State Consumer Disputes Redressal Commission
Sahni Land Promoters Pvt. Ltd vs Mrs. Meena Narula on 21 September, 2012
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
First Appeal No. 1796 of 2011
Date of Institution : 07.12.2011
Date of decision : 21.09.2012
Sahni Land Promoters Pvt. Ltd. Singhi Complex, Jassran Road, Mabdi
Gobindgarh, Distt. Fatehgarh Sahib, Punjab through its Director, Bhupinder
Singh S/o Vinod Singh.
...Appellant
Versus
1.Mrs. Meena Narula W/o Sh. J.K. Narula R/o House No.1351, Sector 34-C, Chandigarh.
2. Mrs. Pushpa Chuttani W/o Late Sh. Harish Chuttani, R/o H.No. 3322, Sector 21-D, Chandigarh.
...Respondents First Appeal against the order dated 27.01.2011 of the District Consumer Disputes Redressal Forum, Fatehgarh Sahib.
Before:-
Hon'ble Sh. Piare Lal Garg, Presiding Member Sh.Jasbir Singh Gill, Member.
Present:-
For the appellant : None
For respondent No.1 : None
For respondent No.2 : None
PIARE LAL GARG, PRESIDING MEMBER The present appeal was filed on 07.12.2011. Counsel for the appellant appeared only once i.e. on 16.12.2011 and none was present on behalf of the appellant on 28.02.2012, 30.03.2012, 21.05.2012,
03.07.2012, 24.07.2012. On 17.04.2012 proxy counsel for the appellant Sh. R.D. Sharma appeared. Even today none has appeared on behalf of the appellant. It appears that neither the appellant nor the counsel for the appellant is interested to pursue the appeal.
Dismissed for want of prosecution.
(Piare Lal Garg) Presiding Member (Jasbir Singh Gill) Member September 21, 2012.
Kumud