State Consumer Disputes Redressal Commission
Grand Toyota Uttaranchal Automobiles ... vs Virendra Kumar Chadha & Others on 28 November, 2018
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION,UTTARAKHAND 176 Ajabpur Kalan,Mothrowala Road, Dehradun-248121 Final Order Transfer Application No. TA/1/2018 ( Date of Filing : 27 Nov 2018 ) (Arisen out of Order Case No. 263/2018 of District Haridwar) 1. Grand Toyota Uttaranchal Automobiles Pvt. Ltd. Mohobewala Chowk, Saharanpur Road,Subhash Nagar,Dehradun through its Auth. Sig. Dehradun Uttarakhand ...........Appellant(s) Versus 1. Virendra Kumar Chadha & others s/o Rajkumar Chadha r/o 133, Bilkeshwar Colony,Haridwar, Uttarakhand. Haridwar Uttarakhand 2. Toyota India Head office Toyota Automobiles Company Ltd.,Sana Plaza, 21/14-A, M.G. Road, Bangalore, service through its Manager. Bangalore 3. Manager, (H&D), Toyota India Head office Toyota Automobiles Company Ltd.,Sana Plaza, 21/14-A, M.G. Road, Bangalore, service through its Manager(H&R) Bangalore 4. Ramendra Singh Authorised for Haridwar,Uttarakhand Haridwar 5. Bhaskar Authorised Agent for Haridwar. Haridwar Uttarakhand 6. Mannu Automobiles 23 Avdhoot Mandal Ashram, Jawalpur, Haridwar service through its Auth. Person. Haridwar Uttarakhand 7. Rajesh Kumar Toyota Services, Camp at Haridwar, Devpura Chowk, Haridwar. Haridwar Uttarakhand ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE B.S. Verma PRESIDENT HON'BLE MR. Balveer Prasad JUDICIAL MEMBER HON'BLE MRS. Veena Sharma MEMBER For the Appellant: For the Respondent: Dated : 28 Nov 2018 Final Order / Judgement Order Passed Sh. Suresh Gautam, learned counsel for the applicant is present.
This is Transfer Application filed by the applicant - Grand Toyota Uttaranchal Automobiles Pvt. Ltd. against the Virendra Kumar Chadha and others on the ground that wife of Sh. Virendra Kumar Chadha is the member in the District Forum, Haridwar.
In District Forum, Haridwar, there is another male Member and President working, besides the lady Member. The complaint may be heard by the President, District Forum and male Member of the District Forum. Transfer application is rejected. However, it is provided that the consumer complaint shall be heard by the President of the District Forum and male Member of the District Forum.
Smt. Anjana Chadha shall not participate in the proceedings of the consumer complaint No. 263 of 2018; Sh. Virendra Chadha vs. Grand Toyota and others.
With the above direction and observation, the Transfer Application is disposed of accordingly. [HON'BLE MR. JUSTICE B.S. Verma] PRESIDENT [HON'BLE MR. Balveer Prasad] JUDICIAL MEMBER [HON'BLE MRS. Veena Sharma] MEMBER