State Consumer Disputes Redressal Commission
1. M/S. Sai Angan Co-Op Housing Society ... vs 1. M/S. S. K. Builders on 22 September, 2014
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE
HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
Complaint
Case No. CC/11/314
1.M/S. SAI ANGAN CO-OP HOUSING SOCIETY LTD.
S. NO. 125(P)CTS NO 1230(P) GAON MAUJE PIMPLE SAUDAGAR TALUKA HAVELI 411027 THROUGH ITS SECRETARY MR MASUDEO GAVADE R/AT FLAT NO 204 BUILDING NO B SAI ANGAN CO-OP HOUSING SOCIETY LTD PIMLPE SAUDAGAR PUNE 411027 ...........Complainant(s) Versus
1. M/S. S. K. BUILDERS PLOT NO. 70 OPP. OPENLAWN PIMPIRI PUNE 411017 THROUGH ITS PARTNERS MR KISAN HOTCHAND MATANI R/AT PLOT NO 150 SHARADHA PIMPIRI PUNE 411017 ............Opp.Party(s) BEFORE:
HON'BLE MR. P.B. Joshi PRESIDING MEMBER HON'BLE MR. Narendra Kawde MEMBER For the Complainant:
Mr.Pawan Patil, Advocate For the Opp. Party:
Adv.Vishwajeet Mohite ORDER Per Hon'ble Narendra Kawde, Member [1] Adv.Pawan Patil is present for the complainant. Adv.Vishwajeet Mohite is present for the opponents.
[2] Both the parties have filed joint pursis together with affidavit of the opponents. Copy of the order dated 03/05/2012 is placed on record passed by District Dy. Registrar, Co-operative Societies, Pune together with Certificate of Conveyance dated 03/05/2012 thereby granting deemed conveyance ofthe property in favour of the complainant society. Complainant does not press rest of prayers since deemed conveyance has been executed by the appropriate authority. In view of the joint pursis duly signed by both the advocates of the parties [taken on record and marked as Exhibit 'A'], consumer complaint stands disposed off in terms of para 4 of the affidavit.
Pronounced n 22nd September, 2014 .
[HON'BLE MR.
P.B. Joshi] PRESIDING MEMBER [HON'BLE MR. Narendra Kawde] MEMBER pgg