State Consumer Disputes Redressal Commission
Col Rajesh Dogra vs Dlf Homes Panchkula Pvt. Ltd. on 23 March, 2017
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION, U.T., CHANDIGARH Consumer Complaint :
911 of 2016 Date of Institution :
14.12.2016 Date of Decision :
23.03.2017 Col. Rajesh Dogra S/o Sq. Ldr. T. S. Dogra, R/o H.No.10, Nalwa Road, Jalandhar Cantt. 144005.
.........Complainant.
Versus DLF Homes Panchkula Private Limited, SCO No.190-191-192, Sector-8C, Chandigarh - UT, Pin - 160009 through its Manager/Authorized Signatory/Officer-in-charge/Director Sales & Marketing. DLF Homes Panchkula Private Limited, Regd. Office DLF Gateway Tower, Second Floor, DLF City, Phase-III, Gurgaon - 122002, Haryana, India through its Manager/Authorized Signatory/Officer-in-charge/Director Sales & Marketing.
..........Opposite Parties.
Complaint under Section 17 of the Consumer Protection Act, 1986.
BEFORE: JUSTICE JASBIR SINGH (RETD.), PRESIDENT.
MR. DEV RAJ, MEMBER.
MRS. PADMA PANDEY, MEMBER Argued by:
Sh. Narender Yadav, Advocate for the complainant.
Ms. Ekta Jhanji, Sh. Parveen Jain and Ms. Sapna Seth, Advocates for the Opposite Parties.
PER DEV RAJ, MEMBER Vide our detailed order of the even date, recorded separately in Consumer Complaint No.824 of 2016 titled as 'Mrs. Kamal Vs. DLF Homes Panchkula Private Limited & Anr.', this complaint has been partly accepted, with costs.
2. Certified copy of the main order, passed in Consumer Complaint No.824 of 2016 titled as 'Mrs. Kamal Vs. DLF Homes Panchkula Private Limited & Anr.', be placed on this file also.
3. Copies of this order be sent to the parties free of charge.
Pronounced.
23.03.2017.
[JUSTICE JASBIR SINGH (RETD.)] PRESIDENT [DEV RAJ] MEMBER [PADMA PANDEY] MEMBER Ad