State Consumer Disputes Redressal Commission
Vijay Kantilal Chauhan vs Volkswagen Group Sales India Pvt Ltd ... on 16 April, 2018
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
MAHARASHTRA, MUMBAI
Complaint Case No.CC/12/270
1.Vijay Kantilal Chauhan, Residing at Kanila, S.V. Road, Vile Parle West, Mumbai.
2. Parle Products Private Limited, Having its Registered Office at:
North End Crossing, Vile Parle (East), Mumbai 400 057, Through its Legal Executive Mr.Zahir Sayyed ...........Complainant(s) Versus
1. Volkswagen Group Sales India Pvt. Ltd., (Audi Division) having their Registered office at:
3, North Avenue, Level 3/4 Maker Laxity, Bandra Kurla Complex, Bandra (E), Mumbai 400 051.
2. Aadya Motor Car Company Pvt. Ltd., A car dealership of Opponent No.1, Situated at New Link Road, Andheri (West), Mumbai 400 053. ........Opponent(s) BEFORE:
Mrs.Usha S. Thakare, Presiding Judicial Member Mr. A.K. Zade, Member ORDER Per Hon'ble Mrs. Usha S. Thakare - Presiding Judicial Member:
Advocate Mr.Sunil S. Gosavi is present for the complainants with authority letter. One Mr.Zahir Sayyed is present for the complainant - Parle Products Private Limited. Advocate Ms.Anuja Desai is present for the opponent no.1 with authority letter. Advocate Mr.Digambar Thakare is present for the opponent no.2 without any authority letter.
The complainants want to withdraw consumer complaint to meet out difficulty of pecuniary jurisdiction. Withdrawal application is signed by the Complainants and counter signed by Advocate Mr.Sunil S. Gosavi. Complainants have requested for permission to withdraw the consumer complaint. As per request permission is granted to withdraw the complaint with a liberty to file it before proper Forum.
Pronounced on 16th April, 2018.
[Usha S. Thakare] Presiding Judicial Member [A.K. Zade] Member ep