State Consumer Disputes Redressal Commission
Dada Motors vs Rajesh Dawar on 26 May, 2016
Daily Order FIRST ADDITIONAL BENCH STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB SECTOR 37-A, DAKSHIN MARG, CHANDIGARH. First Appeal No.660 of 2012 Date of Institution: 24.05.2012 Date of Decision: 26.05.2016 1.
Dada Motors Private Limited, Savitri Complex, G.T Road, Dhoewal, Ludhiana through its Law Officer.
2. Dada Motor Pvt. Ltd, village Malwal Qadim, Moga Road, Ferozepur, Tehsil and District Ferozepur, through its Law Officer. Appellants/Opposite parties no.2 and 3 Versus
1. Rajesh Dawar, C/o Rajindra Computers & Peripheral, 5, Vikas Vihar, Phase-2, Ferozepur City, Tehsil and District Ferozepur.
Respondent no.1/Complainant
2. Tata Motors Limited Passenger Car Business Unit, KD-03, Car Plant, Sector 15 and 15-A, PCNTDA Chikhali, Pune 410 501, through its Authorized Signatory.
Respondent no.2/Opposite party no.1 First Appeal against order dated 22.03.2012 passed by the District Consumer Disputes Redressal Forum, Ferozepur Quorum:-
Shri J. S. Klar, Presiding Judicial Member.
Shri. J.S. Gill, Member Present:-
For the appellant : Sh.H.S. Bedi, Advocate For the respondents : Ex-parte.
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J. S. KLAR, PRESIDING JUDICIAL MEMBER:-
For order, see F.A No.639 of 2014 (Tata Motors versus Rajesh Dawar and others).
(J. S. KLAR) PRESIDING JUDICIAL MEMBER (J.S.GILL) MEMBER May 26, 2016 (ravi)