State Consumer Disputes Redressal Commission
Captain Bharat Raghuvanshi vs M/S Spaze Towers Pvt. Ltd. on 15 November, 2023
Cause Title/Judgement-Entry Heading1 Heading2 Complaint Case No. CC/144/2020 ( Date of Filing : 09 Nov 2020 ) 1. CAPTAIN BHARAT RAGHUVANSHI E-403, FREEDOM PARK LIFE BPTP SECTOR 57, SHAMSHPUR GURGAON HARYANA ...........Complainant(s) Versus 1. M/S SPAZE TOWERS PVT. LTD. A-307, ANSAL CHAMBERS 1, 3, BHIKAJI CAMA PLACE, NEW DELHI. ............Opp.Party(s) BEFORE: S . P . Sood PRESIDING MEMBER PRESENT: Dated : 15 Nov 2023 Final Order / Judgement STATE CONSUMER DISPUTES REDRESSAL COMMISSION, HARYANA PANCHKULA Date of Institution: 09.11.2020 Date of final hearing: 15.11.2023 Date of Pronouncement:15.11.2023 Consumer Complaint No.144 of 2020 in the matter of Captain Bharat Raghuvanshi, S/o Shri Gulab Singh Raghuvanshi, E-403, Freedom Park Life, BPTP, Sector-57, Shamshpur (92) Gurgaon, Haryana-122003. .....Complainant. Through Counsel, Mr. Abhilaksh Grover , Advocate Versus 1.
M/s. Spaze Towers Pvt. Ltd., (Formerly known as M/s K.S. Estate Developers and Promotors Pvt. Ltd.), a company incorporated under Companies Act, 1956 and having its registered office A-307, Ansal Chambers-1, 3, Bhikaji Cama Place, New Delhi, 110066 through its Authorized Signatory Shri Vivek Sharma.
2nd Address- Spaze Towers Pvt. Ltd. Spazedge, Sector-47, Gurgaon-122002, Haryana.
2. The Managing Director, Spaze Privy AT4, Sector-84, Gurgaon, Haryana-122001.
Through Counsel, Mr. Anuj Deewan , Advocate .... Opposite parties CORAM: S.P. Sood, Judicial Member. Present:- Mr. Abhilaksh Grover, counsel for the complainant. Mr. Anuj Deewan, counsel for opposite parties. O R D E R PER: S.P. SOOD, JUDICIAL MEMBER:
Mr. Abhilaksh Grover, learned counsel for the complainant has suffered a statement that he may be permitted to withdraw the present complaint as the matter has amicably been settled between both the parties as per settlement deed dated 08.08.2023 (Annexure Ex.A-1). His statement in this regard recorded separately.
2. In pursuance of the statement suffered by Mr. Abhilaksh Grover, learned counsel for complainant, the present complaint stands dismissed as withdrawn as the matter has been amicably settled between the parties.
3. A copy of this order be provided to all the parties free of cost as mandated by the Consumer Protection Act, 2019. This order be also uploaded forthwith on the website of the Commission for the perusal of the parties.
4. Application(s), pending, if any, stand disposed off accordingly in terms of this order.
5. File be consigned to record room alongwith a copy of this order.
Pronounced on 15th November, 2023 S.P. Sood Judicial Member Addl. Bench-I [ S . P . Sood] PRESIDING MEMBER