State Consumer Disputes Redressal Commission
Mr Cyrus K Kangrana Parsi vs M/S Shree Balaji Builders And ... on 6 June, 2011
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE
HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
Complaint
Case No. CC/11/112
1.MR CYRUS K KANGRANA PARSI MUMBAI R/AT 722-13 MEHER DINSHAW MASTER ROAD PARSI COLONY DADAR MUMBAI 400014705 SHA MUMBAI MAHARASHTRA
2. MRS DILBUR CYRUS LANGRANA R/AT 722-13, MEHER DINSHAW MASTER ROAD PARSI COLONY DADAR MUMBAI MUMBAI MAHARASHTRA ...........Complainant(s) Versus
1. M/S SHREE BALAJI BUILDERS AND DEVELOPERS O/AT LAKE CITY MALL-B KAPURWADI NAKA MAJIWADI THANE 400607 THANE MAHARASHTRA
2. SHRI RAJDAKSH SHARMA PARTNER OF M/S SHREE BALAJI BUILDERS AND DEVELOPERS O/AT LAKE CITY MALL-B KAPURWADI NAKA MAJIWADI THANE 400607 THANE MAHARASHTRA
3. SHRI JAYENDRA GANGJI GALA, PARTNER OF M/S SHREE BALAJI BUILDERS AND DEVELOPERS O/AT LAKE CITY MALL-B KAPURWADI NAKA MAJIWADI THANE 400607 THANE MAHARASHTRA
4. SHRI KAPIL MAHENDRA SHARMA, PARTNER OF M/S SHREE BALAJI BUILDERS AND DEVELOPERS O/AT LAKE CITY MALL-B KAPURWADI NAKA MAJIWADI THANE 400607 THANE MAHARASHTRA ............Opp.Party(s) BEFORE:
Hon'ble Mr.Justice S.B.Mhase PRESIDENT Hon'ble Mr. S.R. Khanzode Judicial Member Hon'ble Mr. Dhanraj Khamatkar Member PRESENT:
RAJINDER KUMAR , Advocate for the Complainants ORDER Per Mr.Justice S.B.Mhase, Honble President Ld.counsel for the complainant has filed an application stating that he may be allowed to withdraw the complaint in order to follow alternate remedy available. In view of the application, complaint is allowed to be withdrawn.
Pronounced on 06th June, 2011 [Hon'ble Mr.Justice S.B.Mhase] PRESIDENT [Hon'ble Mr. S.R. Khanzode] Judicial Member [Hon'ble Mr. Dhanraj Khamatkar] Member Ms.