State Consumer Disputes Redressal Commission
Inder Mohan And Another vs Landmark Apartments Pvt.Ltd. on 15 November, 2017
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION, HARYANA, PANCHKULA First Appeal No. 1183 of 2017 Date of the Institution: 04.10.2017 Date of Decision: 15.11.2017 1.
Inder Mohan Rastogi son of Shri Krishan Lal,
2. Geeta Rastogi wife of Shri Inder Mohan Rastogi, Both residents of # 276, Main Road, Near SBI, Kapashera, New Delhi-110037 and at present resident of # 415, Sector-4, Gurgaon.
.....Appellants VERSUS
1. M/s Land Mark Apartments Private Limited, 17 Vipul Square, Sushant Lok-1, Gurgaon, Haryana, through its Director Mr. Sandeep Chillar son of Shri Kartar Singh, C-506-A, Executive Village, Sushant Lok, Phase-I, Gurgaon.
2. Yashvin Kadian son of Dr. Raghubir Singh Kadian, resident of SCF-95, Sector-14, Gurgaon, 2nd Director.
..... Respondents CORAM: Hon'ble Mr. Justice Nawab Singh, President.
Shri Balbir Singh, Judicial Member.
Shri Diwan Singh Chauhan, Member.
Present:- Shri N.K. Malhotra, counsel for the appellants.
O R D E R NAWAB SINGH, J. (ORAL) Learned counsel for the appellants has urged that this appeal be dismissed as withdrawn.
2. It is ordered accordingly.
Announced 15.11.2017 (Diwan Singh Chauhan) Member (Balbir Singh) Judicial Member (Nawab Singh) President D.R.