State Consumer Disputes Redressal Commission
M/S Taneja Developers vs Naresh Kumar Maheshwari on 28 February, 2022
Cause Title/Judgement-Entry Heading1 Heading2 First Appeal No. A/120/2019 ( Date of Filing : 04 Feb 2019 ) (Arisen out of Order Dated 17/11/2017 in Case No. 115/2017 of District Sonipat) 1. M/S TANEJA DEVELOPERS UG FLOOR VANDANA BUILDING, 11, TOLSTOY MARG, CONNAUGHT PLACE, NEW DELHI. ...........Appellant(s) Versus 1. NARESH KUMAR MAHESHWARI HUF, 54, SECTOR 16-A, FARIDABAD. ...........Respondent(s) BEFORE: A S Narang, PRESIDING MEMBER Suresh Chander Kaushik MEMBER PRESENT: Dated : 28 Feb 2022 Final Order / Judgement STATE CONSUMER DISPUTES REDRESSAL COMMISSION, HARYANA PANCHKULA First Appeal No.120 of 2019 Date of the Institution: 31.01.2019 Date of Decision: 28.02.2022 1.
M/s. Taneja Developers & Infrastructure Ltd., UG Floor, Vandana Building, 11, Tolstoy Marg, Connaught Place, New Delhi -110001.
2. M/s. Taneja Developers & Infrastructure Ltd., Regd. Office:9, Kasturba Gandhi Marg, New Delhi.
3. Ravinder Kumar Taneja, Director, M/s. Taneja Developers & Infrastructure Ltd., 9 Kasturba Gandhi Marg, New Delhi-110001.
4. Renu Taneja, Director, M/s. Taneja Developers & Infrastructure Ltd., 9 Kasturba Gandhi Marg, New Delhi-110001.
5. M/s. Intime Promoters (P) Ltd., Kasturba Gandhi Marg, New Delhi-110001.
6. Adarsh Bhalotia, Director, M/s Intime Promoters (P) Ltd., 9, Kasturba Gandhi Marg, New Delhi-110001
7. Shri S Mehta, Authorized Signatory, M/s Intime Promoters (P) Ltd., 9, Kasturba Gandhi Marg, New Delhi-110001.
Appellants through their authorized signatory Tejinder Rathee S/o Shri D P Rathee R/o House No.3280, Sector-15, Sonepat.
.....Appellants.
Versus Mr. Naresh Kumar Maheshwari jarta of M/s Phool Chand & Sons (HUF), 54, Sector-16-A, Faridabad (Haryana).
.....Respondent CORAM: Mr.A S Narang, Judicial Member. Mr. Suresh Chander Kaushik, Member. Present:- Mr. Munish Gupta, counsel for the appellants. Mr. Munish Behl, counsel for the respondent O R D E R A.S. NARANG, JUDICIAL MEMBER: (The matter has been heard through virtual hearing).
Mr. Munish Gupta, counsel for the appellants has suffered a statement at the Bar that on the instruction of the appellants, he does not want to pursue the present appeal and the same may be dismissed as withdrawn. We order accordingly. File be consigned to the record room.
2. Statutory amount of Rs.2,500/- deposited by the appellants at the time of filing of the present appeal be refunded to the appellants as per rules against proper receipt and identification.
February 28th, 2022 Suresh Chander Kaushik A S Narang Member Judicial Member Addl. Bench Addl. Bench J.Y. [ A S Narang,] PRESIDING MEMBER [ Suresh Chander Kaushik] MEMBER