National Consumer Disputes Redressal
Ambuj Shukla vs M/S. Sri Nakoda Construction Limited & ... on 17 October, 2024
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI FIRST APPEAL NO. 627 OF 2024 (Against the Order dated 12/12/2023 in Complaint No. CC/226/2022 of the State Commission Karnataka) 1. AMBUJ SHUKLA S/O MR. SANTOSH KUMAR SHUKLA R/O D-601, VALMARK ORCHARD SQUARE, KOTHNUR MAIN ROAD, BENGALURU-560076. ...........Appellant(s) Versus 1. M/S. SRI NAKODA CONSTRUCTION LIMITED & ORS. 10TH FLOOR, THE RESIDENCY NO. 133/1, RESIDENCY ROAD, BENGALURU-560025. 2. MR. MAHAVIR GULECHA, WHOLE-TIME DIRECTOR 10TH FLOOR, THE RESIDENCY NO. 133/1 RESIDENCY ROAD, BENGALURU-560025. 3. RATAN BABULAL LATH MANAGING DIRECTOR, 10TH FLOOR, THE RESIDENCY NO.133/1 RESIDENCY ROAD, BENGALURU-560025. 4. TEJRAJ GULECH, WHOLE-TIME DIRECTOR, 10TH FLOOR, THE RESIDENCY NO.133/1 RESIDENCY ROAD, BENGALURU-560025. 5. MAMTA BHARAKTIYA, WHOLE-TIME DIRECTOR 10TH FLOOR, THE RESIDENCY NO.133/1 RESIDENCY ROAD, BENGALURU-560025. ...........Respondent(s)
BEFORE: HON'BLE DR. INDER JIT SINGH,PRESIDING MEMBER
FOR THE APPELLANT : MR. S.K. VERMA, ADVOCATE (THROUGH VC) FOR THE RESPONDENT : MR. VIDUR BHATIA, ADVOCATE
MR. ELEEN GARG, ADVOCATE FOR R-1 TO 5
Dated : 17 October 2024 ORDER
Heard learned counsel for both sides. Learned counsel for the Appellant states that now the State Commission has started hearing their IA and the case is next posted on 25.11.2024 for orders. In view of this, he seeks permission to withdraw the FA. Accordingly, FA is dismissed as withdrawn.
................................................ DR. INDER JIT SINGH PRESIDING MEMBER