State Consumer Disputes Redressal Commission
Anmol Singh Alagh vs Dlf Homes Panchkula Pvt. Ltd. on 17 May, 2017
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION, U.T., CHANDIGARH Consumer Complaint :
5 of 2017 Date of Institution :
03.01.2017 Date of Decision :
17.05.2017 Anmol Singh Alagh s/o Sh. Taranjeet Singh Alagh r/o House No.544A, Sushant Lok-1, Gurgaon, Haryana.
Sh. Taranjna Alagh w/o Sh. Anmol Singh Alagh, r/o House No.544A, Sushant Lok-1, Gurgaon, Haryana.
.........Complainants.
Versus DLF Homes Panchkula Pvt. Ltd., SCO No.190-191-192, Sector -8C, Chandigarh through its Managing Director/Authorized Signatory.
..........Opposite Party.
Complaint under Section 17 of the Consumer Protection Act, 1986.
BEFORE: JUSTICE JASBIR SINGH (RETD.), PRESIDENT.
SH. DEV RAJ, MEMBER.
MRS. PADMA PANDEY, MEMBER.
Argued by:-
Sh. Savinder Singh Gill, Advocate for the complainants.
Ms. Ekta Jhanji, Sh. Parveen Jain, Sh. Arjun Sharma & Ms. Sapna Seth, Advocates for the Opposite Parties alongwith Sh. Shiv Kumar, Advisor (Legal) of the Company.
PER DEV RAJ, MEMBER Vide our detailed order of the even date, recorded separately in Consumer Complaint bearing No.32 of 2017, titled as 'Kavita Devi Vs. M/s DLF Homes Panchkula Pvt. Ltd. & Anr.', this complaint has been partly accepted, with costs.
2. Certified copy of the main order, passed in Consumer Complaint bearing No.32 of 2017, titled as 'Kavita Devi Vs. M/s DLF Homes Panchkula Pvt. Ltd. & Anr.', be placed on this file also.
3. Copies of this order be sent to the parties free of charge.
Pronounced.
17.05. 201 7 [JUSTICE JASBIR SINGH (RETD.)] PRESIDENT (DEV RAJ) MEMBER (PADMA PANDEY) MEMBER Ad