National Consumer Disputes Redressal
M/S. Omaxe Parkwoods & Anr. vs Sangeeta Sarao & Anr on 28 October, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 1090 OF 2015 (Against the Order dated 09/03/2015 in Appeal No. 378/2014 of the State Commission Himachal Pradesh) 1. M/S. OMAXE PARKWOODS & ANR. BADDI VILLAGE CHAKAKN & BILLANWALI GUJRAN PARGANA DHARAMPUR,TEHSIL, NALAGARH, THROUGH ITS AUTHORIZED SIGNATORY SHRI RAJEEV CHOUDHARY DISTRICT: SOLAN H.P 2. M/S OMAXE LTD REGISTERED OFFICE AT OMAXE HOUSE,7 LOCAL SHOPPING CENTRE,KALKAJI, THROUGH ITS MANAGING, NEW DELHI -110019 ...........Petitioner(s) Versus 1. SANGEETA SARAO & ANR W/O SHRI SANJEEV KUMAR, R/O H.NO-138,SECTOR-45-A CHANDIGARH,U.T 2. SANJEEV KUMAR, S/O SHRI GYAN CHAND, R/O HOUSE NO-138 SECTOR-45-A CHANDIGARH (U.T) ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE K.S. CHAUDHARI, PRESIDING MEMBER
For the Petitioner : Mr. Pardeep Jatav, advocate For the Respondent : NEMO
Dated : 28 Oct 2015 ORDER
Learned counsel for the petitioner has placed on record Settlement Deed dated 07-10-2015 executed between the parties. In the light of Settlement Dead, learned counsel for the petitioner does not press this revision petition as it has become infructuous. Revision petition stands disposed of as having become infructuous in the light of settlement.
......................J K.S. CHAUDHARI PRESIDING MEMBER