State Consumer Disputes Redressal Commission
Ajay Bansal vs Emaar Mgf Land Private Limited on 14 June, 2017
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB, CHANDIGARH.
Consumer Complaint No.476 of 2017
Date of Institution : 13.06.2017.
Date of Decision : 15.06.2017.
Balkrishan Kalra son of Ram Nath Kalra resident of Hosue No.441,
Phase 2nd, Sector 54 Mohali (Pb.) through his General Power of
Attorney, Sh.Ram Nath Kalra who happens to be his father resident
of House No.441, Sector 54, Phase 2nd, Mohali (Punjab).
....Complainant.
Versus
1. Sh.Ajay Chandra, Managing Director, Unitech Group Ltd.,
Commercial Tower 11, 1st Floor, Sector 45, Gurgaon (Now
Gurugram) Haryana-122001.
2. Sh.Sanjay Chandra, Managing Director, Unitech Group Ltd.,
Commercial Tower 11, 1st Floor Sector 45, Gurgaon (Now
Gurugram) Haryana.
.....Opposite parties.
Consumer Complaint under Section 17 of
Consumer Protection Act, 1986
Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President
Mr. Harcharan Singh Guram, Member
Present:-
For the complainant : Sh.Ram Nath Kalra, GPA of the complainant.
JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT In view of the statement of Sh.Ram Nath Kalra, GPA of the complainant, recorded separately, the complaint is dismissed as withdrawn with liberty to file a fresh complaint on the same cause of action. If the complaint is filed within two weeks from today then the fee deposited by the complainants in this Commission under Section 12 (2) of the Consumer Protection Act, 1986 and Rule 9-A of The Consumer Protection Rules, 1987, shall be considered as fee in the fresh complaint to be filed.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT June 15, 2017 (HARCHARAN SINGH GURAM) Lb/- MEMBER STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
Consumer Complaint No.97 of 2017 Date of Institution : 20.02.2017. Date of Decision : 14.06.2017.
Ajay Bansal s/o Late Sh.Madan Lal Bansal, r/o A-1/501, Printers Apartment, Plot-18, Sector 13, Rohini New Delhi -110085.
....Complainant.
Versus
1. Emaar MGF Land Ltd., SCO No.120-122, First Floor, Sector 17-C, Chandigarh through its Managing Director/Authorized Signatory.
2. Emaar MGF Land Ltd., ECE, House, 28, Kasturba Gandhi Marg, New Delhi -110001 through Managing Director/Authorised Signatory.
.....Opposite parties.
Complaint under Section 17 of Consumer Protection Act, 1986 Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Mr. Harcharan Singh Guram, Member Present:-
For the complainant : Sh.S.S.Gill, Advocate For the OPs : Sh. Ajiteshwar Singh, Advocate JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT In view of the statement of the learned counsel for the complainant, recorded separately, the complaint is dismissed as withdrawn with liberty to file a fresh complaint on the same cause of action. If the complaint is filed within two weeks from today then the fee deposited by the complainant in this Commission under Section 12 (2) of the Consumer Protection Act, 1986 and Rule 9-A of The Consumer Protection Rules, 1987, shall be considered as fee in the fresh complaint to be filed.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT June 14, 2017 (HARCHARAN SINGH GURAM) Lb/- MEMBER