The Bhopal District Consumer Disputes Redressal Commission, in Rounak Burrows v. Amazon Seller Services (P) Ltd., held Amazon liable for deficiency in service and unfair trade practice after a consumer alleged that a package containing e-waste was delivered instead of a Samsung laptop worth ₹1,29,990.
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E-Waste Instead of Laptop: Bhopal Consumer Commission Holds Amazon Liable, Orders ₹1.29 Lakh Refund
The Bhopal District Consumer Disputes Redressal Commission, in Rounak Burrows v. Amazon Seller Services (P) Ltd., held Amazon liable for deficiency in
