State Consumer Disputes Redressal Commission
H.S. Grewal vs State Of Punjab on 13 March, 2015
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB, DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
Execution Application No.30 of 2014
In
Consumer Complaint No.37 of 2008
Date of institution : 06.08.2014
Date of decision : 13.03.2015
Harpreet Singh Grewal son of Dr. Paramjit Singh Grewal, R/o
H.No.365, Green Avenue, Amritsar through General Power of
Attorney Smt. Renu Bala wife of Ajay Kumar R/o 70-B, Udham Singh
Nagar, Tehsil and District Ludhiana.
.......Petitioner-Complainant
Versus
1.State of Punjab through Secretary, Local Government Punjab, Chandigarh, U.T.
2. Ludhiana Improvement Trust, Feroze Gandhi Market, Tehsil & District Ludhiana, through its Chairman.
......Respondent-Opposite parties Application under Section 27 of the Consumer Protection Act, 1986. Quorum:-
Hon'ble Mr. Justice Gurdev Singh, President Mr. Baldev Singh Sekhon, Member Mrs.Surinder Pal Kaur, Member Present:-
For the applicant : Sh.Jaideep Verma, Advocate For respondent No.1 : Ex-parte For respondent No.2 : Sh.K.K.Gupta, Advocate JUSTICE GURDEV SINGH, PRESIDENT :
Heard.
2. The Chairman of Improvement Trust, Ludhiana has come present. Fax copy of the Allotment Letter has been placed on the record. Statement of Sh.K.K.Gupta, Addl. Advocate General, Punjab, Execution Application No.30 of 2014 2 who has appeared on behalf of the respondent No.2, has also been recorded. Counsel for the applicant/complainant states that the order so passed in favour of the complainant stands fully satisfied. Thus, the application is disposed of as fully satisfied.
(JUSTICE GURDEV SINGH) PRESIDENT (BALDEV SINGH SEKHON) MEMBER (SURINDER PAL KAUR) MEMBER March 13, 2015 pka