National Consumer Disputes Redressal Commission

In view of the wide-spreading resurge of COVID-19 (Omicron variant) and consequent restrictions imposed by the various governments decided as under:

  • the cases listed before the Benches of the National Commission from 4-01-2022 onwards till 21-3-2022, shall be heard through Virtual Court Hearing mode (video conferencing) only;
  • Members of the National Commission shall conduct the Virtual Court Hearings (video conferencing) of the cases from the premises of the National Commission.
  • Counsel/parties shall be provided with the online link to appear in their matters.

National Consumer Disputes Redressal Commission 

[Order dt. 3-1-2022]

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