National Consumer Disputes Redressal
Swaroop Mandal & Anr. vs M/S. Spaze Towers Pvt. Ltd. on 8 October, 2021
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI CONSUMER CASE NO. 1912 OF 2019 1. SWAROOP MANDAL & ANR. ...........Complainant(s) Versus 1. M/S. SPAZE TOWERS PVT. LTD. ...........Opp.Party(s)
BEFORE: HON'BLE MR. DINESH SINGH,PRESIDING MEMBER HON'BLE MR. JUSTICE KARUNA NAND BAJPAYEE,MEMBER
For the Complainant : Mr. Sushil Kaushik, Advocate
(in physical hearing)
Ms. Sonam Priya, Advocate For the Opp.Party : Mr. Karan Grover, Advocate
Dated : 08 Oct 2021 ORDER
Taken up through video conferencing.
1.Ms. Sonam Priya, learned counsel for the complainants submits, on instructions, that the matter has been settled.
Mr. Karan Grover, learned counsel for the opposite party confirms, on instructions.
2. No comments of this Commission on the contents and ingredients of the settlement said to have been arrived at.
3. Ms. Sonam Priya, learned counsel for the complainants further submits, on instructions, that the complainants wish to withdraw their complaint.
Mr. Sushil Kaushik, learned counsel for the complainants submits, on his own volition, that liberty be provided to the complainants to revive their complaint, if they so wish, by filing appropriate application within 30 days from today.
4. Having regard to the submissions made, the instant complaint no. 1912 of 2019 is dismissed as withdrawn, with unfettered unconditional liberty to the complainants to revive their complaint, if they so wish, by filing appropriate application within 30 days from today. Mr. Karan Grover, learned counsel for the opposite party has no objection to the afore liberty.
5. The Registry is requested to send a copy each of this Order to all parties in the complaint and to all learned counsel appearing today within three days. The stenographer is requested to upload this Order on the website of this Commission immediately.
...................... DINESH SINGH PRESIDING MEMBER ......................J KARUNA NAND BAJPAYEE MEMBER