State Consumer Disputes Redressal Commission
Puda vs Gagandeep Kaur on 31 March, 2011
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
SCO NOS.3009-12, SECTOR 22-D, CHANDIGARH.
First Appeal No.66 of 2005
Date of institution: 13.01.2005
Date of decision : 31.03.2011
1.Punjab Urban Planning and Development Authority through its Chief Administrator, PUDA Bhawan, Sector 62, SAS Nagar (Mohali), Distt. Ropar.
2. The Estate Officer, Punjab Urban Planning and Development Authority, PUDA Bhawan, Sector 62, SAS Nagar (Mohali), Distt. Ropar.
.....Appellants Versus Gagandeep Kaur Sidhu d/o S.Harbinder Singh Sidhu r/o House No.1609, Sector 36, Chandigarh.
.....Respondent First Appeal against the order dated 20.10.2004 passed by the District Consumer Disputes Redressal Forum, Ropar .
Before:-
Hon'ble Mr.Justice S.N.Aggarwal, President Mrs.Amarpreet Sharma, Member Mr.Baldev Singh Sekhon, Member Present:-
For the appellant : Sh.G.S.Arshi, Advocate For the respondents : Ms.Anju Arora, Advocate JUSTICE S.N.AGGARWAL, PRESIDENT For orders, see First Appeal No.65 of 2005 (Punjab Urban Planning and Development Authority and another v. Harmeet Ghuman) (JUSTICE S.N.AGGARWAL) PRESIDENT (AMARPREET SHARMA) MEMBER (BALDEV SINGH SEKHON) MEMBER March 31, 2011.
Paritosh