National Consumer Disputes Redressal
Manpuneet Singh vs Housefed Punjab & Anr. on 24 July, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI FIRST APPEAL NO. 26 OF 2015 (Against the Order dated 18/11/2014 in Complaint No. 135/2014 of the State Commission Chandigarh) 1. MANPUNEET SINGH H NO. 5531, SECTOR-38 (W), CHANDIGARH ...........Appellant(s) Versus 1. HOUSEFED PUNJAB & ANR. THROUGH ITS MANAGING DIRECTOR, SCO NO. 150-151-152, SECTOR-34-A, CHANDIGARH 2. PUDA, NOW GMADA, THROUGH ITS ESTATE OFFICER, PUDA BHAVAN, SECTOR-62, SAS NAGAR, MOHALI, PUNJAB ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE K.S. CHAUDHARI, PRESIDING MEMBER For the Appellant : Nemo For the Respondent : For Respondent No. 1 : Shri D.V. Sharma, Sr. Adv. with Sukhbeer Singh, Adv.
For Respondent No. 2 : Nemo Dated : 24 Jul 2015 ORDER
Learned Counsel for respondent No. 1 submitted that he would be filing his vakalatnama today with the Registry.
None appeared for respondent No. 2 even after service.
None appeared for appellant.
Appellant has filed IA No. 4651 of 2015 in which it was mentioned that complainant/appellant does not wish to pursue the appeal and it may be dismissed as withdrawn. In such circumstances, IA No. 4651 of 2015 filed by the appellant is allowed and appeal stands dismissed as withdrawn.
......................J K.S. CHAUDHARI PRESIDING MEMBER