National Consumer Disputes Redressal
Kapil Sharma vs M2K Infrastructure Pvt. Ltd. on 10 November, 2017
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI CONSUMER CASE NO. 3103 OF 2017 1. KAPIL SHARMA S/O LATE SH G L SHARMA 33, CHARILES CRESCENT HARROW HA1 4AR, GREATER LONDON UNITED KINGDOM ...........Complainant(s) Versus 1. M2K INFRASTRUCTURE PVT. LTD. THROUGH ITS DIRECTOR REGD. OFFICE AT: E-13/29, HARSHA BHAWAN, CONNAUGHT CIRCUS, NEW DELHI-110001 ...........Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE D.K. JAIN,PRESIDENT HON'BLE MRS. M. SHREESHA,MEMBER
For the Complainant : Mr. Barnali Basak, Advocate and
Mr. Sunit Chander, Advocate For the Opp.Party :
Dated : 10 Nov 2017 ORDER
Learned Counsel appearing for the Complainant seeks leave to withdraw the Complaint with liberty to file the same before a Fora having pecuniary jurisdiction.
In view of the submission, the Complaint is dismissed as withdrawn with liberty as prayed.
-2-It goes without saying that we have not expressed any opinion on the merits of the Complaint.
Since the Complaint is being withdrawn at the threshold, let the amount deposited by the Complainant at the time of filing of the Complaint be refunded to him.
......................J D.K. JAIN PRESIDENT ...................... M. SHREESHA MEMBER