State Consumer Disputes Redressal Commission
Mukul Syngal vs Taneja Developers & Infrastructure ... on 14 June, 2018
STATE CONSUMER DISPUTES REDRESSA COMMISSION,
PUNJAB, CHANDIGARH.
Consumer Complaint No.497 of 2018
Date of Institution: 11.06.2018.
Date of Decision : 14.06.2018
Mukul Syngal, s/o Om Parkash, resident of House No.110, Arvind
Nagar Near N.M. College, Mansa, District Mansa, Punjab.
......Complainant.
Versus
1.Taneja Developers & Infrastructure Ltd. (TDI Infrastructure Ltd.) having its registered office at 9 Kasturba Gandhi Marg, New Delhi, Present/Second Address:- 10, Shaheed Bhagat Singh Marg, Gole Market, New Delhi, through its Managing Director/Chairman/Authorized Signatory;
2. TDI Infratech Ltd., having its Regional Office at SCO 51-52, Sector 118, Chandigarh-Kharar Road (NH-21), TDI City, Mohali;
3. Sh. Ravinder Kumar Taneja, Managing Director, Taneja Developers & Infrastructure Ltd. (TDI Infrastructure Ltd.) having its registered office at 9 Kasturba Gandhi Marg, New Delhi, Present/Second Address:-10, Shaheed Bhagat Singh Marg, Gole Market, New Delhi;
4. Sh. Kamal Taneja, Director, Taneja Developers & Infrastructure Ltd. (TDI Infrastructure Ltd.) having its registered office at 9 Kasturba Gandhi Marg, New Delhi, Present/Second Address:-10, Shaheed Bhagat Singh Marg, Gole Market, New Delhi;
5. Sh. Devki Nandan Taneja, Director, Taneja Developers & Infrastructure Ltd. (TDI Infrastructure Ltd.) having its registered office at 9 Kasturba Gandhi Marg, New Delhi, Present/Second Address:-10, Shaheed Bhagat Singh Marg, Gole Market, New Delhi;
6. Sh. Ved Prakash, Director, Taneja Developers & Infrastructure Ltd. (TDI Infrastructure Ltd.) having its registered office at 9 Kasturba Gandhi Marg, New Delhi, Present/Second Address:-10, Shaheed Bhagat Singh Marg, Gole Market, New Delhi;
7. Smt. Renu Taneja, Director, Taneja Developers & Infrastructure Ltd. (TDI Infrastructure Ltd.) having its registered office at 9 Kasturba Gandhi Marg, New Delhi, C.C. No.497 of 2018 2 Present/Second Address:-10, Shaheed Bhagat Singh Marg, Gole Market, New Delhi.
......Opposite Parties.
Complaint under Section 17 of the Consumer Protection Act, 1986 Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Mrs. Kiran Sibal, Member Present:-
For the complainant : Ms. Ruchi Sekhri, Advocate JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT In view of the statement of the learned counsel for the complainant, which has been separately recorded, the consumer complaint is dismissed as withdrawn with a liberty to file fresh complaint on the same cause of action.
Registry is directed to return the spare sets of the complaint.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (KIRAN SIBAL) MEMBER June 14, 2018 SK/-