State Consumer Disputes Redressal Commission
Pawan Kumar vs Uhbvnl on 12 September, 2022
TRANSFER APPLICATION NO.03 OF 2019 12.09.2022
PAWAN KUMAR SIBAL VS. SDO, UHBVNL & ORS.
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
HARYANA, PANCHKULA
Date of Institution: 19.09.2019
Date of final hearing: 12.09.2022
Date of Pronouncement: 12.09.2022
TRANSFER APPLICATION NO.03 OF 2019
IN THE MATTER OF
Pawan Kumar Sibal, aged about 72 years son of Shri Rabinder Nath
Sibal, resident of Kothi No.2067, Sector 18, HUDA, Jagadhri, District
Yamuna Nagar.
....Applicant/Complainant
Versus
1.Sub-Divisional Officer, City Sub-Division, U.H.B.V.N.L., Jagadhri, District Yamuna Nagar.
2. Executive Engineer, Sub-Urban Division, U.H.B.V.N.L., Jagadhri, District Yamuna Nagar.
3. Managing Director, U.H.B.V.N.L., Shakti Sadan, Sector 6, Panchkula.
....Non-applicants/Opposite Parties CORAM: HON'BLE MR. JUSTICE T.P.S. MANN, PRESIDENT MRS. MANJULA, MEMBER Present: Ms. Lipika Dahiya Mamli, counsel for the applicant/complainant.
PER: T.P.S. MANN, J.
ORDER
1. At the outset, counsel for the applicant/complainant states that the parties have entered into a compromise and therefore she may be allowed to withdraw the present application. DISMISSED AS WITHDRAWN Page 1 of 2 TRANSFER APPLICATION NO.03 OF 2019 12.09.2022 PAWAN KUMAR SIBAL VS. SDO, UHBVNL & ORS.
2. In view of the statement made by counsel for the complainant, the transfer application is hereby dismissed as withdrawn.
3. A copy of this order be provided to all the parties free of cost as mandated by law. The order be uploaded forthwith on the website of the Commission for the perusal of the parties.
4. File be consigned to record room after due compliance.
(T.P.S. MANN) PRESIDENT (MANJULA) MEMBER Pronounced On: 12.09.2022 DR DISMISSED AS WITHDRAWN Page 2 of 2