National Consumer Disputes Redressal
Amrita Rosha vs Prem Kumar Mehta & 2 Ors. on 29 October, 2018
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI FIRST APPEAL NO. 804 OF 2018 (Against the Order dated 10/03/2017 in Complaint No. 171/2016 of the State Commission Punjab) 1. AMRITA ROSHA W/O. SHRI. ABHISHEK JAIN. R/O. W-62, GREATER KAILASH-1. NEW DELHI-110048 ...........Appellant(s) Versus 1. PREM KUMAR MEHTA & 2 ORS. S/O. LT. COL. GIRDHARI LAL MEHTA. R/O. HOUSE NO-631, SECTOR-33 B. CHANDIGARH. 2. MARINERS BUILDCON INDIA LTD. THROUGH ITS DIRECTOR, H.S. ANAND, DIRECTOR. C/10, KAILASH COLONY. NEW DELHI-110048 3. MARINERS BUILDCON INDIA LTD. THROUGH ITS DIRECTOR, HARJAS KAUR ANAND. C/10, KAILASH COLONY. NEW DELHI-110048 ...........Respondent(s) FIRST APPEAL NO. 805 OF 2018 (Against the Order dated 10/10/2016 in Complaint No. 3/2016 of the State Commission Punjab) WITH
IA/9382/2018(Stay),IA/9383/2018(Condonation of delay),IA/9384/2018(Exemption from filing the Certified Copy) 1. AMRITA ROSHA W/O. SHRI. ABHISHEK JAIN. R/O. W-62, GREATER KAILASH-1. NEW DELHI-110048 ...........Appellant(s) Versus 1. DEVINDER KUMAR LAMBA & 2 ORS. S/O. SH. JAI RAM LAMBA. R/O. HOUSE NO.18 SECTOR-33A. CHANDIGARH. 2. MARINERS BUILDCON INDIA LIMITED. THROUGH ITS DIRECTOR, H.S. ANAND. C/10, KAILASH COLONY. NEW DELHI-110048 3. MARINERS BUILDCON INDIA LIMITED. THROUGH ITS DIRECTOR, HARJAS KAUR. C/10, GROUND FLOOR, KAILASH COLONY. NEW DELHI-110048. ...........Respondent(s) FIRST APPEAL NO. 806 OF 2018 (Against the Order dated 19/01/2017 in Complaint No. 97/2016 of the State Commission Punjab) WITH IA/9385/2018(Stay),IA/9386/2018(Condonation of delay),IA/9387/2018(Exemption from filing the Certified Copy) 1. AMRITA ROSHA W/O. SHRI. ABHISHEK JAIN. R/O. W-62, GREATER KAILASH-1. NEW DELHI-110048 ...........Appellant(s) Versus 1. BHARATDEEP HANDA & 2 ORS. S/O. SH. B.K. HANDA. R/O. HOUSE NO.3350, SECTOR-37 D. CHANDIGARH. 2. MARINERS BUILDCON. THROUGH ITS DIRECTOR, H.S. ANAND, DIRECTOR. C/10, GROUND FLOOR, KAILASH COLONY. NEW DELHI-110048 3. MARINERS BUILDCON. THROUGH ITS DIRECTOR, HARJAS KAUR, DIRECTOR. MARINERS BUILDCON INDIA LIMITED.
C/10, GROUND FLOOR, KAILASH COLONY. NEW DELHI-110048 ...........Respondent(s) FIRST APPEAL NO. 807 OF 2018 (Against the Order dated 19/01/2017 in Complaint No. 98/2016 of the State Commission Punjab) WITH IA/9388/2018(Stay),IA/9389/2018(Condonation of delay),IA/9390/2018(Exemption from filing the Certified Copy) 1. AMRITA ROSHA W/O. SHRI. ABHISHEK JAIN. R/O. W-62, GREATER KAILASH-1. NEW DELHI-110048 ...........Appellant(s) Versus 1. AJAY RATTAN LAMBA & 2 ORS. S/O. SH. AGIA RAM LAMBA. R/O. HOUSE NO.274, SECTOR-15A. CHANDIGARH. 2. H.S. ANAND, DIRECTOR, MARINERS BUILDCON INDIA LIMITED. C/10, GROUND FLOOR, KAILASH COLONY. NEW DELHI-110048 3. HARJAS KAUR, DIRECTOR, MARINERS BUILDCON INDIA LIMITED. C/10, GROUND FLOOR, KAILASH COLONY. NEW DELHI-110048 ...........Respondent(s) BEFORE: HON'BLE MR. DR. S.M. KANTIKAR,PRESIDING MEMBER HON'BLE MR. DINESH SINGH,MEMBER For the Appellant : Mr. Sukumar Pattjoshi, Sr. Advocate with Mr. Sunil Mund, Advocate Mr. Somesh Dubey, Advocate Mr. Manvendra Singh, Advocate Mr. Siddharth Bhatli, Advocate Mr. Rakshith Srivastava, Advocate For the Respondent :
Dated : 29 Oct 2018 ORDER The forenoon session extended upto 1.10 p.m. As learned senior counsel for the appellant Mr. S. Pattjoshi had a case before Hon'ble High Court at 2.30 p.m., the afternoon session was started at 1.45 p.m. Learned senior counsel for the appellant Mr. S. Pattjoshi was not ready to argue the matters on merit.
The father and mother of the appellant were present. The mother of the appellant made a request to hear arguments.
In the interest of justice another opportunity was provided to argue the matters at the end of the Board.
At the end of the Board, at 4.15 p.m., learned counsel Mr. Siddhartha Bhatli argued the matters for the appellant. The father and mother of the appellant were (again) present.
We perused the material on record.
The appeals are dismissed.
Reasoned judgment to follow.
Till the pronouncement of the reasoned judgment execution proceedings shall remain stayed.
...................... DR. S.M. KANTIKAR PRESIDING MEMBER ...................... DINESH SINGH MEMBER