SC addresses the issue of paucity of infrastructure in consumer fora all over the country
Supreme Court: In a decision, Indu Malhotra, J. speaking for herself and Dipak Mishra, CJ and Dr. D.Y. Chandrachud, J. gave directions
model rules
Union Government directed to frame model rules for implementation of the Consumer Protection Act, 1986
Supreme Court: Showing concern over the deficiency of infrastructure in the adjudicatory fora constituted under the Consumer Protection Act, 1986, the 3-judge