National Consumer Disputes Redressal
Niho Construction Ltd. vs Dr. Pradeep Saxena & Anr. on 31 March, 2016
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 2292 OF 2013 (Against the Order dated 15/04/2013 in Appeal No. 633/2013 of the State Commission Madhya Pradesh) 1. NIHO CONSTRUCTION LTD. THROUGH ITS MANAGER, OFFICE : 195 A, 3RD FLOOR, ZONE 1, M.P NAGAR, BHOPAL M.P ...........Petitioner(s) Versus 1. DR. PRADEEP SAXENA & ANR. S/O LATE SHRI SHYAM KISHORE SAXENA. R/O W.S RAILWAY COLONY, NISHATPURA BHOPAL M.P 2. SMT.POONAM SAXENA, W/O DR.PRADEEP SAXENA R/O W.S RAILWAY COLONY, NISHATPURA BHOPAL M.P ...........Respondent(s) REVISION PETITION NO. 2293 OF 2013 (Against the Order dated 12/04/2013 in Appeal No. 1243/2012 of the State Commission Madhya Pradesh) 1. NIHO CONSTRUCTION LTD. THROUGH ITS MANAGER, YOGESH SHRIVASTAVA,
OFFICE: 195 A,3RD FLOOR, ZONE-1, M.P NAGAR BHOPAL M.P ...........Petitioner(s) Versus 1. DR. PRADEEP SAXENA & ANR. S/O LATE SHRI SHYAM KOSHORE SAXENA, R/O W.S RAILWAY COLONY, NISHATPURA BHOPAL M.P 2. SMT POONAM SAXENA, W.O DR. PRADEEP SAXENA, W.S RAILWAY COLONY, NISHATPURA BHOPAL M.P ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE K.S. CHAUDHARI, PRESIDING MEMBER For the Petitioner : Shri Hemant Gupta, Adv. For the Respondent : Shri Arvind Sinha, Adv Dated : 31 Mar 2016 ORDER Learned Counsel for the parties moved applications for withdrawal of revision petitions in the light of settlement arrived between the parties. In such circumstances, applications are allowed and revision petitions stands disposed of as withdrawn in the light of settlement arrived between the parties which will form part of this order sheet.
......................J K.S. CHAUDHARI PRESIDING MEMBER