State Consumer Disputes Redressal Commission
Kanika Mittal vs M/S Akme Projects Limited on 20 January, 2016
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB,DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
Misc. Application No.149 of 2016
In/and
Consumer Complaint No.112 of 2014
Date of Institution : 23.07.2014
Date of Decision : 20.01.2016
Kanika Mittal wife of Sh.Varun Mittal, R/o H.No.319, Dr. Sham Singh
road, near Nirankari Satsang Bhawan, Civil Lines, Ludhiana, Punjab.
....Complainant
Versus
1.M/s Akme Projects Pvt. Ltd., Ludhiana-Chandigarh Road (NH-
95), Jandiali, Ludhiana-141001 through its Branch Manager.
2. Branch Manager M/s Akme Projects Pvt. Ltd., Ludhiana-
Chandigarh Road (NH-95), Jandiali, Ludhiana-141001.
3. M/s Akme Projects Pvt. Ltd., Corporate Office at A-27, 2nd Floor, Mohan Co-operative, Industrial Estate, Mathura Road, New Delhi-110044 and having its registered office at B-1/E-3, Mohan Co-operative, Industrial Estate, Mathura Road, New Delhi-110044, through its Managing Director.
.....Opposite parties Complaint under Section 17 of Consumer Protection Act, 1986 Quorum:-
Hon'ble Mr. Justice Gurdev Singh, President Mr.Upjeet Singh Brar, Member Present:-
For the complainant : Sh.Sanjeev Kumar, Advocate for Sh.Sourabh Goel, Advocate For the opposite parties : Sh.Gaurav Sharma, Advocate for Sh.P.M.Goyal, Advocate JUSTICE GURDEV SINGH, PRESIDENT M.A. No.149 of 2016 Heard.
This application has been filed by the opposite parties for placing on record the compromise deed which has been entered into between the parties. The complaint is disposed of with the direction that the parties shall remain bound by the terms of the compromise.
(JUSTICE GURDEV SINGH) PRESIDENT (UPJEET SINGH BRAR) MEMBER January 20, 2016 pka