga Ridhi 2 years ago Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit DCDRC finds hotel liable for causing mental agony to a customer who was sold Biryani Rice at the price of Chicken BiryaniDateDecember 8, 2023In relation toCase Briefs“Expected to maintain standards”; DCDRC directs IRCTC to pay Rs 25000 compensation for dead worm found in Veg BiryaniDateNovember 3, 2025In relation toCase BriefsNo exclusive right in the label mark ‘MALABAR’ for selling biryani rice: SCDateJuly 13, 2018In relation toCase Briefs
