State Consumer Disputes Redressal Commission
Satbir Singh And Another vs Splendor Landbase Ltd. on 1 September, 2022
CONSUMER COMPLAINT NO.588 OF 2018 01.09.2022
SATBIR SINGH & ANR. VS. SPLENDOR LANDBASE LTD. & ANR.
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
HARYANA, PANCHKULA
Date of Institution: 18.10.2018
Date of final hearing: 01.09.2022
Date of Pronouncement: 01.09.2022
CONSUMER COMPLAINT NO.588 OF 2018
IN THE MATTER OF
1.Satbir Singh son of Shri Nathu Ram, age 35 years, resident of House No.2344-B, Housing Board Colony, Sector 13/17, Panipat, Haryana.
2. Rajesh Kumar Rathi son of Shri Virender Singh, age 36 years, resident of Village and Post Office Munak, District Karnal.
....Complainants Versus
1. Splendor Landbase Limited through its Managing Director, Splendor Forum, 5th Floor, Plot No.3, Jasola, New Delhi.
2. Splendor Grande through its Project Manager/authorized person Sector-19, Panipat, Haryana.
....Opposite Parties CORAM: HON'BLE MR. JUSTICE T.P.S. MANN, PRESIDENT Present: Shri T.P. Singh, counsel for the complainants.
Shri Nitin Kadian, proxy counsel for Shri Ajay Ghangas, counsel for the opposite parties.
PER: T.P.S. MANN, J.
ORDER
1. The complaints have filed the present complaint under Section 17 of the Consumer Protection Act, 1986 against Splendor Landbase DISMISSED AS WITHDRAWN Page 1 of 2 CONSUMER COMPLAINT NO.588 OF 2018 01.09.2022 SATBIR SINGH & ANR. VS. SPLENDOR LANDBASE LTD. & ANR. Limited and another-opposite parties, wherein, they have sought refund of amount of Rs.21,70,421/- along with interest @ 18% per annum as the opposite parties failed to complete the construction of Tower B-1, where apartment/unit booked by the complainants is located.
2. Upon notice, the opposite parties appeared and filed their written version and now the complaint is at the stage of recording evidence of the complainants.
3. Counsel for the complainants states that he has instructions from the clients not to pursue the present complaint and therefore he may be allowed to withdraw the same.
4. The complaint is hereby dismissed as withdrawn.
5. A copy of this order be provided to all the parties free of cost as mandated by the Consumer Protection Act, 2019. The order be uploaded forthwith on the website of the Commission for the perusal of the parties.
6. File be consigned to record room along with a copy of this order.
(T.P.S. MANN) PRESIDENT Pronounced On: 01.09.2022 DR DISMISSED AS WITHDRAWN Page 2 of 2