National Consumer Disputes Redressal
Prithipal Singh Arora & Anr. vs M/S. Emaar Mgf Land Limited on 29 May, 2017
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI CONSUMER CASE NO. 1164 OF 2017 1. PRITHIPAL SINGH ARORA & ANR. House No. 3041, Sector 35-D, Chandigarh 160 021 U.T 2. Tirath Pal Singh, House No. 3041, Sector 35-D, Chandigarh 160 021 UT ...........Complainant(s) Versus 1. M/S. EMAAR MGF LAND LIMITED ECE House, First Floor, 28 Kasturba Gandhi Marg, New Delhi - 110 001. ...........Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE V.K. JAIN,PRESIDING MEMBER
For the Complainant : Mr. Sudhir Kathpalia, Advocate For the Opp.Party :
Dated : 29 May 2017 ORDER After some arguments, the learned counsel for the complainant seeks to withdraw the present complaint with liberty to file individual complain in respect of each booking made by the complainants.
The present complaint is dismissed as withdrawn. The leave as sought is granted.
......................J V.K. JAIN PRESIDING MEMBER