State Consumer Disputes Redressal Commission
Jindal Oil vs Punjab Small Industries & Export ... on 25 August, 2008
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, SCO NO.3009-10, SECTOR 22-D, CHANDIGARH Appeal No.1541 of 2002 Date of Institution : 15.11.2002 Date of Decision : 25.8.2008 Jindal Oil & Ginning Factory, Bathinda Road, Gonaiana Mandi, Tehsil & District Bathinda through its Partner Ashok Kumar Jindal s/o Raja Ram, R/o Goniana Mandi.
.........Appellant Versus Punjab Small Industries & Export Corporation Ltd., 18 Himalaya Marg, Udyog Bhawan, Sector 17-A, Chandigarh through its Managing Director.
.........Respondent Appeal against the order dated 18.10.2002 of District Consumer Forum, Bathinda. BEFORE Hon'ble Mr.Justice S.N.Aggarwal, President Mrs.Jasbir Kapoor, Member Lt.Col.Darshan Singh (Retd.), Member PRESENT For the appellant : Sh.Ashok Jindal, Advocate & Sh.Mahesh Bhatnagar, Advocate For the respondent : Sh.Somesh Gupta, Advocate JUSTICE S.N.AGGARWAL, PRESIDENT M/s Jindal Oil & Ginning Factory, Bathinda i.e. the appellants are a partnership firm and Ashok Kumar Jindal is one of its partners. The respondents had advertised the allotment of industrial plots in the Industrial Growth Centre at Bathinda on lease basis for 99 years. The advertisement was published in the Daily Tribune. The last date for receipt of applications was 28.11.1994. The appellants also deposited the earnest money amounting to Rs.75,000/- with the respondents vide bank draft dated 26.11.1994. Although