State Consumer Disputes Redressal Commission
Smt. P. Sumathi vs 1.Sbc Infra Projects India Pvt Ltd., on 5 January, 2024
1
BEFORE THE TELANGANA STATE CONSUMER DISPUTES
REDRESSAL FORUM: HYDERABAD
(ADDITIONAL BENCH)
FA. No. 307/2019
AGAINST ORDERS
In
EA.NO.76/2018
IN
C.C. 226/2017
ON THE FILE OF DISTRICT CONSUM ER COMM ISSION,
RANGA REDDY
Between :
Smt. P. Sumathi, W/o.P.Appa Rao,
Aged about 68 years,
Occ: Household, R/o.MIG-111,
1st Road, 1st phase, K.P.H.B Colony,
Kukatpally Mandal,
(Medchal District) Ranga Reddy District,
Telangana State.
....Appellant/Petitioner/Complainant
And
1.S.B.C Infra Projects India Pvt ltd., Rep. by its Managing Director, Office at H.No.8-2-229/S/103, Sagar Housing Society, Road No.2, Banjara Hills, Hyderabad 2 . Sri. N. Ajay Babu, S/o. Kutumba Rao, Aged about 51, Occ: Business, O/o H.No.8-2-229/s/103, Sagar Housing Society, Road No.2, Banjara Hills, Hyderabad.
..... Respondents/Opposite Parties Counsel for the Appellants/Complainants: M/s. T. Kiran Kanth Reddy Counsel for the Respondents/Opposite Parties: ---
QUORUM: HON'BLE SRI V.V.SESHUBABU, M EMBER (M -J) & HON'BLE SMT R.S. RAJESHREE, M EMBER (N-J) FRIDAY THE FIFTH DAY OF JANUARTY TW O THOUSAND TWENTY FOUR 2 Oral Order :
1. This appeal is filed U/Sec. 27-A of the Consumer Protection Act, 1986, praying this Commission may be pleased to pass the orders to set aside the orders passed in E.A.No.76 of 2018, passed by the learned District Disputes Redressal Forum, and pass any such other order or orders in favour of the Appellant, in the interest of justice.
2. Appellant counsel filed memo along with photocopy of registered sale deed.dt.30.12.2022 in document no.35061/2022 with a request to dispose the appeal as settled out of court.
Accordingly this appeal is disposed off.
SD/- SD/-
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M EMBER(M-J) M EMBER (M -NJ)
Dt: 05.01.2024.
UDAY