National Consumer Disputes Redressal
Tdi Infrastructure Ltd. vs Pradeep Kumar on 6 July, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI FIRST APPEAL NO. 60 OF 2015 (Against the Order dated 21/07/2014 in Complaint No. 328/2013 of the State Commission Delhi) 1. TDI INFRASTRUCTURE LTD. THROUGH ITS AUTHORIZES REPRESENTATIVE 9, KASTURBA GANDHI MARG, NEW DELHI-110001 ...........Appellant(s) Versus 1. PRADEEP KUMAR S/O. MR. HARBHAJAN LAL, R/O. HOUSE NO. 200, SECTOR-20, BARANALA ROAD, SIRSA HARYANA ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE K.S. CHAUDHARI, PRESIDING MEMBER
For the Appellant : Shri Harshvardhan Singh Rathore,
For Kanika Agnihotri, Adv. For the Respondent : Nemo
Dated : 06 Jul 2015 ORDER
Learned Counsel for appellant on 25.6.2015 filed copy of settlement arrived between the parties. Today, Learned Proxy Counsel for appellant moved application for permission to withdraw appeal in the light of settlement dated 24.2.2015. In such circumstances, as matter has been settled between the parties, application is allowed and appeal stands dismissed as withdrawn.
......................J K.S. CHAUDHARI PRESIDING MEMBER