National Consumer Disputes Redressal
Sneh Bansal vs Huda & Anr. on 9 February, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 4207 OF 2011 (Against the Order dated 11/08/2011 in Appeal No. 2440/2004 of the State Commission Haryana) 1. SNEH BANSAL W/o Sh M.L Bansal, R/o House No-20, Sector-18A Chandigarh Chandigarh ...........Petitioner(s) Versus 1. HUDA & ANR. Chief Adminstrator, Sectro-6 Panchkula Haryana 2. Estate Officer, HUDA, Sector-7, Ambala Haryana ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE V.B. GUPTA, PRESIDING MEMBER
For the Petitioner : Mr. Pawan Kumar Ray, Advocate
alongwith Petitioner in person For the Respondent : Mr. Sudhir Bisla, Advocate
Dated : 09 Feb 2015 ORDER
After arguing for some time, ld. counsel for petitioner as well as petitioner state, that petitioner does not want to pursue with the present petition and wants to withdraw the same.
-2-Further, it is stated by the petitioner that she has deposited a sum of Rs.35,000/- through demand draft with this Commission, as statutory deposit inadvertently, which is still lying with this Commission. It is requested that the same may be refunded with upto date interest.
In view of the statement made by ld. counsel for the petitioner as well as petitioner, the present petition stand dismissed as withdrawn.
In case amount if any, deposited by the petitioner, is still lying with this Commission, the same be refunded to her after due identification alongwith upto date interest, if any.
Dasti.
......................J V.B. GUPTA PRESIDING MEMBER