State Consumer Disputes Redressal Commission
Vidhu Mittal vs Dlf Homes Panchkula Pvt. Ltd. on 5 April, 2017
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION, U.T., CHANDIGARH Consumer Complaint :
944 of 2016 Date of Institution :
20.12.2016 Date of Decision :
05.04.2017 Vidhu Mittal W/o Sh. Nitin Mittal, H.No.186/3, Ram Nagar, Kalka, Panchkula, Haryana.
.........Complainant.
Versus DLF Homes Panchkula Private Limited, SCO 190-191-192, Sector-8 C, Chandigarh - UT., Pin - 160009 through its Manager/Authorised Signatory/Office-in-charge/Director Sales & Marketing. DLF Homes Panchkula Pvt. Ltd., Regd. Office DLF Gateway Tower, Second Floor, DLF City, Phase-III, Gurgaon - 122002, Haryana India through its Manager/Authorised Signatory/Office-in-charge/Director Sales & Marketing.
..........Opposite Parties.
Complaint under Section 17 of the Consumer Protection Act, 1986.
BEFORE: JUSTICE JASBIR SINGH (RETD.), PRESIDENT.
SH. DEV RAJ, MEMBER.
MRS. PADMA PANDEY, MEMBER.
Argued by:-
Sh. Narender Yadav, Advocate for the complainant.
Ms. Ekta Jhanji, Sh. Parveen Jain & Ms. Sapna Seth, Advocates for the Opposite Parties.
PER DEV RAJ, MEMBER Vide our detailed order of the even date, recorded separately in Consumer Complaint No.812 of 2016 titled as 'Sh. Kapil Kumar Khosla & Anr. Vs. DLF Homes Panchkula Pvt. Ltd. & Anr.', this complaint has been partly accepted, with costs.
2. Certified copy of the main order, passed in Consumer Complaint No.812 of 2016 titled as 'Sh. Kapil Kumar Khosla & Anr. Vs. DLF Homes Panchkula Pvt. Ltd. & Anr.', be placed on this file also.
3. Copies of this order be sent to the parties free of charge.
Pronounced.
05.04. 201 7 [JUSTICE JASBIR SINGH (RETD.)] PRESIDENT (DEV RAJ) MEMBER (PADMA PANDEY) MEMBER Ad