National Consumer Disputes Redressal
Vikas Verma & Anr. vs Unitech Limited & Anr. on 1 February, 2016
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI CONSUMER CASE NO. 43 OF 2016 1. VIKAS VERMA & ANR. S/o. Sh. O.P. Verma, R/o. H.No. 1079, Sector-15, Panchkula. ...........Complainant(s) Versus 1. UNITECH LIMITED & ANR. Through Its Managing Director/Authorized Signatory, Having its Office at Ground Floor, Signature Towers, South City-I, N.H.-8 Gurgaon - 122 001. 2. Unitech Limited., Through Its Managing Director/Authorized Signatory, Regd. Office: 6, Community Centre, Saket, New Delhi ...........Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE V.B. GUPTA, PRESIDING MEMBER HON'BLE MR. PREM NARAIN, MEMBER
For the Complainant : Mr. S.S. Gill, Advocate For the Opp.Party : Dated : 01 Feb 2016 ORDER Heard.
As per averments made in the complaint agreement has been executed between the parties for sale of a residential plot for total consideration of Rs.74,72,010/- out of which a total sum of Rs.72,18,060/- has been paid towards consideration. So, prima facie this Commission has no jurisdiction.
In view of the above facts learned counsel for complainants wants to withdraw the complaint with liberty to file the same before appropriate forum.
In view of the above statement made by the counsel for complainants, present complaint stands dismissed as withdrawn. Liberty as prayed for is granted.
Dasti.
......................J V.B. GUPTA PRESIDING MEMBER ...................... PREM NARAIN MEMBER