State Consumer Disputes Redressal Commission
M/S Chandigarh Overseas Pvt. Ltd. vs Anuradha Kalia on 23 October, 2015
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION, U.T., CHANDIGARH First Appeal No. :
257 of 2015 Date of Institution :
08.10.2015 Date of Decision :
23.10.2015 M/s Chandigarh Overseas Pvt. Ltd. through its Managing Director, Fashion Technology Park, Sohana Landra Road, Opposite Lakhnaur Cold Storage, Sector 90, Mohali (Punjab).
Now at Registered Office S.C.O. 249, Sector 44-C, Chandigarh - 1600047.
......Appellant/Opposite Party No.1.
Versus Anuradha Kalia d/o Sh.Rattan Chand Kalia r/o 235, Rose Park, Gulab Devi Hospital Road, Jalandhar - 144008.
....Respondent/Complainant.
Appeal under Section 15 of the Consumer Protection Act, 1986.
BEFORE: JUSTICE JASBIR SINGH (RETD.), PRESIDENT.
SMT. PADMA PANDEY, MEMBER.
Argued by:
Sh.Surjeet Bhadu, Advocate for the appellant/Opposite Party No.1.
PER JUSTICE JASBIR SINGH (RETD), PRESIDENT (ORAL) Vide our separate detailed order of the even date, recorded in First Appeal No. 2 56 of 2015 titled as M/s Greenfield Sites Management Pvt. Ltd. Vs. Anuradha Kalia, this appeal is also dismissed.
2. Certified copy of the main order, passed in First Appeal No. 2 56 of 2015 titled as M/s Greenfield Sites Management Pvt. Ltd. Vs. Anuradha Kalia be placed on this file also.
3. Certified copies of the main order aforesaid, alongwith this order, be sent to the parties, free of charge.
4. The file be consigned to Record Room, after completion Pronounced. Sd/-
October 23, 2015.
[JUSTICE JASBIR SINGH (RETD.)] PRESIDENT Sd/-
(PADMA PANDEY) MEMBER rb