State Consumer Disputes Redressal Commission
Nirmal Sharma vs Qatar Airways on 30 November, 2015
First Additional Bench
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
PUNJAB,
DAKSHIN MARG, SECTOR -37 A, CHANDIGARH
Consumer Complaint No.246 of 2015
Date of Institution: 23.09.2015.
Date of Decision : 30.11.2015.
Mrs.Nirmal Sharma w/o Mr.Subhash Mehta, aged about 65 years, r/o
H.No.1118, Sector 43-B, Chandigarh.
........Complainant.
Versus
1.Qatar Airways, Midland Financial Center, Ground Floor, G.T.Road, Next to ICICI Bank (Main Branch), B.M.C. Chowk, Jawahar Nagar, Jalandhar, Punjab - 144001.
2. M/s Travel Trends, S.C.O. No.56 (1st Floor), Above HDFC Bank, Phase 7, Sector 61, S.A.S.Nagar, Punjab - 160062.
........Opposite Parties.
Complaint under Section 17 of the Consumer Protection Act, 1986.
Quorum:-
Sh. J.S. Klar, Presiding Judicial Member Sh. Harcharan Singh Guram, Member Present:-
For the complainant : Sh.Subash Mehta, Advocate Sh. J.S. Klar, Presiding Judicial Member:-
Counsel for the complainant made the statement that he does not want to proceed with the complainant and same be dismissed as withdrawn.
Accordingly, the complaint is dismissed as withdrawn.
(J.S. Klar)
Presiding Judicial Member
(H.S. Guram)
November 30, 2015 Member
Lb/-