State Consumer Disputes Redressal Commission
Mrs. Neerajkathuria Wife Of Mr. O.P. ... vs Regional Office, Taneja Developers And ... on 10 January, 2012
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
PLOT NO. 1037, SECTOR 37-A DAKSHAN MARG, CHANDIGARH
Consumer Complaint No. 53 of 2010
Date of institution :23.7.2010
Date of decision :10.1.2012
Mrs. NeerajKathuria wife of Mr. O.P. Kathuria son of R.D. Kathuria resident of House
No. 265, Sector 15-A, Faridabad (Haryana).
Complainant
Versus
1.Regional Office, Taneja Developers and Infrastructure Ltd, SCO No. 1098-99, Ist Floor, Sector 22-B, Chandigarh
2. M/s Taneja Developers and Infrastructures Ltd. 9 Kasturba Gandhi Marg, New Delhi.
3. Office of Chief Town Planner, Punjab Sector 18-B, Chandigarh .........Respondents Consumer Complaint u/s 12 of Consumer Protection Act, 1986.
Before:-
Hon'bleMr.JusticeS.N.Aggarwal, President. Sh. Baldev Singh Sekhon, Member Present:-
For the complainants : Sh. R.S. Bal, Advocate For respondents No. 1&2 : Sh. S.K. Monga, Advocate For respondent No. 3 : Sh. Jaswinder Singh, Area Investigator JUSTICE S.N. AGGARWAL, PRESIDENT Learned counsel for the complainant submitted that this case is covered by the judgment of this Commission dated 27.5.2011 passed in Consumer Complaint No. 2 of 2010 (Rajinder Singh VsTaneja Infrastructure Pvt. Ltd, New Delhi and another).
Learned counsel for respondents No. 1&2 also agrees that this case is covered.
Therefore, the complaint is dismissed as not maintainable in terms of the order dated 27.5.2011. A copy of the order dated 27.5.2011 passed in Consumer Complaint No. 2 of 2010 (Rajinder Singh VsTaneja Infrastructure Pvt. Ltd, New Delhi and another) will also be a part of this judgment.
(JUSTICE S.N. AGGARWAL) PRESIDENT January 10, 2012. (BALDEV SINGH SEKHON) Rupinder MEMBER