State Consumer Disputes Redressal Commission
Narayan Mishra And Another vs M/S Palm Heights Pvt. Ltd. on 16 May, 2019
Cause Title/Judgement-Entry Punjab State Consumer Dispute Redressal Commission Dakshan Marg, Sector 37-A , Chandigarh Complaint Case No. CC/835/2018 ( Date of Filing : 22 Oct 2018 ) 1. Narayan Mishra and another r/o chandrashekhar nagar colony ,rauza,ghazipur ...........Complainant(s) Versus 1. M/s Palm Heights Pvt. Ltd. sector 5,haibatpur road,derabassi,mohali ............Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE Paramjeet Singh Dhaliwal PRESIDENT Mrs. Kiran Sibal MEMBER For the Complainant: For the Opp. Party: Dated : 16 May 2019 Final Order / Judgement
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, CHANDIGARH.
Consumer Complaint No.835 of 2018 Date of Institution : 22.10.2018 Date of Decision : 16.05.2019 Narayan Mishra age 35 years, son of Shri Ram Nath Manisha Mishra age 29 years, wife of Sh.Narayan Mishra.
Both present residing at JD-727987 M/NB/SUB (RT)31 ARMD DIV ORDINANCE UNIT C/o 56 JHANSI-284001 and permanent resident of Chandrashekhar Nagar Colony, Rauza, Ghazipur (U.P).
....Complainants Versus M/s Palm Heights Private Limited, a private limited company having its office at Section 5, Haibatpur Road, Derabassi, Distt. Mohali-140507, Punjab duly represented through its Director Sh.Harjinder Singh Rangi son of Sh.Sarjan Singh. Email: [email protected]. DHFL (Dewan Housing Finance Corporation Limited) SCO No.811-812, Sector-22 A, Chandigarh-160002. Email: [email protected].
....Opposite Parties Consumer Complaint under Section 17 of the Consumer Protection Act, 1986.
Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Ms. Kiran Sibal, Member Present:-
For the complainants : Sh.Satish Mehra, Advocate For OP No.1 : Sh.Parminder Singh, Advocate For OP No.2 : Sh.Harsh Chopra, Advocate JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT :
Learned counsel for the complainants has made the statement, recorded separately, to the effect that due to some technical defects he withdraws the complaint and prays that it may be dismissed as withdrawn and liberty may be granted to file a fresh complaint on the same cause of action with better particulars in accordance with law.
In view of the statement of the learned counsel for the complainants, this complaint is dismissed as withdrawn with a liberty to file fresh complaint on the same cause of action with better particulars in accordance with law.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (KIRAN SIBAL) MEMBER May 16, 2019 Rupinder 2 [HON'BLE MR. JUSTICE Paramjeet Singh Dhaliwal] PRESIDENT [ Mrs. Kiran Sibal] MEMBER