State Consumer Disputes Redressal Commission
M/S Schindler India Pvt. Ltd. vs Sri Guru Singh Sabha on 6 July, 2022
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION, HARYANA PANCHKULA First Appeal No.1119 of 2017 Date of Institution: 17.09.2017 Date of Decision: 06.07.2022 M/s Schindler India Pvt. Limited, having its registered office at 401/402, Delphi, Hiranandani, Business Park, Powai, Mumbai-400076 IInd Address:- B-417/20, Pacific Business Park, 4th Floor, Plot No.1, Site-IV, Sahibabad, Ghaziabad, U.P. (Through its Authorized representative). .....Appellant. Versus Sri Guru Singh Sabha (Regd.) Through its President Shri Avtar Singh Khurana, Sector-15, Faridabad, Haryana. .....Respondent. CORAM: Mr.S.P. Sood, Judicial Member.
Mr. S.C. Kaushik, Member.
Present:- Mr. Suresh Kumar, Assistant Manager, Legal on behalf of the appellant along with Mr. Arvind Kumar, counsel for the appellant.
Mr. Munish Bahl, counsel for the respondent.
O R D E R S.P. SOOD, JUDICIAL MEMBER:
Today, Mr. Suresh Kumar, Assistant Manager, Legal on behalf of the appellant along with Mr. Arvind Kumar, counsel for the appellant has suffered a statement at bar that he may be permitted to withdraw the present appeal as the matter has been amicably settled between the parties as per settlement deed dated 30.06.2022 registered on 04.07.2022 (Annexure Ex.A-1). His statement in this regard recorded separately.
2. In view of the statement made by Mr. Suresh Kumar, Assistant Manager, Legal on behalf of the appellant along with Mr. Arvind Kumar, counsel for the appellant, the present appeal is hereby dismissed as withdrawn. File be consigned to the records.
3. Statutory amount of Rs.25,000/- (Rs. Twenty five thousand only) deposited at the time of filing of present appeal be refunded to the appellants against proper receipt, identification and as per rules.
July, 6th, 2022 S.C. Kaushik S.P. Sood Member Judicial Member J.Y. Addl. Bench Addl. Bench