State Consumer Disputes Redressal Commission
Mrs. Neeta Ramsisaria W/O Sh. Alok ... vs M/S Tdi Infratech Limited on 24 December, 2018
STATE CONSUMER DISPUTES REDRESSA COMMISSION,
PUNJAB, CHANDIGARH.
Consumer Complaint No.973 of 2018
Date of Institution: 14.12.2018
Date of Decision : 24.12.2018
Mrs.Neeta Ramsisaria, W/o Sh.Alok Ramsisaria, House No.259,
Sector 7, Panchkula, Haryana.
.......Complainant.
Versus
1.M/s TDI Infratech Limited, M/s Taneja Developers & Infrastructure Ltd., 10, Shaheed Bhagat Singh Marg, New Delhi-110001.
2. M/s Taneja Developers & Infrastructure Ltd., SCO 144-145, 200 Ft. Airport Road, Sector 117, Mohali.
3. M/s TDI Infratech Limited, M/s Taneja Developers & Infrastructure Ltd., SCO 51-52, Sector 118, Chandigarh-Kharar Road (NH 21) TDI City, Mohali ......Opposite Parties.
Complaint under Section 17 of the Consumer Protection Act, 1986 Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Present:-
For the complainant : Sh.Pankaj Chandgothia, Advocate JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT In view of the statement of learned counsel for the complainant, which has been separately recorded, this complaint is dismissed as withdrawn with a liberty to file fresh complaint on the same cause of action with better particulars.C.C. No.973 of 2018 2
Registry is directed to return the spare sets of the complaint.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT December 24, 2018 Rupinder 2