National Consumer Disputes Redressal
M/S. Premium Acre Infratech Pvt. Ltd. & 2 ... vs Anuj Kumar Verma on 31 March, 2016
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI FIRST APPEAL NO. 767 OF 2015 (Against the Order dated 03/06/2015 in Complaint No. 67/2015 of the State Commission Chandigarh) 1. M/S. PREMIUM ACRE INFRATECH PVT. LTD. & 2 ORS. THROUGH ITS DIRECTOR/AUTHROSED REPRESENATIVE CORPORATE AND CORESPONDENCE OFFICE: SCO NO. 139/141, SECTOR-17-C, FIRST FLOOR, OPPOSITE MEHFIL RESTAURANT, CHANDIGARH, 2. M/S. PREMIUM ACRE INFRATECH PVT. LTD. VILLA NO. 205, TDI CITY PREMIUM ACRE COURTYARD, SECTOR-110-111, S.A.S. NAGAR, MOHALI, PUNJAB 3. M/S. PREMIUM ACRE INFRATECH PVT. LTD. THROUGH SHRI SANJAY JAIN, DIRECTOR M/S. PREMIUM ACRES INFRATECH PVT. LTD., SON OF SHRI M.R. JAIN, R/O. H NO. 2235, SECTOR-21-C, CHANDIGARH, ...........Appellant(s) Versus 1. ANUJ KUMAR VERMA SON OF LATE SHRI JAGDISH CHAND VERMA, R/O. VERMA NIWAS, VILLAGE MANIARA, P.O. PAHRA PALAMPUR, HIMACHAL PRADESH ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE K.S. CHAUDHARI, PRESIDING MEMBER
For the Appellant : MR. PAWAN KUMAR RAY For the Respondent :
Dated : 31 Mar 2016 ORDER
Learned counsel for the appellant has moved application for withdrawal of appeal. Application is allowed and appeal stands dismissed as withdrawn as matter has been compromised between the parties.
......................J K.S. CHAUDHARI PRESIDING MEMBER