State Consumer Disputes Redressal Commission
Raj Kumar Saini vs Motia Developers Pvt. Ltd. on 10 May, 2017
Daily Order 2nd Additional Bench STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
Consumer Complaint No.337 of 2017 Date of Institution : 08.05.2017.
Date of Decision : 10.05.2017.
Raj Kumar Saini s/o Sh. Shiv Lal Saini # 3162, Sector 38-D, Chandigarh. Aruna Saini w/o Sh. Raj Kumar Saini # 3162, Sector 38-D, Chandigarh.
....Complainants.
Versus Motia Developers Pvt. Ltd., through its director/authorized signatory Chandigarh-Ambala Highway, MC, Zirakpur 140603. Motia's Royal Business Park through its director/authorized signatory Chandigarh-Ambala Highway, MC, Zirakpur 140603.
.....Opposite parties.
Complaint under Section 17 of Consumer Protection Act, 1986 Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Mr.Harcharan Singh Guram, Member Present:-
For the complainants : Sh. Chandan Sharma, Advocate JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT Counsel for the complainants has made the statement that he does not want to proceed with the complaint and wants to withdraw the same with liberty to avail remedy before the appropriate Forum/Court. Hence, the complaint is dismissed as withdrawn.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (HARCHARAN SINGH GURAM) May 10, 2017 MEMBER PK/-