State Consumer Disputes Redressal Commission
S.K.Saini And Another vs M2K Infrastructure on 1 December, 2023
COMPLAINT NO.607 OF 2018 01.12.2023
S.K. SAINI & ANR. VS. M2K INFRASTRUCTURE PVT. LTD. & ANR.
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
HARYANA, PANCHKULA
Date of Institution: 02.11.2018
Date of final hearing: 01.12.2023
Date of Pronouncement: 01.12.2023
COMPLAINT NO.607 OF 2018
IN THE MATTER OF
1.S.K. Saini s/o Sh. Chander Bhan Saini, R/o House No.25 L/A, New Colony, Gurgaon Haryana.
2. Neelam Saini w/o Sh. S.K. Saini, R/o House No.25 L/A, New Colony, Gurgaon, Haryana.
....Complainants Versus
1. M2K Infrastructure Pvt. Ltd., E-13/29, Haryana Bhawan, Connaught Circus, New Delhi-110001.
2. M/s Greh Real Estate (Sales Organizer of M2K), B-102 (G.F.) Mayfield Garden, Sector 50, Gurgaon.
....Opposite Parties CORAM: HON'BLE MR. JUSTICE T.P.S. MANN, PRESIDENT Present: Shri Saurabh Savara, proxy counsel for Ms. Ritu Joshi, counsel for the complainants.
Shri Manoj Vashishtha, counsel for the opposite parties. PER: T.P.S. MANN, J.
ORDER
1. The complainants, namely, S.K. Saini and Neelam Saini have filed the present complaint under Sections 12/17 of the Consumer Protection Act, 1986 against the opposite parties for deficiency in service as neither the construction of the flat is in progress nor the amount paid by the complainants has been refunded. Page 1 of 2
COMPLAINT NO.607 OF 2018 01.12.2023 S.K. SAINI & ANR. VS. M2K INFRASTRUCTURE PVT. LTD. & ANR.
2. Upon notice, the opposite parties put in appearance and filed the written version. Both the parties thereafter recorded their respective evidence.
3. Counsel appearing for the complainants states that during the pendency of the complaint, the parties have amicably settled the matter and in this regard settlement deed dated 20.10.2023 has been executed. In view of the same, the complainants are no more interested in pursuing the present complaint rather they pray for withdrawing the complaint.
4. Counsel appearing for the opposite parties confirms the factum of compromise having been arrived at between the parties and states that he has no objection, if, the complaint is allowed to be withdrawn.
5. In view of above, the present complaint is hereby dismissed as withdrawn.
6. Application(s) pending, if any, stand disposed of in terms of the aforesaid order.
7. A copy of this order be provided to all the parties free of cost as mandated by the law. The order be uploaded forthwith on the website of the Commission for the perusal of the parties.
8. File be consigned to record room along with a copy of this order.
(T.P.S. MANN) PRESIDENT Pronounced On: 01.12.2023 DR Page 2 of 2