State Consumer Disputes Redressal Commission
Manjeet Kaur vs Taneja Developers & Infrastructure ... on 30 May, 2017
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
CHANDIGARH.
Consumer Complaint No.146 of 2014
Date of Institution: 10.09.2014.
Date of Decision : 30.05.2017.
1.Manjeet Kaur Sawhney D/o Sh. Harbans Singh Sawhney Resident of House No.3303, Sector 32-D, Chandigarh.
2. Harbans Singh S/o Sh. Sada Singh Sawhney R/o House No.3303, Sector 32-D, Chandigarh.
......Complainants.
Versus
1. M/s Taneja Developers and Infrastructure Limited, through its Managing Director having its Regd. Office-9 Kasturba Gandhi Marg, New Delhi- 110001
2. M/s Taneja Developers and Infrastructure Limited, through its Incharge/Branch Manager, MPI, SCF No.50-52, Sector 117-118, Mohali.
......Opposite Parties.
Complaint under Section 17 of the Consumer Protection Act, 1986 Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Mr. Harcharan Singh Guram, Member Present:-
For the complainants : Sh. Kulwinder Singh, Advocate alongwith Ms. Manjit Kaur, in person For opposite parties : Sh. Puneet Tuli, Advocate for Sh. S.K. Monga, Advocate CC No.146 of 2014 2 JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT In view of the statement of the complainant No.1 alongwith her counsel, which has been separately recorded, the complaint is dismissed as withdrawn, being fully satisfied, in view of the compromise.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (HARCHARAN SINGH GURAM) MEMBER May 30, 2017 SK/-