State Consumer Disputes Redressal Commission
Rajinder Kumar Godara vs Jalandhar Improvement Trust on 7 March, 2017
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB, DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
Consumer Complaint No.186 of 2015
Date of institution : 03.08.2015
Date of decision : 07.03.2017
Rajinder Kumar Godara s/o Shri Jagram Godara, r/o 1155, Urban
Estate-2, Hisar, Haryana.
.......Complainant
Versus
1.Jalandhar Improvement Trust, Jalandhar, through its Executive Officer.
2. Chairman, Jalandhar Improvement Trust, Jalandhar.
......Opposite Parties Complaint under Section 17 (1)(a)(i) of the Consumer Protection Act, 1986. Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Shri Harcharan Singh Guram, Member Present:-
For the complainant : Shri Shubham Kaushik, Advocate. For the opposite parties: Shri Sandeep Khunger, Advocate.
JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT:
For order see Consumer Complaint No.88 of 2015 (Archit Gupta v. Jalandhar Improvement Trust, Jalandhar and another).
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (HARCHARAN SINGH GURAM) MEMBER March 07, 2017 Bansal First Appeal No. of 200 2