State Consumer Disputes Redressal Commission
Harvinder Kaur Jassal vs Unitech Ltd. on 25 October, 2017
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
CHANDIGARH.
Consumer Complaint No.469 of 2017
Date of institution : 12.06.2017
Date of decision : 25.10.2017
1.Ms. Harvinder Kaur Jassal wife of Shri Jasjeet Singh Bagla, resident of Apartment No.601, MG Block, IISER, Sector 81, Mohali-140306 (Punjab).
2. Shri Harjit Singh Jassal son of Shri Shiv Singh Jassal, resident of Apartment No.601, MG Block, IISER, Sector 81, Mohali- 140306 (Punjab).
.......Complainants Versus
1. Unitech Limited, Registered Office at 6, Community Centre, Saket, New Delhi-110 017.
2. Unitech Limited, Marketing Office at S.C.O. No.189-90-91, Sector 17-C, Chandigarh-160 017.
3. Alice Developers Private Limited, Registered Office at 6, Community Centre, Saket, New Delhi-110 017.
..........Opposite Parties Consumer Complaint under Section 17 (1)(a)(i) of the Consumer Protection Act, 1986.
Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Mrs. Kiran Sibal, Member Present:-
For the complainants : Shri N.K. Bansal, Advocate. For opposite parties No.1&2: Ms. Vertika H. Singh, Advocate. For opposite party No.3 : Ex parte.Consumer Complaint No.469 of 2017 2
JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT:
For order, see Consumer Complaint No.324 of 2017 (Asha Garg v. Unitech Limited and another).
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (MRS. KIRAN SIBAL) MEMBER October 25, 2017 Bansal