State Consumer Disputes Redressal Commission
Rajnish Sood vs M/S Bajwa Developers Ltd. on 23 August, 2017
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
CHANDIGARH.
Consumer Complaint No.10 of 2017
Date of institution : 12.01.2017
Date of decision : 23.08.2017
Rajnish Sood S/o Bansi Lal Sood, R/o House No.1382, Sector 20-B,
Chandigarh.
.......Complainant
Versus
1.Bajwa Developers Limited, Regd. SCO 210-211, Ground Floor, Above Gopal Sweets, Sunny Business Centre, Mohali through its Managing Director Shri J.S. Bajwa.
2. Hi-Tech Housing Welfare Society (Regd.), SCO 210-211, 2nd Floor, Above Gopal Sweets, Sunny Business Centre, Mohali through its Chairman / President / Vice President / Treasurer / Authorised Representative.
........Opposite Parties Consumer Complaint under Section 17(1)(a)(i) of the Consumer Protection Act, 1986.
Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Present:-
For the complainant : Shri Sandeep Bhardwaj, Advocate. For opposite party No.1 : Shri Sukaam Gupta, Advocate. For opposite party No.2 : Ex parte.
JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT:
For order see, Consumer Complaint No.9 of 2017 (Ajay Sharma and another v. Bajwa Developers Limited).
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT August 23, 2017 Bansal First Appeal No. of 200 2