State Consumer Disputes Redressal Commission
Pawan Gulati And Another vs Tdi on 27 May, 2011
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
SCO NOS.3009-12, SECTOR 22-D, CHANDIGARH.
Consumer Complaint No.17 of 2009
Date of institution: 04.03.2009
Date of decision : 27.05.2011
1.Pawan Gulati s/o Sh.Iqbal Rai Gulati r/o 477,Sector - 2, Panchkula.
2. R.K.Vohra s/o Sh.Krishan Lal Vohra r/o 477, Sector - 2, Panchkula.
.....Complainants Versus
1. Taneja Development and Infrastructure Ltd., 9 Kasturba Gandhi Marg, New Delhi.
2. Regional Office, Taneja Development and Infrastructure Ltd., SCO 1098- 1099, Ist Floor, Sector 22-B, Chandigarh.
.....Respondents Consumer Complaint under the Consumer Protection Act, 1986 Before:-
Hon'ble Mr.Justice S.N.Aggarwal, President Mrs.Amarpreet Sharma, Member Mr.Baldev Singh Sekhon, Member Present:-
For the complainants : Sh.R.S.Bal, Advocate For the respondents : Sh.S.K.Monga, Advocate JUSTICE S.N.AGGARWAL, PRESIDENT For order, see Consumer Complaint No.2 of 2010 (Rajender Singh v.
Taneja Development and Infrastructure Limited and another).
(JUSTICE S.N.AGGARWAL) PRESIDENT (AMARPREET SHARMA) MEMBER (BALDEV SINGH SEKHON) MEMBER May 27, 2011.
Paritosh